- (1.) Supplementary counter affidavit filed on behalf of the complainant is taken on record.
(2.) Heard learned counsel for the applicants, Mr. MY Khan for respondent no. 2 and the learned AGA for the State and perused the record.
(3.) Mr. Khan informed that the petitioners and respondent no. 2 have settled their disputes and in support of the compromise, the petitioner no. 1 and respondent no. 2 have filed their respective affidavits.;