- (1.) Heard Shri U.K. Srivastava, learned counsel for the appellant and Shri Pawan Kumar Misra, learned counsel for the respondents.
(2.) The original copy of the compromise deed, entered between the parties, filed today, is taken on record.
(3.) It has been stated by the learned counsel for the parties, that the parties have resolved their dispute amicably. The document containing the terms of compromise duly signed by counsel for the parties is taken on record.;