N.K. Sodhi, Presiding Officer (Oral) - (1.) DURING pendency of the appeal, the appellant filed an application before the respondent Board for a consent order. Counsel for the parties are agreed that the terms offered by the appellant have been approved by the High Powered Committee constituted for the purpose and that those terms have also been approved by the two whole time members of the Board. They inform us that a formal order of consent is to be issued subject to the condition that the appellant withdraws the appeal. In view of the consent terms having been approved by the respondent Board, the appellant seeks permission to withdraw the appeal. Dismissed as withdrawn.;