I. S. Tiwana, J. - (1.) Learned counsel for the parties are agreed that the matter in controversy has been settled between the parties and in view of that, the appeal has to be dismissed. The learned counsel for the respondent has also placed on record a certified copy of the statement of the appellant to that effect. It is marked as Ex. Al.
(2.) In view of the above-noted factual position this appeal is dismissed as withdrawn with no order as to costs. Appeal dismissed.;