Ratakonda Murali, Memb7er - (1.) The petition is listed before the Bench for filing objections by the Respondents. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The parties pray that this Hon'ble Tribunal may joint memo on record along with the terms of settlement annexed hereto and dispose of the above petition in terms of the above settlement, leaving parties to bear their own costs, in the interests of justice and equity"
(2.) The memo is taken on record, permission is granted to the petitioner to withdraw the petition with liberty to file fresh application as per law, if the situation arises.
(3.) Accordingly, petition is dismissed as withdrawn.;