- (1.) Ld. Counsels for the applicant as also respondents are present.
(2.) Ld. Counsel appearing for the petitioner and Ld. Counsel for the respondent made a joint submission that both the parties have filed terms of settlement which are kept on record. In view of the settlement between the parties, both the petitioner and respondent prayed for leave to withdraw the petition. Heard, prayer is allowed. In view of the settlement between the parties, the petition is dismissed as withdrawn.;