- (1.) The petition is listed before the Bench for filing objection and appointment of IRP. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The Applicant and the Respondent most respectfully submit that the parties have entered into an out of court settlement and th&/ captioned matter may be dismissed as withdrawn, in the interest of justice and equity"
(2.) The memo is taken on record, Permission is granted to the petitioner to withdraw the petition. Accordingly, petition is dismissed as withdrawn.;