- (1.) Counsel for both the parties present and filed a Joint Memo of Compromise with regard to the settlement of outstating of dues. The Joint Memo of Compromise is taken on record. The petition is disposed of in terms of the Joint Memo of Compromise with a condition that if there is any breach of the terms and conditions of the compromise, the petitioner shall have liberty to revive the Petition. Accordingly, the Petition is disposed of.;