JUDGEMENT
K Anantha Padmanabha Swamy, Member -
(1.) Counsel representing both the parties are present and submitted that the matter has been settled between the parties by way of compromise. In this regard, they filed joint memo of compromise signed by both the parties and their counsel, specifying the terms of settlement. The joint memo of compromise is taken on record. In view of the settlement entered into by both the parties, the matter is closed.;
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