- (1.) Counsel for petitioner present.
(2.) Counsel for R5 & R6 present and stated that he is also representing Rl to R4. Both the counsels stated that the matter has been settled and filed a memo of settlement specifying the schedule of payment, signed by both the parties. The memo is taken on record and forms a part of this order.
(3.) In view of the settlement, the petition is disposed of.;