AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 182 wordsRekha Borana, J
In S.B. Civil Misc. Appeal No. 281/2010
An application has been preferred on behalf of the respondents with a submission that a compromise/settlement has been arrived into between the parties and as per the terms of the compromise, the award has been satisfied and the present appellants have agreed to withdraw the present appeal.
A copy of the compromise as moved before the learned Tribunal and the relevant order-sheet dated 12.10.2018 have been annexed alongwith the application.
Learned counsel for the appellants does not refute the above submission and seeks permission to withdraw the present appeal in terms of the compromise.
In view of the above submissions, permission to withdraw the present appeal is granted.
Hence, the present appeal is dismissed as withdrawn.
All pending applications, if any, stand disposed of.
In S.B. Civil Misc. Appeal No. 306/2010
In view of the fact that the award has been satisfied by way of compromise as entered into between the parties, nothing survives in the appeal.
The present appeal is hence, disposed of.