INDIAN FINANCIAL ASSOCIATION Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) During the pendency of the above mater, a joint memo has been filed, which reads as under:-

(3.) All the counsel submit that the cause for the above litigation arose on account of mistake and misconception and it is in furtherance thereof that the aforesaid joint memo has been filed to rectify the orders which have been passed to bring it inconsonance with the title of the properties. In view thereof, the joint memo is accepted.