MANIPAL MEDIA NETWORK LIMITED Vs. INDIA RESURGENCE FUND

JUDGEMENT

(1.) In A.P.(IM) No.3/2023 and in A.P.(IM) No.4/2023, a joint memo is filed which reads as hereunder:

(2.) It is submitted that the matter may be disposed off in light of the statements contained in the joint memo as the matter now does not call for any adjudication.

(3.) In light of the undertakings given in the joint memo and in light of the submission made on behalf of parties, the matter does not call for further adjudication. Needless to state that the undertakings as contained in the joint memo by the relevant parties are to be adhered to by them as this Court is refraining from adjudicating the matter. The joint memo is signed by the counsel and specific submission is made that the parties have consented for such undertaking to be made by their counsel.