N. V. LOKESH Vs. M. B. MANJUNATH

JUDGEMENT

(1.) Heard Shri Pratheep K.C., learned counsel for the petitioner and Shri Chinnappa Gowda D.G., learned counsel for the respondent.

(2.) Both learned counsels submit that the parties have settled the dispute amicably and filed a Joint Memo of even date. The joint memo is taken on record.

(3.) The petitioner and the respondent are present and are identified by their respective counsels. The Joint Memo is duly signed by the petitioner, the respondent and their respective counsels. The joint memo reads thus: