(1.) A short delay of four days in filing this appeal has not been opposed, and rightly so, by the learned counsel for the respondents.
(2.) Having regard to the submissions made, delay of four days in filing the appeal is condoned. The application- I.A.No.2/2018 stands disposed of.
(3.) Learned counsel for the parties submit ad idem that the parties have since settled the matter; and the terms of settlement are reduced in writing in a joint memo dated 06.04.2018 attached to the memo presented before the Court. The terms of the settlement read as under: