STATE OF KARNATAKA Vs. N. RAMESH

JUDGEMENT

(1.) This appeal is filed by the State, represented by its Secretary, Department of Animal Husbandry and Fisheries, Bengaluru, and by the Commissioner, Department of Animal Husbandry and Veterinary Services, Bengaluru, assailing the judgment and decree passed by the XXIX Addl. City Civil and Sessions Judge, Bengaluru City, in O.S. No. 4946/2015, dated 16/01/2017. There is a delay of 635 days in filing this appeal. In the circumstances, we have heard learned High Court Government Pleader for the appellants and learned counsel for respondent Nos. 1 and 2 on the merits of the matter.

(2.) During the course of submission, learned counsel for the respective parties submitted that they would explore the possibility of settlement in the matter and today (24/07/2019) they submit that the parties have settled the dispute amicably and they are filing a joint memo containing certain terms and conditions. They also submit that this appeal may be disposed of in terms of the joint memo.

(3.) Learned counsel for the respondents further submits that since the appeal is being disposed of in terms of the joint memo, they have no objection for condoning the delay of 635 days in filing the appeal.