(1.) Heard learned counsel for the respective parties.
(2.) Rule. Ld. Counsel for the respondents waive Rule for the respective Respondents.
(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.