UNITED NEWS OF INDIA Vs. M. K. VARGHESE

JUDGEMENT

(1.) Learned advocate Mr.Joy Mathew states that he has an instructions to appear for the respondent No.1. He is permitted to file his appearance.

(2.) Rule. Mr.Joy Mathew, learned advocate waives service of rule on behalf of respondent No.1.

(3.) Learned advocates appearing for the respective parties state that the matter is settled between the parties. Hence, with the consent of parties, the matter is taken up for final hearing today itself.