BRITISH AIRWAYS PLC Vs. HTL LTD

JUDGEMENT

(1.) THE Learned Counsel for the Appellant has made an endorsement that 'the Appeal may be dismissed as settled out of Court'.

(2.) IN view of the said endorsement made by the Learned Counsel for the Appellant, this Court dismisses the Appeal No.966 of 2005 as settled out of Court. No costs. Consequently, the connected miscellaneous petition is closed.