R. S. KUMAR Vs. RAVINDRA NAIR

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing due to the Covid-19 pandemic.

(2.) Mr.K.Kumaraguru, learned counsel appearing for the appellant fairly stated that the matter has been settled between the parties out of Court, hence, the civil miscellaneous appeal may be dismissed as withdrawn. He also stated that he has also forwarded the letter of withdrawal dated 5.10.2020 through e-mail to the Registry today.

(3.) Placing on record his statement, the civil miscellaneous appeal is dismissed as withdrawn, on the basis of the letter of withdrawal dated 5.10.2020 sent through e-mail to the Registry. Consequently, C.M.P.No.5368 of 2020 is also dismissed. No costs. Speaking/Non speaking order 05.10.2020