N. K. JINNAH Vs. M. RAJA

JUDGEMENT

(1.) The learned counsel for the petitioners and the learned counsel for the respondents made a submission that the issue between the parties have already been settled and a Memorandum of Understanding is signed between the parties on 24/12/2022.

(2.) In view of the fact that the parties have signed the Memorandum of Understanding dtd. 24/12/2022, no further adjudication is required.

(3.) Accordingly, the present Civil Revision Petition stands closed. However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is also closed.