STATE BANK OF INDIA Vs. J. SARAVANAN

JUDGEMENT

(1.) The civil revision petitions filed to set aside the order and decree dated 02. 12.2022 in I.A.Nos.3, 4 and 5 of 2022 in O.S.No.4365 of 2018.

(2.) The learned counsel for the petitioner made a submission that the parties have entered into compromise and accordingly, filed joint compromise memo as follows:

(3.) In view of the joint compromise memo filed by the petitioner and the respondent, no further adjudication of issues are required and accordingly, these Civil Revision Petitions are disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.