SAKUMBAHARA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) LEARNED counsel for the appellants has placed on record order dated23.12.2005 passed in CWP No.19329 of 2003 along with new No Dues Certificate dated 3.1.2006 issued by the respondent. Both the documents are taken on record as mark A and B. In view of the aforementioned documents, one time settlement has been arrived at between the parties and learned counsel has prayed that he does not wish to press the appeal. In view of the above, the appeal is dismissed as not pressed. February 28,2006 (M.M. KUMAR) Jiten JUDGE