SATWANT SINGH Vs. COLUMBIA ASIA HOSPITALS PVT LTD

JUDGEMENT

(1.) The petition was listed before the Bench for Hearing. When the matter was taken up, the memo for compromise was filed. It was signed by the Petitioner and first Respondent and second Respondent Company. Counsel for both the parties are present.

(2.) They reported that in pursuance of compromise memorandum, the shares of the first Petitioner have been sold to the second Respondent. The parties acted as terms of the compromise memo and requested the Tribunal to dismiss the petition in view of settlement.

(3.) Compromise memorandum is taken on record, the first petitioner is physically present and he accepted that the shares have been sold to the second Respondent Company as per Compromise memorandum. Accordingly, Petition is dismissed as compromised. No order as to cost.