MANAGER, ICICI BANK LTD. Vs. SHASHIKANT SIDDAPPA TIMMAPUR

JUDGEMENT

(1.) Learned counsel for the appellant submits, on instructions, that the matter has been settled in terms of a memorandum of settlement dtd. 4/2/2021.

(2.) No comments of this Commission on the contents and ingredients of the said memorandum of settlement.

(3.) Learned counsel for the appellant further submits, on instructions, that the appellant does not want to pursue its appeal further and wishes to withdraw the same.