SUVARNABHOOMI DEVELOPERS PVT. LTD Vs. T. MEENA KUMARI

JUDGEMENT

(1.) Learned counsel for the petitioner submits, on instructions, that the matter has been settled.

(2.) No comments of this Commission on the contents and ingredients of the settlement said to have been arrived at.

(3.) Learned counsel for the petitioner further submits, on instructions, that the petitioner wishes to withdraw its revision petition.