LAWS(NCD)-2021-10-62

AMRITA ROSHA JAIN Vs. AJAY KUMAR CHANDEL

Decided On October 12, 2021
AMRITA ROSHA JAIN Appellant
V/S
Ajay Kumar Chandel Respondents

JUDGEMENT

(1.) Learned counsel for the appellant 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 appellant further submits, on instructions, that the appellant wishes to withdraw her first appeal.