SANJEEV KAPOOR Vs. INDIABULLS PROPERTIES PVT. LTD.

JUDGEMENT

(1.) The learned counsel for the complainants submits, on instructions, that the matter has been settled between the parties. The learned counsel for the opposite party no. 1 confirms, on instructions.

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

(3.) The learned counsel for the complainants submits, on instructions, that the complainants wish to withdraw their complaint. Learned counsel further submits, on his own volition, that liberty be granted to the complainants to revive their complaint if so required by filing appropriate application within 30 days from today.