SAROJ SINGLA Vs. DLF UNIVERSAL LIMITED

JUDGEMENT

(1.) Learned counsel for the complainants submits, on instructions, that the matter has been settled with the opposite parties. Learned proxy counsel present on behalf of the opposite parties confirms on instructions.

(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 complainants further submits, on instructions, that the complainants wish to withdraw their complaint.