EMAAR MGF LAND LTD. Vs. BIRENDER KAUR

JUDGEMENT

(1.) Learned counsel for the appellant (builder co.) submits on instructions that the matter has been settled with the respondents no. 1 to no. 3 (complainants).

(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 does not wish to pursue its appeal any further and wishes to withdraw the same.