VATAN TEXTILES LTD Vs. SYED ABDUL WASAY

JUDGEMENT

(1.) Learned proxy counsel appears for the petitioner. He informs that he has the authority to make submissions today.

(2.) Learned proxy counsel for the petitioner submits on instructions that the matter has been settled. He further submits on instructions that the petitioner does not wish to pursue its revision petition any more and wants to withdraw the same.

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