GOBARDHAN TAD Vs. ICICI BANK LTD.

JUDGEMENT

(1.) . This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 12/1/2012 of the State Commission in appeal no. 211 of 2008 arising out of the Order dtd. 28/2/2008 of the District Commission in complaint no. 227 of 2007.

(2.) . Learned counsel for the petitioner (through legal heirs) submits on instructions that the matter has been settled. Learned counsel for the respondents confirms on instructions.

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