RAJKUMAR SHARMA Vs. M3M INDIA LTD

JUDGEMENT

(1.) Called out.

(2.) Learned counsel for the opposite party submits on instructions that the matter has been settled with the complainants.

(3.) Having regard to the above submission of the learned counsel for the opposite party and in the absence of the complainants today, the instant complaint no. 348 of 2018 is dismissed in default.