K MAHALINGA BHAT Vs. DEEKAYYA GOWDA

JUDGEMENT

(1.) Learned Counsel appearing for the Respondent/Complainant states that as per his instructions the dispute, subject matter of the present Revision Petition, has been settled out-of-Court with the Petitioner. He further states that in view of the settlement, the Respondent has no objection if the order passed in Execution proceedings is set aside.

(2.) In view of the said stand of the Respondent, learned Counsel appearing for the Petitioner submits that he is not pressing the Revision Petition.

(3.) Accordingly, in view of the settlement between the parties, orders passed in Execution proceedings are set aside and the present Revision Petition is disposed of.