ALI BARAMY ASHIYANA KURIYAL LANE KOZHIKODE KERALA Vs. COUNRTY VACATIONS INTERNATIONAL HOLIDAY CLUB AND OTHER YMCA INTERNATIONAL CULTURAL COMPLEX YMCA CROSS ROAD CALICUT

JUDGEMENT

(1.) The learned counsel for the petitioner stated that settlement had been reached between the parties and in pursuance of that the necessary amount had been paid by the respondents to the petitioner and, hence, the petition may be dismissed.

(2.) Accordingly, the revision petition is dismissed as withdrawn in view of the settlement between the parties.