AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 57 words
ORDER
Ld. Counsel Mr. P. Neelakandan for the Applicant and Ld. Counsel Mr. Vignesh for the Respondent are present.
Applicant counsel states that memo for withdrawal of the application has been filed by the Applicant by way of e-mail and matter has been settled out of court.
Hence, this IBA/68/2020 stands dismissed as settled out of court.