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Judgment
Learned proxy counsel appears for the petitioner. He informs that he has the authority to make submissions today.
No one appears for any of the respondents.
Learned proxy counsel for the petitioner submits on instructions that the matter has been settled. He further submits on instructions that the petitioner does not wish to pursue its revision petition any more and wants to withdraw the same.
No comments of this Commission on the contents and ingredients of the settlement said to have been arrived at.
In the wake of the above submissions, the revision petition appears to have been rendered infructuous and stands dismissed as such.
However liberty is provided to the petitioner to revive its petition, if it so wishes, by filing appropriate application within 30 days.
The Registry is requested to send a copy each of this Order to the parties in the petition and to their learned counsel within three days. The stenographer is requested to upload this Order on the website of this Commission immediately.