1. Learned counsel appearing for the petitioner, upon instructions from their client, submits that an amicable settlement has been arrived at between the parties to this litigation and, hence, this petitioner is not pressing this petition at this stage. Nobody appear on behalf of respondents.

2. In view of the aforesaid submissions, this petition is hereby disposed of as not pressed at this stage.

3. Interim relief, if any, shall stand vacated.