K. Surendramohan, President

This is a case in which the parties had settled their disputes outside Court. A joint statement was filed by the complainant and opposite parties 1 to 3. The joint statement was signed by the opposite parties as well as their counsel and the complainant. However, it appears that the counsel for the complainant had not signed it. On 23.01.2020, the complainant who was present in Court admitted that he had signed the joint statement. Counsel for the opposite party submits that a cheque for Rs.14,00,000/- handed over to the complainant in terms of the settlement has also been encashed. The counsel for the complainant relinquished his vakalath thereafter. Subsequently, it was submitted that one Adv. Anoop wanted to appear for the complainant. We notice from the proceedings that on a previous occasion the name of another Advocate, Smt. Reeja was also mentioned in Court as the person who wanted to appear for the complainant. In view of the above confused state of affairs, as per order dated:29.01.2020 we directed the complainant to be present in Court today.

However, the complainant is not present in Court. Nor is he represented through counsel. The opposite parties are

represented through counsel. This complaint is of the year 2010. In view of the above this complaint is dismissed for non prosecution.