FARHAT SHEIKH Vs. JAVED ZAKI

JUDGEMENT

(1.) Applications for impleadment are allowed.

(2.) These appeals have been pending before this Court for almost a decade. Several attempts have been made by this Court to see whether the disputes could be otherwise settled out of the Court and the Court did succeeded, to some extent, when the parties were not able to reach an agreement on certain issues.

(3.) In that background on 01.02.2017, this Court requested Mr. R. Basant, learned Senior Counsel, whether he could assist the parties to arrive at a settlement on the remaining issues.