RAJEEV KUMAR UPADHYAY Vs. PRAKASH CHAND RAWAT

JUDGEMENT

(1.) Learned counsel for the parties submit that the disputes have been settled between them. In I.A. Nos.3 & 4/2016, this Court on 6.2.2017 passed the following order:-

(2.) The District Judge, Agra, to whom this Court had directed to verify, has in the Report dated 27.2017 submitted that there is a genuine settlement between the parties.

(3.) Therefore, I.A. No.3 is allowed.