SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.57350/2019, pending on the file of the XI Additional Chief Metropolitan Magistrate (Mayo Hall) at Bengaluru.

(2.) During the pendency of this petition, the parties to the lis have settled the dispute amongst themselves and drawn up a memorandum of settlement. The settlement insofar as it germane to the present lis, reads as follows: which reads as follows:

(3.) The parties have joint memo of compromise. The conditions stipulated in the joint memo, reads as follows: