UGAMADEVI BHAWARLAL NAHAR Vs. VIJAY KUMAR

JUDGEMENT

(1.) The matter was heard for some time on the previous occasion. The appellant and the 1st respondent have entered into an amicable settlement, and have filed a Joint Memo dtd. 18/7/2022 which reads as under:

(2.) We have perused the Joint Memo and have interacted with the 1st respondent and also Shri.Jagadeesh P.M. representing the Management. We are satisfied that the settlement incorporated in the Joint Memo is bona fide and that there is nothing in law or fact that comes in the way of disposing of this appeal in terms thereof and to that extent modifying the impugned order of the learned Single Judge.