LAWS(KAR)-2023-7-969

AMIT KUMAR L TAK Vs. KANTHARAJ C REDDY

Decided On July 10, 2023
Amit Kumar L Tak Appellant
V/S
Kantharaj C Reddy Respondents

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned Senior counsel appearing on behalf of the learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) The parties have filed a joint memo reporting settlement/compromise, which reads as under: