V. K. RAVINDRA Vs. BIG BANYAN ROOTS

JUDGEMENT

(1.) The present Writ Petition is filed challenging the order dtd. 4/1/2022 passed by the Sole Arbitrator in A.C. No.6/2021 between the parties. The matter was referred to Mediation Centre and the parties have executed a memorandum of settlement under Sec. 89 of Code of Civil Procedure, 1908 r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, which reads as under:

(2.) In view of the settlement arrived at between the parties, the present Writ Petition is disposed of in terms of the said settlement. No costs.