RAFIQ AHMED Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Both the private sides to the lis having settled the matter in terms of a registered Family Settlement Deed dtd. 29/5/2023, have moved the Joint Memo signed by all the parties concerned on 10/7/2023 requesting the court to dispose off the petition in terms thereof.

(2.) Learned advocates appearing for the petitioners and respondent Nos.2 & 3 have also affixed their signatures to the Joint Memo which reads as under:

(3.) I have perused the contents of Family Settlement Deed too. I have also interacted with the petitioners who are physically present in the court and respondent No.2-gentle lady appearing online. There is no material to suspect the bonafide of the settlement. There is no legal or factual impediment for recording this settlement and dispose off the matter in terms thereof. In view of the above, petition is accordingly disposed off and the impugned order dtd. 12/6/2019 stands voided. No costs.