NEELAM Vs. CHANDRA REKHA MALIK

JUDGEMENT

(1.) This is an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 (CPC) for disposing of CS(OS) 517/2019 on the basis of the Agreement at which the parties have arrived. The terms of the agreement, as set out in para 4 of the application, may be reproduced:

(2.) Mr. Lalit Gupta, learned counsel for the plaintiff, submits that as the property is being sold to a third party, he does not seek a decree in that regard and only seeks that the suit may be disposed of.

(3.) Learned counsel for the defendants is present and he does not oppose the prayer of the plaintiff.