ABHISHEK JAIN Vs. MANOJ KUMAR JAIN

JUDGEMENT

(1.) The present application has been filed by both the parties for recording compromise between the parties.

(2.) Vide order dtd. 6/12/2021, adjournment was sought to finally arrive at a settlement.

(3.) Today, learned counsel for judgment debtor appears and on instructions, has given an undertaking that matter has been settled between the parties out of the Court.