KAMALESH AGARWAL Vs. ANUPAM GARG

JUDGEMENT

(1.) Plaintiff has filed the subject suit seeking specific performance of agreement to sell dtd. 5/12/2019 between the plaintiff and defendant no. 1.

(2.) Noticing the contentions of the parties on 4/4/2020, it appeared that there was a possibility of resolution of the disputes, accordingly, the parties were referred to mediation.

(3.) Parties have settled their disputes through the process of mediation and settlement agreement dtd. 6/4/2022 has been executed between the plaintiff and defendant no. 1.