AMAR SINGH Vs. GOBIND RAM

JUDGEMENT

(1.) The disputes between the parties in this appeal stand settled by way of Settlement Agreement dtd. 11/3/2022, executed with the intervention of the Delhi High Court Mediation and Conciliation Centre. A copy of the settlement agreement has been placed on record.

(2.) As the terms of the settlement involve Mrs. Anshul Arora, wife of Mr. Ankur Arora, (through her Power of Attorney holder, Mr. Ankur Arora), who is not a party to this appeal, this application also seeks that she be made a party so that she can provide her consent to the terms of settlement. Today, Ms. Farheen Fatima appears on behalf of Mr. Ankur Arora and submits that she has no objection to the terms of the settlement executed between the appellant and the respondent.

(3.) As such, nothing survives for adjudication in the present appeal. The appeal stands disposed of in terms of the settlement agreement dtd. 11/3/2022, executed between the parties.