SHASHI KIRAN Vs. REGISTRAR

JUDGEMENT

(1.) IT is an application filed by the petitioner as well as by the respondents 4 to 8. IT has been contended by the parties that the matter has been settled inter se between the parties in terms of the order passed by this Court on 28.11.2002, and the Registrar is also in the process of fixing dates for implementing the agreement. Counsel for the parties further say that they do not press prayer (a) of the application, as the Registrar has already initiated action in terms of the agreement which has been filed alongwith the application as Annexure-A. Therefore, it is contended that in terms of the agreement arrived at between the parties, Respondents 2 & 3 be directed to allow the operation of bank accounts in terms of agreement dated 13.1.2003, marked as Annexure-A. As the parties have amicably settled their disputes in terms of the agreement marked as Annexure "A", a direction is issued to Respondents 2 and 3 to allow the operation of bank accounts in terms of said agreement dated 13.1.2003. Parties to abide by the terms of agreement dated 13.1.2003. Application stands disposed of. CW 3993/1997 In view of the order passed in C.M. 1778/2003, writ petition stands disposed of. Dasti