VINOD GAUTAM Vs. AMIR CHAND

JUDGEMENT

(1.) C.M. No.8057/2014 (exemption)

(2.) Dismissed as infructuous.

(3.) This petition under Article 227 of the Constitution of India impugns the order of the trial court dated 7.3.2014, by which the trial court has dismissed an application filed by the petitioner/defendant for dismissing the suit as compromised under Order XXII Rule 3 of Code of Civil Procedure, 1908 (CPC).