ARJUN ANAND Vs. PRMOD KUMAR

JUDGEMENT

(1.) This is an application filed by plaintiff under Order XII Rule 6 CPC.

(2.) Notice in this application was issued on 5.5.2014. Learned counsel for the defendants submits that he had informed his client the next date fixed in the matter but no instructions are forthcoming

(3.) Mr.Puri, learned counsel for the plaintiff, submits that the reason for the defendants not contacting their counsel is on account of the fact that the defendants have entered into an amicable settlement with the plaintiff, which is also recorded in the order dated 13.12.2013 passed by Mr.Dharmesh Sharma, Additional Sessions Judge. Order dated 13.12.2013 reads as under: