MHCS Vs. MR. GAURAV SHEKHRI & ORS.

JUDGEMENT

(1.) Present joint application has been filed under Order 23, Rule 3 read with section 151 CPC. The same is duly signed by learned counsel for the plaintiff and defendants No. 1 and 2 as well as by the said parties to the litigation.

(2.) Present application is also supported by affidavits of authorized representative/constituted attorney of the plaintiff and the defendants No. 1 and 2.

(3.) Both the learned counsel state that the matter has been compromised in accordance with the terms mentioned in the Compromise application.