ARVINDER KAUR SETHI Vs. KRISHAN KUMAR AGGARWAL

JUDGEMENT

(1.) Ias No. 8508/2014 & 8509/2014 (of D-1 to 4 for recall of the compromise recorded on 2nd April, 2014 in terms whereof the suit was disposed of and for stay of compromise terms), 7615/2014 (u/S 151 CPC), CRL. M. A. No. 10334/2014 (u/S 340 CrPC) & IA No. 10168/2017 (of D-1 to 4 seeking permission to let out the property)

(2.) Ias No. 8508/2014 & 8509/2014 of the defendants No. 1 to 4 for recall and stay of the compromise came up first before this Court on 9th May, 2014 and since when the same have been adjourned ample number of times, for over three years, on the request of the counsels that the parties were attempting to amicably resolve the controversy. The controversy has not been resolved and in between other applications aforesaid came to be filed.

(3.) The counsel for the plaintiff and the counsel for the defendants No. 1 to 4 have been heard.