JITENDER MOHAN @ JATIN Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 12263/2018 (exemption)

(2.) Learned counsels for the parties submit that the parties have settled their disputes. It is further submitted on behalf of the parties that parties had entered into the Memorandum of Settlement dated 23.03.2018.

(3.) Parties are present in court and undertake that they shall abide by the terms and conditions mentioned in the Memorandum of Settlement dated 202018. The undertakings are accepted.