NAVEEN JAIN Vs. BHAJAN SINGH AND ORS.

JUDGEMENT

(1.) C.M. No. 12644 -45/2009.

(2.) FOR the reasons stated in the applications, the delay in applying for restoration is condoned and the appeal is restored to its original number.

(3.) THE parties have amicable settled their disputes. The terms of the settlement are that the appellant shall pay a sum of Rs. 2,37,000/ - to respondents No. 1 and 2 in full and final settlement of all their claims.