ANIL BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the revisionist would submit that the revisionist and the complaint, who is the respondent no.2 have amicably settled the dispute. In fact, such statement was given to the Court on 9/11/2022, when the Court had directed the revisionist to deposit 15% of the amount of compensation as per direction of the Hon'ble Supreme Court in the case of Damodar S. Prabhu vs. Sayed Babalal H., (2010)5 SCC 66.