BASANT SINGH KUMAIN Vs. AJAY SINGH BISHT

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 parties would submit that the parties have settled the dispute amicably and they do not want to proceed with the case now. A Compounding Application, IA No.5 of 2024, has been filed along with the affidavits of the brother of the revisionist as well as by the respondent.