EXECUTIVE ENGINEER, ELECTRICITY DISTRIBUTION DIVISION, NAINITAL DISTRICT NAINITAL Vs. KAMLESH S/O SHRI D. PATEL

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Tapan Singh, learned counsel for the petitioner and Mr. M.K. Ray, learned counsel for the respondent.

(3.) Learned counsel for both the parties submitted that the present matter was referred for mediation. The disputes have been settled before the Mediator Shruti Joshi, Advocate.