SPARK PLACEMENT Vs. JITENDRABHAI RANCHHODBHAI RAJPUT

JUDGEMENT

(1.) Heard Mr. Upadyay, learned advocate for the petitioner, Mr. Mankad, learned advocate for respondent No.1 and Mr. Songara, learned advocate for respondent No.2.

(2.) Today, Mr. Upadyay, learned advocate for the petitioner, Mr. Mankad, learned advocate for respondent No.1 and Mr. Songara, learned advocate for respondent No.2 jointly submitted that a mutually agreeable settlement is arrived at between the petitioner, respondent No.1 and respondent No.2 and that the terms of the settlement are reduced into writing by way of terms of settlement dated 25.1.2016.

(3.) It is further submitted that the said settlement is arrived at between the parties as full and final settlement in respect of all disputes, claims and rights of respondent No.1 against the petitioner and/or respondent No.2.