AMRIT LAL Vs. KAMAL KANT AWASTHI

JUDGEMENT

(1.) Heard Sri Prashant Shukla, learned Counsel for the revisionist and Sri Prateek Tewari, learned Counsel for the opposite party.

(2.) Considering the submission and after perusing the material on record, the delay as reported by the Stamp Reporting Sec. is condoned.

(3.) The present revision has been filed challenging an order dtd. 26/4/2025 whereby, the compromise application seeking a decree on the basis of compromise was rejected.