KASHIPRASAD G. RINGASHIA Vs. KUMAR NARAYAN BANGERA

JUDGEMENT

(1.) When the above Suit is called out, the learned advocate appearing on behalf of the Plaintiff as well as Defendant No.1 have stated before the Court that the disputes in the above Suit have been settled as set out in the Consent Terms dated 7 th June, 2023 and tendered to the Court today.

(2.) The learned advocate appearing on behalf of the Plaintiff has further stated that the above Suit is not pressed against Defendant Nos. 2, 3 and 4 and may be disposed of as such.

(3.) The Plaintiff as well as Defendant No.1 are both present in Court today and have stated that they have signed the Consent Terms of their own free volition and after reading and understanding the same as well as the implications thereof.