CHHINGALAL GUPTA Vs. VIRENDRA MAHESHWARI

JUDGEMENT

(1.) COUNSEL seek a direction under articles 226 and 227 of the Constitution for disposal of a suit in terms of the compromise filed by the parties. It is complained that the compromise was recorded as long as on 19.11.1990 but so far the Court has not passed any order on it while O. 23, R. 3 C.P.C. is in mandatory terms. After hearing Counsel it is not necessary for us to issue a notice. However, We direct the trial Court to consider the compromise and to pass appropriate order in accordance with law within a period of one month. The petition is disposed of accordingly.