SAMBHU LAXMI DEBBARMA Vs. KISHORE LAL SAHA

JUDGEMENT

(1.) It is heartening to note that with the intervention of learned counsel for the parties, matter stands amicably resolved.

(2.) On 15/3/2019, this Court had observed as under:

(3.) Let the matter be listed on 9/4/2019, for hearing, as prayed for. A copy of this order be furnished to the learned counsel appearing for the parties."