MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for preponing the date of hearing in the main case on the ground that the petitioner and his wife are seriously ill. Wife of the petitioner is 100% blind and is also suffering from various ailments. Petitioner along with his wife wants to go abroad for availing medical facilities for his wife.

(2.) Vide order dated 24.05.2019 passed by this Court, both the parties were relegated before Mediation and Conciliation Centre of this Court.

(3.) In view of report of the Mediator, a settlement has been arrived at between the parties on 12.07.2019 in the presence of the parties and their respective counsel. Following settlement has been arrived at between the parties:-