JOT KHURANA Vs. DISTRICT MAGISTRATE, DISTRICT FAZILKA

JUDGEMENT

(1.) Through the present writ petition, a prayer has been made for setting aside the order dtd. 9/11/2021 passed by the Appellate Tribunal, as well as the order dtd. 31/12/2020 passed by the Maintenance Tribunal.

(2.) At the outset, learned counsel appearing on behalf of the petitioner submits that, in view of an amicable settlement arrived at between the parties, no cause for further adjudication survives in the present writ petition. A vernacular copy of the settlement deed/affidavit dtd. 16/6/2025 has also been placed on record.

(3.) Learned counsel appearing for the respondents No. 3(a) to 3(e), who are legal representatives of the deceased senior citizen, fairly concedes the submission made by learned counsel for the petitioner regarding the amicable resolution of the dispute.