LAL SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This is an application under Section 151 CPC for disposal of the writ petition on the basis of compromise effected between the contesting parties. Main case is already on regular board of this Court.

(2.) In view of prayer made in the application, main case is taken up for hearing today itself with the concurrence of the in/and parties.

(3.) Application stands disposed of.