SURENDRA KUMAR JATAV Vs. PARVINDER P.S. BAWA

JUDGEMENT

(1.) On 5/9/2018, both the parties were ad idem that in view of nature of controversy involved, there were chances of amicable resolution of the dispute. As a result of aforesaid consensus between the parties, the matter was referred to Mediation and Conciliation Centre of this Court.

(2.) Both the parties have amicably resolved their differences and a settlement has been reached between them.

(3.) In view of intervention of the Mediator, following terms and conditions have been settled between them:-