LATA DEVI WIFE OF HIRA SINGH, R/O VPO JATHIA DEVI, TEHSIL AND DISTRICT SHIMLA, H.P. Vs. HIRA SINGH, S/O SH. PRITHI SINGH, R/O VILLAGE KOT, P.O. MENDHI, TEHSIL KARSOG, DISTRICT SHIMLA, H.P. KUMAR AND OTHERS

JUDGEMENT

(1.) CMP No.13085/2011. 2. AN application under order 23 rule 3 of the Code of Civil Procedure jointly filed by the parties for disposal of the writ petition in terms of the compromise deed entered into between the parties. The application is permitted to be taken on record. The Registry is directed to register the same and assign number to it. It is jointly represented by the learned counsel for the parties that the matter has been settled amicably. Accordingly, the application is allowed.