SUBHASH CHAND SUD Vs. JAGDISH PRASAD GUPTA

JUDGEMENT

(1.) THE petitioners approached this Court with the following prayers:-

(2.) HAVING heard the learned counsel we found that it is a matter for application of Section 89 CPC and it is heartening to note that the learned counsel on both the sides have volunteered to take steps in that regard. It is seen that the parties have reached a settlement. The following are the terms of settlement between the parties:-

(3.) THE Writ Petition is disposed of, so also the pending application(s), if any.