ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has preferred the present petition against the order 26/8/2021, passed by Sub Divisional Magistrate, Gagret, District Una, Himachal Pradesh, in Case No.03/Misc/2020/4.

(2.) Pending adjudication of the present petition, it was proposed by the learned counsel for the petitioner to make an attempt for amicable settlement, which was not opposed by the learned counsel for respondent No.2 and, therefore, vide order dtd. 8/10/2021, parties were directed to remain present in the Court today (18/10/2021).

(3.) In consequent to order dtd. 8/10/2021, petitioner Ashok Kumar and respondent No.2 Smt. Satya Devi alongwith Vijay Kumar, another son of Smt. Satya Devi, had attended the Court, however, after knowing that due to abstain of the Bar Members from appearing in the Court on account of sudden demise of Mr. Kartik Bhandari, Advocate, the original counsel would not appear, Vijay Kumar, keeping in view the age and health condition of Smt. Satya Devi, has sent Smt. Satya Devi back to his residence. However, when case was taken up, both brothers (petitioner Ashok Kumar and Vijay Kumar) appeared in the Court in person and had asked Passover of the matter for some time to have a dialogue. Thereafter, on request of both brothers (Ashok Kumar and Vijay Kumar) case has been taken up and it has been informed by them that matter has been amicably settled and as the parties have agreed to close the proceedings pending before SDM Gagret, District Una, Himachal Pradesh, for consent and undertaking of petitioner Ashok Kumar to hand over vacant possession of the premises situated in village Gagret, Tehsil Ghanari, District Una, Himachal Pradesh, on or before 1/5/2022 to his brother Vijay Kumar and mother Smt. Satya Devi (respondent No.2).