ASHA BHAIK Vs. RAJARAM GADIRAM AGNIHOTRI

JUDGEMENT

(1.) THE petition is listed for today for settlement. Conciliation between the parties tried. THE efforts have succeeded.

(2.) IN view of amicable settlement between the parties as emerges out at the bar, the petition is disposed of in the following terms:-

(3.) THE revision petition as also pending CMP(s), if any, stand disposed of, in the above terms.