NARAIN KUMAR Vs. DADAHU GRAM SEWA SAMITI

JUDGEMENT

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

(2.) IN view of agreement between the parties, as emerges out at the bar, the appeal is disposed of in the following terms:

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