HIMACHAL KHADI ASHRAM Vs. HIMMAT SINGH

JUDGEMENT

(1.) The case has been listed today on the request made by learned Senior Counsel for the petitioner, who informed the Court that now the present petition has been rendered infructuous, as the issue between the parties stands amicably resolved in terms of compromise entered into between them on 8/7/2022. Learned Senior Counsel for the petitioner has drawn the attention of the Court to CMP No. 17943 of 2022 filed under Order 23, Rule 3 read with Sec. 151 of the Code of Civil Procedure. He submits that the factum of the matter having been amicably settled between the parties has been duly reflected in this application and a copy of the compromise deed has also been appended therewith. He accordingly submits that the present petition be disposed of by taking on record the compromise entered into between the parties and by observing that the parties shall be bound by the terms thereof.

(2.) Mr. Kanwar, learned counsel appearing for the respondents submits that as per his instructions also, the matter has been duly settled between the parties in terms of the compromise deed, which is appended with the application and he also submits that the present proceedings can be closed in lieu thereof.

(3.) Having heard learned Senior Counsel for the petitioner as also learned counsel for the respondents, these proceedings are ordered to be closed by taking on record the factum of matter having been settled amicably between the parties in terms of compromise deed dtd. 8/7/2022, which is appended with CMP No. 17943 of 2022. As jointly prayed for, it is ordered that the compromise shall form part of the record and the parties shall abide by the contents thereof. Learned Senior counsel for the petitioner further submits that in lieu of the compromise having been entered into between the parties, the suit which has been filed by the petitioner against the respondents herein shall be withdrawn. All pending miscellaneous applications, if any, also stand disposed of.