RADHIKA KAPUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) It is heartening to note that with the pro-active role and intervention of the learned Mediator Mr. N.K. Sood, learned Senior Advocate and a trained Mediator, the parties have amicably settle their disputes, in terms of settlement arrived at, which reads as under:-

(2.) Now, that the parties have settled their disputes, nothing survives to be adjudicated in the instant petition save and except to observe that the parties shall be bound by the compromise as aforesaid. In case of any violation by anyone, he/she shall be prosecuted under the Contempt of Courts' Act, in addition, action including the penal action may be taken against them in accordance with law.

(3.) The petition is disposed of on the basis of compromise entered into between the parties. The parties are at liberty to present a copy of this order to the revenue authorities, who upon presentation of the same, within 15 days, enter the mutation in terms of settlement. Pending applications, if any, also stand disposed of.