MASTER ARSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) WE find from the order dated 6.1.2012 that the parties had compromised the matter in this Court and decided to live together. The Court records: - -

(2.) WHEN this petition was taken up today by us for disposal, learned Counsel for the petitioner submitted that the disputes still survive inter se between the parties with respect to the rights pending in the trial Court under various Acts. We find it most unfortunate that the orders of the High Court,. which is a Court of record, are being controverted. On two occasions earlier the parties appeared before the Court and submitted an amicable settlement which is now sought to be by passed. We say nothing but dispose of the petition leaving it open to the parties to settle their rights pending in the trial Court. We direct that what this Court records is the correct position and it will not be open to the parties to urge before any other Court that the two orders have not been rightly recorded. Petition disposed of.