MOHINDER SINGH DHIMAN Vs. INDER SINGH & OTHERS

JUDGEMENT

(1.) When both the cases are taken up today, learned counsel for the parties stated that the matters have been amicably settled inter se the parties, outside the Court and they do not want to pursue the cases against each other. A joint statement to this effect is recorded separately, wherein the parties have stated that they have mutually settled the dispute and they wants to withdraw Whether reporters of Local Papers may be allowed to see the judgment?

(2.) Accordingly, both the regular second appeals are disposed of as per joint statement of the parties and the civil suits maintained by Mohinder Singh and Inder Singh against each other, . are allowed to be withdrawn, in view of the joint statement of the plaintiffs in both the suits.

(3.) The appeal(s), as also pending application(s), if any, shall stand(s) disposed of.