RAJNISH SHARMA Vs. MADAN MOHAN SHARMA

JUDGEMENT

(1.) On 12.10.2018, this Court passed the following orders:-

(2.) It is represented by the respondent, who has appeared in person alongwith his counsel that the amount stands encashed. Thus, the entire compensation amount stands paid to the respondent.

(3.) Now, there is no dispute between the parties that the entire compensation amount has been paid/received by the respondent. The learned counsel for the respondent states that she is not interested to pursue the present lis against the petitioner as respondent has already received the entire compensation amount.