BHAGIRATH Vs. MADAN GOPAL

JUDGEMENT

(1.) CMP No.9421 of 2019 and CR No.251 of 2018 It is heartening to note that the parties have settled the dispute by entering into a compromise, the terms whereof read as under:-

(2.) Both the parties are otherwise present in the Court today and have acknowledged and attorned to the terms of the compromise and, therefore, their statements are not being recorded separately. Moreover, this application for placing on record the compromise is duly supported not only by the affidavit(s), but also the undertaking(s) of both the parties.

(3.) Accordingly, the present petition is disposed of in terms of the compromise arrived at between the parties, so also the pending . application(s), if any. Consequently, the orders passed by the learned Authorities below are accordingly modified.