PRAVIN REGAR Vs. RAVIKANT

JUDGEMENT

(1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.

(2.) It is stated at Bar on video call that a compromise has been arrived at between the parties after the judgment dtd. 15/2/2020 passed by the appellate court, whereby the judgment dtd. 27/4/2017 passed by learned trial has been affirmed.

(3.) It is borne out from the compromise that the complainant is not inclined to proceed further in the matter.