ISLAMUDDIN Vs. KUNAL PALRIYA

JUDGEMENT

(1.) The matter comes up on an application no.2/2023 filed by the applicant/respondent no.2 for taking documents on record and disposal of the writ petition in the light of settlement arrived at between the parties.

(2.) Learned counsel for the applicant, inviting attention of this Court towards the compromise deed dated nil executed between the parties, would submit that the dispute has amicably been settled by them. He further submits that taking benefit of this compromise deed, the petitioner got the FIR No.70/2022 registered at Police Station Ramganj, District Ajmer quashed from this Court. He, therefore, prays that the application be allowed and the writ petition be dismissed on the strength of the compromise.

(3.) Per contra, learned counsel for the petitioner submits that the dispute has not yet been settled between the parties fully and finally. He further submits that the applicant has also filed a similar application before the learned trial Court which is pending consideration. He, therefore, prays for dismissal of the application.