SMRITI SINGH Vs. VIVEK KUMAR

JUDGEMENT

(1.) Heard Mr.J.Pradeep Kiran, learned counsel for the appellant and Mr.C.Hari Preeth, learned counsel for the respondent. Perused the material available on record.

(2.) During the course of deliberation the learned counsel for the appellant brought to the notice of this Bench about the development that had transpired, at the first instance, when the matter was taken up for consideration on 3/7/2027 by the Bench headed by the Hon'ble The Chief Justice, the parties on the said date, had agreed upon the following terms of settlement:

(3.) Counsel for the appellant in the presence of the appellant in person had accepted the fact that the said terms of settlement has been honoured without any obstacle or hindrance.