Murlidhar And Others vs State Of U.P.And Another
2012 Latest Caselaw 1270 ALL

Citation : 2012 Latest Caselaw 1270 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Murlidhar And Others vs State Of U.P.And Another on 3 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 26886 of 2008
 

 
Petitioner :- Murlidhar And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Shyam Sunder,Ashutosh Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Learned counsel for both the parties are present. They inform that the parties have settled their dispute by way of mutual agreement between them outside the Court.

They further undertake that both the parties Murlidhar Sharma, applicant no. 1 and Ram Babu, opposite party no. 2 shall be present personally before the Court on the date fixed and will file joint affidavit annexing there with compromise deed entered into between them. It is ordered accordingly

As prayed on behalf of applicants on 28.05.2012 before the appropriate Bench.

Order Date :- 3.5.2012

M/A.

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