Rakesh Kumar vs Shiv Chand Dixit
2022 Latest Caselaw 4339 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 329 of 1999
 

 
Appellant :- Rakesh Kumar
 
Respondent :- Shiv Chand Dixit
 
Counsel for Appellant :- H.S.Sahai,Madhav Srivastava,Uma Shankar Sahai
 
Counsel for Respondent :- Ravindra Kumar "Ravi",Som Kartik Shukla
 

 
Hon'ble Vivek Chaudhary,J.

(Civil Misc. Application No.175997 of 2021: Application for Compromise)

The application is decided in terms of order passed in appeal.

(Appeal)

Sri H.S. Sahai, learned counsel for appellant and Sri Som Kartik Shukla, learned counsel for respondent are present.

Learned counsel for parties state that parties have settled their case by compromise dated 23.12.2021. The Senior Registrar of this Court by report dated 6.4.2021 has reported that said compromise is being verified by him on 6.4.2022.

In view thereof, the present second appeal is decided in terms of the compromise dated 23.12.2021 which is also made part of this judgment and decree.

Order Date :- 26.5.2022

Rajneesh JR-PS)

[Vivek Chaudhary,J.]