______________________________________________________________________ vs Sh. Kulbhushan Mankotia
2021 Latest Caselaw 1485 HP

                                          1



       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                           FAO No. : 342 of 2019




                                                                                            .
                              Date of Decision: 01.03.2020





______________________________________________________________________
Smt. Anuradha                                         ....Appellant.





                                                  Vs.
Sh. Kulbhushan Mankotia                                                                 .....Respondent.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the petitioner:                               Mr. Rajesh Mandhotra, Advocate.

For the respondents:                              Mr. Gaurav Sharma, Advocate.

Ajay Mohan Goel, Judge (Oral):

Mr. Rajesh Mandhota, learned counsel for the

appellant has informed the Court that the matter stands amicably settled

between the parties. He further submits that he has instructions to

submit that these proceedings be closed, as the matter stands amicable

settled. He has also drawn the attention of the Court to the report of the

Mediator, which also demonstrates that the matter stands amicably

settled between the parties. The appeal is accordingly ordered to be

closed, as the matter stands amicably settled. Pending miscellaneous

applications, if any, also stands disposed of.

(Ajay Mohan Goel) Judge March 01, 2020 (bhupender)

1Whether the reporters of the local papers may be allowed to see the Judgment?