Bhaskar Educational Society And vs Mahendra Singh Chouhan And Ors
2021 Latest Caselaw 791 Raj/2

Citation : 2021 Latest Caselaw 791 Raj/2
Judgement Date : 27 January, 2021

Rajasthan High Court

Bhaskar Educational Society And vs Mahendra Singh Chouhan And Ors on 27 January, 2021

Bench: Sabina, Manoj Kumar Vyas

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Civil Special Appeal Writ No. 793/2017

                                       In

           S.B. Civil Writ Petition No. 9771/2005

1.     Bhaskar Educational Society, 14Th Floor, Atmaram House,
       1, Tolstoy Marg, New Delhi-110001 Through Its Secretary.
2.     Mohta Industrial Training Institute, Sadulpur, District
       Churu Rajasthan.
                                                                  ----Appellants
                                   Versus
1.     Mahendra Singh Chouhan S/o. Shri Kahar Singh, Resident
       Of D-180, Prem Nagar, Jhotwara, Jaipur.
2.     Director, Technical Education, Rajasthan
3.     The Non-Govt. Educational Institutional Tribunal, Mini-
       Secretariat Building, Bani Park, Jaipur.
                                                                ----Respondents

For Appellant(s) : Mr. Zeeshan Khan, Advocate on behalf of Dr. Prakash Chandra Jain, Advocate For Respondent(s) : Mr. D.P. Sharma, Advocate through video conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

27/01/2021

Learned counsel for the appellants has submitted that the

parties have amicably settled their dispute. In terms of the

compromise, Rs.2,50,000/- have been paid to respondent no.1 by

way of five cheques in the sum of Rs.50,000/- each. It has been

agreed between the parties that the amount has been received by

(2 of 2) [SAW-793/2017]

respondent no.1 in terms of full and final settlement of his claim

and nothing remains due towards him.

Learned counsel for respondent no.1 has admitted the

submissions made by learned counsel for the appellants and has

stated that the parties have amicably settled their dispute and

now nothing remains due towards respondent no.1 against the

appellants.

Accordingly, this appeal is dismissed as withdrawn in view of

the compromise effected between the parties.

                                    (MANOJ KUMAR VYAS),J                                           (SABINA),J

                                   Mohita /45