C482/940/2019
2023 Latest Caselaw 2670 UK

               Office Notes,
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      Date                                     COURT'S OR JUDGES'S ORDERS
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                                 C482 No.940 of 2019
                                 With
                                 C482 No.1959 of 2021
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Bhupesh Kandpal, learned counsel for the applicants.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

Mr. B.D. Pandey, learned counsel for respondent no.2.

The foundation of this C482 Application was that the parties have entered into a compromise, which finds reference in paragraph no.15 in pleadings of the C482 Application. On account of certain subsequent developments and judgments, there was a doubt prevailing between the counsels as to whether they are still willing to abide by the compromise or not.

Hence, this Court on 05.09.2023 has passed an order directing the respondent's counsel to complete his instructions as to whether they still agree with the terms of settlement as it has been referred to in C482 Application No.1959 of 2021. Mr. B.D. Pandey, learned counsel who appears for the respondent submits that, based on the instructions received from the respondent, the respondent has made a statement that he is not amenable to the compromise anymore as it has been referred to in paragraph no.15 of the C482 Application.

Thus, the C482 Application has to be addressed by the learned counsel for the applicants on its merits.

Put up the matter in the week commencing 09.10.2023.

During the intervening period, learned counsel for the parties may exchange the pleadings.

Interim order, if any, would continue to operate till the next date of listing.

(Sharad Kumar Sharma, J.) 12.09.2023 Sukhbant