C482/809/2015
2025 Latest Caselaw 2714 UK

Uttarakhand High Court

C482/809/2015 on 20 May, 2025

              Office Notes,
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      Date    or directions               COURT'S OR JUDGE'S ORDERS
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                               C-482 No. 809 of 2015
                               Hon'ble Alok Mahra, J.

Mr. Tapan Singh, learned counsel for the applicant.

2. Mr. Harshit Bisht, learned counsel, holding brief of Mr. Siddhartha Sah, learned counsel for the respondent.

3. Learned counsel for the applicant by producing the copy of the judgment dated 11.09.2021 passed in National Lok Adalat has submitted that the parties have amicably settled their dispute and they do not want to proceed any further, therefore, the case adjudicated in the present C-482 application does not survive. Settlement agreement has been duly verified by the concerned Trial Court. The settlement agreement shall form part of the order.

4. In view of the compromise entered into between the parties, the present C- 482 stands disposed of.

(Alok Mahra, J.) 20.05.2025 Ujjwal