WPMS/1062/2022
2025 Latest Caselaw 5167 UK

Uttarakhand High Court

WPMS/1062/2022 on 31 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.1062 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Siddhartha Singh, Advocate for the petitioner.

2. Mr. Nagesh Agarwal, Advocate for the respondents.

3. Mr. Rajveer Singh (petitioner/defendant), Seva Ram and Om Prakash (respondent nos.1 & 3/plaintiffs) are present and respondent nos.2 and 4/plaintiffs are being represented by the respondent nos.1 and 3 through power of attorney.

4. A joint compromise application (IA No.8 of 2025) has been filed by the parties stating the terms of compromise entered into between the parties in the affidavit filed in support of the compromise application. By this application, it is brought to the notice of this Court that the parties have settled the dispute amicably and a compromise has been entered into between them. The parties are present duly identified by their respective counsel and have been interacted by this Court. They also accept the terms of compromise which has been narrated in the affidavit filed in support of the compromise application.

5. Accordingly, the writ petition is disposed of in terms of the compromise entered into between the parties. The affidavit filed in support of the compromise application shall form part of the decree passed by the learned trial court.

6. The judgment and decree dated 22.05.2015 is modified accordingly in terms of the compromise.

(Pankaj Purohit, J.) 31.10.2025 Ravi

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