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State of Madhya Pradesh - Section
Section 55 in The M.P. Madhyastham Adhikaran Regulations, 1985
55. Compromise of reference.
- Where it is proved to the satisfaction of the Tribunal that a reference has been adjusted wholly or in part by any lawful agreement or compromise (in writing and signed by the parties) or where the respondent satisfies the petitioner in respect of the whole or any part of the subject-matter of the reference, the Tribunal shall order such agreement, compromise or satisfaction to be recorded and shall pass a decree in accordance with law.Annexure-I[See Regulation No. 39 (2) and (3)]A record of petition shall consist of five files to be styled and marked respectively File-A, File A-1, File C-1, File C-2 and File D.File-A shall contain the following papers which shall be arranged in the following order :Table of Contents| Serial No. of Disposal | Date of Disposal | Number and year of reference case in Tribunal'sregister of references | Name of parties |
| (1) | (2) | (3) | (4) |
| Details of files Constituting each record | Record room number and year of record received | Record room Number, year and description of eachrecord or file eliminated with date of elimination and signatureof Record Keeper | Remarks |
| (5) | (6) | (7) | (8) |