Himachal Pradesh High Court
Jaswinder Singh And Others vs State Of H.P And Another on 25 May, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CRMMO No.101 of 2016 Date of Decision : May 25, 2016 .
Jaswinder Singh and others ....Petitioners.
versus State of H.P and another ...Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
of For the Petitioners : Mr. Pawan Gautam, Advocate.
Petitioner No.1 Shri Jaswinder Singh in person.
For the Respondents rt : Mr. R.S. Verma, Additional Advocate General, for respondent No.1. Mr. Bhim Raj Sharma, Advocate, for respondent No.2.
Smt. Paramjit Kaur, respondent No.2, in person.
Sanjay Karol, Judge It is heartening to note that with the intervention of the learned counsel for the parties as also Mr. Naresh Kumar Sood, Senior Advocate, who was requested by the Court to mediate, parties have arrived at an out of Court settlement. Efforts put in by the learned counsel as well as by the learned Mediator are highly appreciable.
2. Terms and conditions of the settlement/ compromise stand incorporated by the learned Mediator separately, which are exhibited as Ex. C-1, which stand ::: Downloaded on - 15/04/2017 20:26:14 :::HCHP ...2...
admitted by petitioner No.1 Shri Jaswinder Singh and respondent No.2 Smt. Paramjit Kaur. Terms and conditions of the settlement are also signed by the parties present and .
their learned counsel. Even before this Court, parties undertake to abide by the terms of the compromise.
3. Undertaking of petitioner No.1 Shri Jaswinder Singh and respondent No.2 Smt. Paramjit Kaur accepted and of they have been explained the consequences of breach thereof.
4. rtIn my considered view the compromise is in accordance with law. There is no legal impediment in the same. It is also in the interest of the parties and justice.
5. As such the present petition stands disposed of, as per the terms and conditions of the settlement/ compromise (Ex. C-1) so attached with the report of the learned Mediator, which shall form part of this judgment. In view of the complaint being withdrawn, FIR No.268 dated 29.10.2008, registered at Police Station, Haroli, District Una, Himachal Pradesh, against the petitioners, is quashed.
Pending application (s), if any, also stand disposed of.
Copy dasti.
( Sanjay Karol ),
May 25, 2016(sd) Judge.
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