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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(i) in The U.P. Civil Procedure Mediation Rules, 2009

(i)If the settlement disposes of only certain issues arising in the suit or proceeding, the Court shall record the settlement in respect of those issues if they arc severable from other issues and if a decree could be passed to the extent of the settlement covered by those issues, then the Court may pass a decree straightaway in accordance with the settlement on those issues without waiting for a decision of the Court on the other issues which are not settled.