Punjab-Haryana High Court
Tdi Infrastructure Ltd vs Permanent Lok Adalat & Anr on 23 August, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No. 3187 of 2014
Date of decision : August 23, 2017
TDI Infrastructure Ltd.
....... Petitioner
Versus
Permanent Lok Adalat and another
........ Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Mr. Puneet Tuli, Advocate for
Mr. S. K. Monga, Advocate
for the petitioner.
Mr. Krishan M. Vohra, Advocate for
Mr. Sumeet Goel, Advocate
for respondent No.1.
***
RAKESH KUMAR JAIN, J (oral).
This matter was referred to the Mediation and Conciliation Centre of this Court where parties have arrived at a compromise. In pursuance to the compromise, three cheques of Rs. 7 lacs are handed over to the counsel for the petitioner by the counsel for respondent No.1 in Court.
Both the parties have prayed that this petition may be disposed of in terms of the compromise.
The writ petition is disposed of subject to encashment of cheques. In case, the cheques are not encashed or dishonoured, the petitioner is at liberty file an application for revival of the petition.
(RAKESH KUMAR JAIN) JUDGE August 23, 2017 archana Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 01-09-2017 07:50:12 :::