Patna High Court - Orders
State Thru.Collector,W.Champar vs Vijay Tiwari & Anr on 1 May, 2010
BEFORE THE LOK ADALAT HELD AT HIGH COURT PATNA FA No.496 of 1993 Appellant :STATE THROUGH THE COLLECTOR,WEST CHAMPARAN Respondent :VIJAY TIWARI & ANR Present:-
Member(Judicial) :Mr. Justice Kishore Kumar Mandal Member(Legal Profession) : Sri Amish Kumar, Advocate AWARD The dispute between the parties having been referred for determination to the Lok Adalat and the parties having compromised/ settled the case/matter, the following award is passed in terms of the settlement:
Learned counsel for the State and learned counsel for the claimant- respondent stated that the award passed by the reference court is absolutely just and proper and does not require any interference. It is further conceded to by them that the award passed by the reference court be treated as an award arrived at by way of settlement.
Recording such concession, the appeal is disposed of. The parties are informed that the court fee, if any, paid by any of them shall be refunded.
___________________ Appellant/Appellant's representative) ___________________ Respondent/Respondent's representative) ( Mr. Justice Kishore Kumar Mandal) (Amish Kumar), Advocate Member(Judicial) Member(Legal Profession) Date :01-05-2010 (Seal of the Authority)