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Himachal Pradesh High Court

Shir Kailash Chand vs Shri Bansi Lal Shukla on 2 September, 2016

Author: Sanjay Karol

Bench: Sanjay Karol

    IN THE HIGH COURT OF HIMACHAL PRADESH,
                    SHIMLA.




                                                                      .
                                                 CMPMO No.226 of 2016





                                                 Decided on : 01.09.2016
    Shir Kailash Chand
                                                                  .... Petitioner





                                  Versus
    Shri Bansi Lal Shukla
                                                             .... Respondents.




                                            of
    The Hon'ble Mr. Justice Sanjay Karol, Judge.
    Whether approved for reporting? No.1




                     rt
    For the Petitioner :           Mr. B.M. Chauhan, Advocate.

    For the Respondent: Mr. Peeyush Verma, Advocate.


    Sanjay Karol, J. (oral)

Parties are present in the Court today.

2. It is heartening to note that with the intervention of the learned counsel for the parties as also Mr. G.D. Verma, learned 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.

3. Statements of appellant Kailash Chand and respondent Bansi Lal stand recorded before learned Mediator.

Whether reporters of Local Papers may be allowed to see the judgment?

4. Terms and conditions of the settlement/ compromise stand incorporated by the learned Mediator .

separately, which stand admitted by appellant Shri Kailash Chand and respondent Shri Bansi Lal. Even before this Court, parties undertake to abide by the terms of the compromise.

5. In my considered view the compromise is in of accordance with law. There is no legal impediment in the same. It is also in the interest of the parties and justice.

6. rt As such the present petition stands disposed of, as per the terms and conditions of the settlement/compromise, so contained in the report of the learned Mediator.

Statements of the parties and terms of the compromise shall form part of the order.

7. Civil Suit titled as Kailash Chand vs. Bansi Lal pending before Civil Judge (Junior Division), Court No.3, Shimla, H.P. stands disposed of in view of the compromise.

The terms of compromise and statements of the parties shall form part of the decree.

Pending application(s), if any, also stand disposed of.

                                                         (Sanjay Karol),
    September 1, 2016 (KS)                                    Judge.




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