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Judgment
5 paragraphs · 112 words
Vipin Sanghi, CJ
Miscellaneous Application (IA No. 01 of 2022) :-
1.
This is an application moved by the respondent to bring on record the settlement arrived at between the parties. A copy of the Memorandum of Settlement dated 20.01.2022 has been placed on record. The learned counsel for the appellant is also present, and he does not dispute the said settlement. The application is supported by the affidavit of the respondent.
2.
Accordingly, we accept the aforesaid settlement dated 20.01.2022, and dispose of the present Appeal in terms thereof. The parties shall remain bound by the terms of the settlement.
3.
In sequel thereto, all pending applications also stand disposed of.