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Judgment
Meenakshi Madan Rai, J
Mr. Amber Bahadur Subba, Appellant No.1 is present in person and submits that the Learned Counsel on record is unable to appear before this Court today as she is out of station.
The Appellant No.1 and Learned Counsel for the Respondents submits that the matter was amicably settled before the High Court Lok Adalat on 17-11-2023.
I have perused the records of the case and I find that a certified copy of the Award has been annexed to the letter dated 01-12-2023, forwarded by the High Court Legal Services Committee to the Joint Registrar (Judicial), of this High Court.
It is jointly submitted by the parties present today that the Deed of Compromise was executed by and between the parties and placed before the Bench of High Court Lok Adalat. The same was taken on record and in view of the amicable settlement the matter was disposed of by the High Court Lok Adalat.
In view of the said settlement, nothing further remains for adjudication in the instant matter and the Second Appeal stands disposed of accordingly.
Pending Applications also stand disposed of.
Copy of this Order be transmitted to all the Learned Courts below for information along with its records.