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Judgment
8 paragraphs · 153 wordsMeenakshi Madan Rai, J
Learned Counsel for the parties submit that the matter has been amicably settled between the Appellant and the Respondents by the process of Mediation. That, the Deed of Compromise was effected and drawn up during the Mediation proceedings on 26-06-2023. That, the parties are agreeable to the terms and conditions as put forth in the Deed of Compromise and Decree may be drawn up accordingly.
Considered submissions.
In view of the compromise arrived at between the parties and the matter having been settled amicably, Decree be drawn in terms of the Deed of Compromise, which shall form a part of the Decree.
Appeal stands disposed of accordingly.
Stay Order issued by this Court, vide Order dated 19-11-2020, stands vacated.
Pending applications also stand disposed of.
Copy of this Order be transmitted to the Learned Courts below for information along with its records.