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Mahender Singh & Anr vs Ranjit Singh & Anr

Delhi High Court · Decided on 19 February 2019 · Citation: (2019) 02 DEL CK 0252

HON’BLE JUDGES
Vinod Goel, J
RESULT
Disposed Off
CASE NUMBER
Civil Revision Petition No. 179 Of 2018, Civil Miscellaneous No.34581 Of 2018
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Judgment

3 paragraphs · 105 words
1.

The settlement agreement dated 29.01.2019 has been received from the Delhi High Court Mediation and Conciliation Centre. The petitioners, sisters of petitioners namely Smt. Amrit Kaur and Smt. Tirpat Kaur and respondent No.1 & 2 confirm the mediation settlement.

2.

The civil suit No.2741/2016 filed by the respondent No.1 stands disposed of in terms of the said settlement. The parties shall remain bound by the terms and conditions of the settlement agreement dated 29.01.2019.

3.

In view of the settlement agreement dated 29.01.2019, the petitioners seek permission to withdraw the revision petition. The petition, along with application being C.M. No.34581/2018, is dismissed as withdrawn.