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Judgment
7 paragraphs · 120 wordsSanjay K. Agrawal, J
This is an admitted appeal on 07.04.2011.
An interlocutory application under Order 23 Rule 3 of the C.P.C. for passing compromise decree has been filed by the parties.
Learned counsel for the parties jointly submit that they have entered into compromise and the application for passing the decree of compromise has
been filed out of consent and free will between the parties in terms of Annexures A/1 and A/2.
The above statement made by learned counsel for the parties is taken on record.
In view of the above, the second appeal is disposed of in terms of Annexures A/1 and A/2 and the said annexures be made part of this orders.