M/s Nakora Enterprises vs M/s Kumbhat International

Learned counsel for the parties have submitted that on 06.01.2023, the parties were directed to appear before the Mediation Center, Rajasthan High Court, Jodhpur for amicable settlement. They submitted that the matter has been amicably settled between the parties in the mediation proceedings held on 19.01.2023 and as per the same, appellant has paid an amount of Rs.11,11,000/- to the respondent as full and final settlement and the same has been accepted by respondent.

Learned counsel for the parties have prayed that since the matter has been amicably settled between the parties and the settled amount has also been paid, the judgment and decree dated 03.11.2018 in Civil Suit No.18/2018 (NCV No.6/2018) passed by learned trial Court may kindly be set aside.

In view of the above submissions of learned counsel for the parties, the present appeals are disposed of and the judgment and decree dated 03.11.2018, passed in Suit No.18/2018 (NCV No.6/2018) passed by the trial Court is set aside.

The result of the mediation proceedings be taken on record.