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Judgment
8 paragraphs · 101 words
Gautam Chourdiya, J
1.
At the outset, learned counsel for the parties submits that the parties have entered into amicable settlement of all their disputes by executing
settlement agreement through process of mediation.
2.
We have also perused the mediation report and the agreement of settlement between the parties. The agreement and deed of settlement shall form
part of the record.
3.
In view of the submission, the impugned decree order is set aside and the respondent's application is disposed off in terms of settlement between
the parties.
4.
A copy of settlement deed shall be attached along within this order.