SHRI BHAGIRATH Vs. SHRI BHUSHAN

JUDGEMENT

(1.) Parties are present.

(2.) This Court had requested Mr.Satyen Vaidya, learned Senior Counsel, a trained Mediator to mediate between the parties. It is heartening to note that with the intervention of the learned Mediator and counsel for the parties, matter stands amicably resolved between them.

(3.) In my considered view the compromise is in the interest of justice, legally permissible. Statements of the parties separately recorded. Undertaking of the parties in terms of the statements/compromise is accepted and taken Whether reporters of the local papers may be allowed to see the judgment on record. They have been explained the consequences of breach of undertaking.