- (1.) Leave granted.
(2.) The parties have been in certain material disputes. The appellant has approached this court, aggrieved by the Judgment and Order dated 01.10.2015 passed by the High Court of Jharkhand at Ranchi in First Appeal No. 579 of 2014.
(3.) On a suggestion made by this Court, the parties made an attempt for settlement of their disputes through Mediation. It is heartening to note that the parties, through the assistance of Ms. Kiran Bhardwaj, learned Mediator, have arrived at an amicable settlement and a Settlement Agreement dated 19.04.2016 has been filed before this Court.;