KURIAN,J. - (1.) Leave granted.
(2.) The appellant tenant has approached this Court aggrieved by the order dated 17.04.2017 passed by the High Court of Punjab and Haryana at Chandigarh, confirming the order passed by the Rent Controller.
(3.) Today parties are present before this Court and we sought the assistance of Shri R. Balasubramanium, learned counsel to make an attempt for a settlement. Thanks to the valuable assistance rendered by learned Mediator and thanks to the cooperation of the parties and the suggestions made by the Court, the parties have arrived at an amicable settlement.;