Kurian Joseph, J. - (1.) Leave granted.
(2.) The parties are before this Court pursuant to a civil litigation since 2002. During the past 16 years there have been several litigations and we find that five criminal cases are pending between the parties.
(3.) When the matter came up before this Court, after noticing that there is an element of settlement, we sought the assistance of Ms. Varuna Bhandari, learned counsel and also a trained Mediator. We are informed that the learned Mediator has put in more than 35 hours in the mediation. Thanks to the strenuous efforts thus taken by the learned Mediator, we are happy to note that the parties have settled their entire disputes and they have filed the application for direction(s) along with the Deed of Settlement dated 16.07.2018 duly signed by all the parties and the learned Mediator in the Registry of this Court, which are taken on Board.;