Pushpendra Singh Bhati, J. - (1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) Learned counsel for the petitioners and learned counsel for the complainant/respondent No.2 to 4 jointly submit that the parties have already entered into a compromise.
(3.) The report dated 04.08.2021 regarding verification of the compromise done before the Registrar (Judicial) of this Hon'ble Court is on record.;