Dinesh Mehta, J. - (1.) [IA No. 115/2018] The respondent has filed an application, along with an additional affidavit, being IA No. 115/2018, inter alia, placing on record a compromise entered into between the parties, with a request to dispose of the present appeal and pass a judgment and decree in terms of said compromise, duly recorded in Memorandum of Understanding dated 25.10.2017.
(2.) The original Memorandum of Understanding dated 25.10.2017 has been placed on record of CFA No.131/2017, along with application (IA No. 114/2018).
(3.) All the parties have presented themselves before the learned Deputy Registrar (Judicial) of this Court, who have been identified by their respective counsels and their credentials have been verified.;