DIRECTOR, RAJIV GANDHI INDIAN INSTITUTE OF MANAGEMENT Vs. DURGESH KUMAR AGARWAL AND OTHERS

JUDGEMENT

(1.) In this intra-court appeal against the order dated 04.02.2015, as passed by the learned Single Judge of this Court in WP(C) No.168 of 2014, the parties were heard at length on 22.06.2016 but then, for some of the propositions that cropped up during the course of submissions, the learned counsel for the parties prayed for time to complete all their instructions and hence, the matter was deferred for this date.

(2.) Today, at the outset, the learned counsel for the parties frankly submitted that the parties have ultimately reached to a final settlement so as to give a quietus to the entire dispute and have agreed for disposal of this appeal in terms of their settlement.

(3.) Having gone through the terms of settlement placed before us and having taken into comprehension the subject matter of litigation, we are satisfied that the settlement reached by the parties deserves to be accepted and the matter deserves to be disposed of in terms thereof, particularly looking to the peculiar facts and circumstances of this case.