Meenakshi Madan Rai, J
Deed of Compromise between the Petitioner and Respondent No.1, dated 09.05.2022, has been filed before this Court today, which details the Terms
and Conditions as agreed to between the parties.
The Deed of Compromise is taken on record.
Crl. Rev. P. No.01 of 2021 stands disposed of accordingly.
Pending I.As., if any, also stand disposed of.
