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Judgment
R.K. Merathia, J.—Heard.
A joint application on behalf of the petitioner and the respondent Nos. 4 and 5 has been filed being LA. No. 2368 of 2005.
Mr. Anwar, learned senior counsel appearing for the petitioner and Mr. M.A. Khan, appearing for the respondent Nos. 4 and 5 submitted that the parties have settled their disputes outside the Court on the terms mentioned in the said Interlocutory Application and prayed that this writ petition be disposed of in terms of the compromise.
Learned counsels appearing for the State and RIMS have got no objection to such prayer.
In the circumstances, this writ petition is being disposed of in terms of the Compromise Petition being IA No. 2368 of 2005. Consequently, respondent Nos. 1, 2 and 3 are directed to pay the legally payable dues to the heirs of late Dr. Md. Nizamuddin mentioned in the said Interlocutory Application as early as possible and preferably within a period of three months from the date of receipt/production of a copy of this order along with a copy of the Compromise Petition being LA. No. 2368 of 2005.
With these observations and directions, this writ petition is being disposed of.
Let a copy of this order be handed over to the parties.