Sumesh Chawla vs Jasleen Kaur Kochhar

LEARNED counsel for respondent undertakes to file his vakalatnama with the Registry during the course of the day.

HEARD .

COUNSEL for the parties have submitted that the parties have since amicably settled the matter between them whereby the respondent has received a sum of Rs. 18 Lacs vide Demand Draft No.266506 dated 09.01.2015 in full and final settlement of her claim from the appellant. It is further stated and confirmed by learned counsel for the respondent that the respondent/complainant, at this stage, has got no grievance against the appellant, Shri Sumesh Chawla. It is further pointed out by them that a joint statement to this effect has also been made by the parties before the State Commission, which has been duly recorded by the State Commission while disposing of Miscellaneous Application No.17 of 2015 and a copy of the statement made by the parties before the State Commission is placed at Page No.134 of the Paper Book. However, it is submitted by the learned counsel for the parties that since the State Commission does not have power to recall/review its own order, it is necessary that the impugned order passed by the State Commission is now set aside in view of the settlement arrived at by the parties concerned. We have taken note of the aforesaid settlement arrived at between the parties as per the statement recorded by the State Commission on 24.02.2015 and the submissions made by the counsel for the parties today. Keeping this in view, we set aside the impugned order dated 18.02.2014 in Execution Application No.63 of 2014 passed by the State Commission, U.T. Chandigarh and the present appeal in execution is disposed of as settled.

DASTI .