M.G. Srinivas &
ANR. Vs. State of Karnataka & Ors. [2008] INSC 1918 (10 November 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.6674 OF 2008 (Arising out of SLP(C)No.5920 of
2005) M.G. SRINIVAS & ANR. .....APPELLANT(S) VERSUS O R D E R Leave
granted.
Learned counsel for
the parties have filed a Memorandum of Settlement stating therein that the
dispute between the parties has been settled. The appeal is accordingly
disposed of in terms of the Memorandum of Settlement.
Learned counsel
appearing on behalf of the appellants submits that the balance amount of
Rs.4,00,000/- (rupees four lakh) is still due. A cheque has already been issued
which has now been handed over to Mr.S.N.Bhat, learned counsel appearing on
behalf of respondent No.4 and the same has been accepted by Mr.Bhat. Learned
counsel for the appellants also wants to file an affidavit in this regard. He
may do so.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( V.S.SIRPURKAR )
NEW
DELHI;
NOVEMBER
10, 2008.
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