VIKAS JALAN Vs. SHREYA PET PVT LTD

JUDGEMENT

(1.) Leave granted.

(2.) Learned Counsel for the Appellant submits that the entire amount of compensation of Rs. 10 lakhs has been deposited by the Appellant in the Registry of this Court. Learned Counsel for the Respondents submits that in case the Respondents are permitted to withdraw that amount, in that event, they would not pursue the complaint under Section 138 of the Negotiable Instruments Act, 1881.

(3.) We direct that the amount deposited by the Appellant in the Registry of this Court, along with interest accrued thereon, be given to the Respondents within two weeks.