SHILPA Vs. ABHINAV

JUDGEMENT

(1.) This transfer petition was taken up at the Supreme Court Lok Adalat on 6th September, 2008. After hearing the parties the following order was passed:

(2.) It is accepted that a sum of Rs. 40,00,000/- by way of demand draft has been deposited in the registry of this Court in terms of order dated 4.11.2008. The compromise is recorded in terms of what has been stated in the order dated 6.9.2008. The demand draft be handed over by the registry to the learned Counsel for the Petitioner who shall file a receipt from the Petitioner of having received the draft. The same shall be done within two weeks from today.

(3.) The transfer petition is accordingly disposed of.