IDBI TRUSTEESHIP SERVICES LTD Vs. HUBTOWN LTD

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court challenging the order dated 24.10.2016 passed by the High Court in Commercial Appeal No. 7 of 2016. Though the parties have raised a serious question of law, having sensed that there is an element of settlement, we requested Mr. R. Basant, learned senior counsel for assistance, who has graciously accepted the same. We are informed that the mediation has been successful. The parties have settled their disputes. A Memo on the consent terms has been produced, duly signed by the parties and their counsel. The same shall form part of the decree.

(3.) The appeal is disposed of in terms of the consent. Pending applications, if any, stand disposed of.