ASHOK KUMAR KHEMKA Vs. AVANI ENCLAVE PRIVATE LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) With consent of the learned Counsel for the parties the appeal is taken up for final disposal forthwith. Though the appeal arises from an interim order of the High Court dated 07th October 1999 passed in F. M. A. No. 410 of 1999, there is a happy end to the controversy between the parties and they have filed consent Terms according to which the main dispute between the parties is sought to be resolved amicably. The Consent Terms are taken on record.

(3.) Accordingly, as agreed to between the parties, the Appellant herein shall pay an amount of Rs. 70. 38 Lakhs to Respondent no. 1 towards full and final satisfaction/settlement of the claim of Respondent no. 1 as on date, against the appellant.