KOTAK MAHINDRA BANK LIMITED Vs. SANTHOSH KUMAR SONI

JUDGEMENT

(1.) Sri Pradeep Nayak, learned counsel for the appellant, has filed a Memo seeking permission of the Court to withdraw the appeal with liberty to revive the appeal in the event the respondents fail to adhere to the terms of settlement.

(2.) Memo is placed on record.

(3.) Accordingly, the appeal is dismissed as withdrawn with liberty, as prayed for.