ISMAIL ABDUL LATHIF MULLA Vs. ABUTALIB M KHAN

JUDGEMENT

(1.) Learned counsel for the revision petitioner/accused and learned counsel for the respondent are present through video conference.

(2.) Respondent Sri.Abutalib M. Khan is present through video conference.

(3.) All of them submits that matter is settled for a sum of Rs.90,000/-(Ninety thousand only). Out of Rs.90,000/-, a sum of Rs.45,000/- has already been deposited by the revision petitioner before this Court on 12.04.2012. The petitioner is now ready to pay balance amount of Rs.45,000/- by way of demand draft bearing No.356730 dated 20.07.2020 drawn on Canara Bank, Belagavi payable at Dandeli and it is drawn in favour of the respondent Sri. Abutalib M. Khan.