KARNATAKA LAW SOCIETY Vs. ANIL NARAYAN KAVALEKAR

JUDGEMENT

(1.) The respondent is present before the Court and has been identified by the learned counsel.

(2.) Learned counsel for the petitioner has handed over a cheque for a sum of Rs.8,10 ,000/- bearing No .681168 dated 20.08 .2020 as stated in paragraph No.9 of the joint memo . Learned counsel for the respondent acknowledges receipt of the said amount from the learned counsel for the petitioner.

(3.) The petitioner and respondent have filed a joint memo which reads as under;