RAJAJINAGAR EDUCATION SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner and respondent No.3 have filed a joint memo, which is duly signed by the parties and their respective counsel stating that the petitioner and respondent No.3 have settled the dispute amicably and respondent No.3 has agreed to receive a sum of Rs.3,71,292.00 having credited to her savings bank account within two days from today. The joint memo reads as under:

(2.) Respondent No.3, who is present before the Court submits that she is agreed for the terms and conditions of the joint memo.

(3.) In view of the joint memo filed, the present petition stands disposed of as settled. It is relevant to state that in the event, the aforesaid amount is not deposited within two days as agreed by the petitioner, respondent No.3 is at liberty to seek revival of the order.