TANGLIN DEVELOPMENTS LIMITED Vs. RBL BANK LIMITED

JUDGEMENT

(1.) All the stakeholders in the matter being signatories to the settlement have filed the Memo dtd. 22/8/2023 reporting settlement and thereby, putting a decent burial to the lis in question, allowing adjudication of subject O.As pending before the DRT to continue, in accordance with law. Learned Advocates appearing for the parties to the Settlement seek disposal of these cases in terms thereof.

(2.) The settlement arrived at by and between the parties as printed in the said Joint Memo reads as under:

(3.) The settlement Memo is signed by Mindcomp Regency Park Private Limited-Petitioner No.1, GV Techparks Private Limited-Petitioner No.2, Coffee Day Global Limited-Respondent No.1, Tanglin Developments Limited-Respondent No.2, Kotak Mahindra Bank- Respondent No.7, RBL Bank Limited-Respondent No.8, JC Flowers Asset Reconstruction Private Limited-Respondent No.9, IndusInd Bank-Respondent No.10, Bajaj Finance Limited-Respondent No.11 and Karnataka Bank Limited- Respondent No.12. Learned advocates on record appearing for the respective parties, identify & vouch the signatures of their clients as would appear on the Joint Memo.