JANSEVAK TEXTILE MILL Vs. CHANCHAL TRADING COMPANY

JUDGEMENT

(1.) CM APPL.12419/2024 This appeal stands amicably settled between the parties.

(2.) By this application and consequent to the terms of settlement, the appellant prays that FDR No.62200300003827 dtd. 1/12/2022 for Rs.5.00 lakhs deposited in the DDA Commercial Centre, Vikaspuri Branch of the Bank of Baroda, along with interest accrued thereon, be released to the appellant and that, out of the FDR bearing No. 922040088812875 dtd. 29/11/2022 for Rs.10.00 Lakh deposited at the Axis Bank, Vikaspuri Branch, New Delhi, Rs.6.5 lakhs alongwith interest accrued thereon be released to the legal heirs of the respondent namely Mrs. Manisha Khattar and Mr. Abhinav Khattar and Rs.3.5 lakhs with interest accrued thereon be released in favour of the appellant.

(3.) The Respondent is present in person as well as represented by counsel. She submits that she has no objection to the grant of the prayer in the application.