NATIONAL INSTITUTE OF ELECTRONIC AND INFORMATION T Vs. DELHI SC/ST/OBC MINORITIES, HANDICAPPED FINANCIAL

JUDGEMENT

(1.) On the last date of hearing, counsels for the parties had jointly stated that talks of settlement were going on and they had prayed for some time to report a settlement.

(2.) Today, counsel for the plaintiff hands over copy of an e-mail dated 10.09.2015, addressed by the defendant No.1 to Mr. Ashok Verma, Director of the plaintiff/company agreeing to pay a sum of Rs.24,72,610/-, after deduction of TDS and it is stated that the photocopy of a cheque bearing No.025437 dated 08.09.2015 drawn on Union Bank of India, Rohini Branch issued by the defendant No.1 in favour of the plaintiff has been enclosed with the said e-mail.

(3.) Counsel for the defendant No.1 states that the aforesaid cheque shall be dispatched by his client to the plaintiff within two days.