SANJIV AGRAWAL Vs. R K SHAH

JUDGEMENT

(1.) I .A. 5623/2015 (by the plaintiff u/O XXIII R 1 CPC)

(2.) COUNSELS for the parties state that in terms of the settlement arrived at between them, the plaintiff had agreed to receive a sum of Rs. 13,50,000/ - in full and final settlement of all his claims in the present case.

(3.) COUNSEL for the defendant states that he has brought a demand draft bearing No.253812 dated 06.02.2015 for a sum of Rs. 13,50,000/ - drawn on Bank of Maharashtra, Mumbai, which is handed over to the counsel for the plaintiff. Having received the said amount, learned counsel for the plaintiff states that he may be permitted to withdraw the present suit in terms of the settlement recorded before the Mediation Centre.