UNITED CARPETS Vs. STATE

JUDGEMENT

(1.) Crl.Rev.P. 170/2017 & Crl.M.A.3723/2017 (stay)

(2.) The subject cheque was of Rs.7,15,000/-. Parties have settled their disputes. Petitioner has settled and agreed to pay the settlement amount of Rs.9,00,000/- over and above the amount of Rs.1,50,000/- which was paid at the time of settlement before the Trial Court, which amount was forfeited by the respondent.

(3.) Out of the settlement amount of Rs.9,00,000/-, a sum of Rs.8,50,000/- has already been paid. The balance sum of Rs.50,000/- has been paid in Court today by way of a cheque No.481606 dated 07.04.2018 drawn on Canara Bank.