SHAMSUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE parties have settled the dispute on the following terms:

(2.) THE respondent Managing Director (defendant)of the Company will pay an amount of Rs.2,75,000/- (Rs. Two lakh seventy five thousand only) to the petitioner plaintiff within one month from today. On such payment the petitioner/plaintiff shall take necessary steps to withdraw the suit as settled out of court. THE bank guarantee said to have been furnished will remain in force till the amount is paid. Writ petition is disposed of as settled.