SANJAY GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the followings:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) In this revision, learned counsel for the parties would submit that the parties have amicably settled the dispute. Yesterday, when the matter was taken up, the Court had directed that the revisionist may deposit the amount in view of the judgment of the Hon'ble Supreme Court in the case of Damodar S. Prabhu vs. Sayed Babalal H., (2010) 5 SCC 66.