V K PATEL AND CO Vs. ICICI LTD

JUDGEMENT

(1.) Heard learned advocate Mr DC Dave for the petitioner and learned advocate Mr TS Nanavati for the respondent.

(2.) After consulting their respective clients, a consensus is arrived at between the parties to the effect that the petitioner shall pay to the respondent an amount of Rs.25,000/- within a period of two weeks from today and on such payment being made, the respondent shall forthwith release the HP endorsement on the RC Book of the vehicle in question and grant "no objection" and "no due" certificates forthwith. On completion of these formalities, the petitioner shall withdraw his suit from the trial Court.

(3.) The petition thus stands disposed of in the above terms. Rule is made absolute accordingly. No costs.