PHOOLCHAND HARCHARANDAS GOYAL Vs. UPL LIMITED

JUDGEMENT

(1.) At the outset, learned advocates appearing for the respective parties have tendered consent terms dtd. 6/4/2023. The same is ordered to be taken on record. It is submitted that present First Appeal may be disposed of in view of consent terms.

(2.) Pursuant to order dtd. 20/2/2017 passed by coordinate Bench of this Court, an amount of Rs.25.00 Lacs is deposited before the registry of this Court and the same has been invested in Fixed Deposit. The consent terms are as under:-

(3.) Accordingly, present First Appeal is disposed of along with Civil Application. The parties shall abide by the consent terms and, the amount, as mentioned in the consent terms, more particularly, in paragraph 3 (a) and (b) shall be paid.