ASHOKKUMAR CHHAGANBHAI PATEL Vs. URVI NINAD VORA

JUDGEMENT

(1.) Learned Advocate Mr.Mehta appearing for the applicant places on record the calculation chart showing the outstanding amount of arrears i.e. Rs.1,43,788.00 as on today from the respondent. He has further submitted that if the respondent is ready and willing to pay the said outstanding amount and would regularly pay the licence fee henceforth his grievance in the present Appeal from Order would not survive; however such acceptance of amount may not be construed as admission on the part of the applicant while keeping all rights open to be agitated before the learned trial Court in the pending suit between the parties.

(2.) On the other hand learned Advocate Mr.Chhabara appearing for the respondent submits that respondent is ready and willing to deposit the afore-stated outstanding amount; subject to verification by the respondent; within four weeks henceforth, as also will regularly pay the licence fee every month on become payable; by depositing the same as deposited earlier.

(3.) In view of such position, present Appeal from Order stands disposed of in the above terms. The applicant is permitted to withdraw the outstanding amount as deposited by the respondent before the learned trial Court. It is clarified that this Court has not gone into the merits of the matter at this stage.