G. VENKATESH Vs. VELUMYLE

JUDGEMENT

(1.) Pursuant to the order passed by this Court on 15/12/2025, today the case is listed for reporting compliance of the first installment amount.

(2.) The learned counsel for petitioner filed a memo along with a copy of demand draft confirming that the amount of Rs.4,72,000.00 paid to the respondent on 13/1/2026. The memo is recorded. A scanned reproduction of the demand draft reads as follows:

(3.) The learned counsel for petitioner/accused reaffirms that on or before 15/2/2026, the balance amount of Rs.4,72,000.00 will be deposited.