P. RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This Court heard the matter for some more time.

(2.) Today, the learned counsel appearing for the petitioner shown produced a demand draft for a sum of Rs.2,84,00,000.00 in D.D.No.002812, drawn on HDFC Bank, Saibaba Colony Branch, in the name of Mr.Devarajan Sekar. However, the learned counsel for the intervener is not willing to receive the same as the amount allegedly cheated by the petitioners are very huge.

(3.) In view of the above, this Court is of the view that if the petitioners and the intervener are referred to the Mediation Centre, there is a possibility of resolving the dispute.