P I JAMBERT MATHURAM Vs. HDFC BANK

JUDGEMENT

(1.) Civil Revision Petitions are filed against the orders dated 20.10.2016 made in M.A.Nos.31 & 30 of 2016 on the file of the Debts Recovery Appellate Tribunal, Chennai, confirming the orders dated 07.03.2016 made in I.A.Nos.127 & 126 of 2013 in OA Nos.6 & 5 of 2007, on the file of the Debts Recovery Appellate Tribunal-II, Chennai.

(2.) On 11.11.2016, while ordering notice of motion through Court and privately, returnable by 18.11.2016, a Hon'ble Divison Bench of this Court granted interim stay of the impugned proceedings till 18.11.2016. Thereafter, interim stay granted has been periodically extended. On 03.02.2017, we passed the following orders.

(3.) On this day, when the Civil Revision Petitions came up for further hearing, Mr.I.Mohammed Abdul Azeez, learned counsel representing HDFC Bank submitted that parties, have arrived at a settlement and accordingly, entered into a memorandum of understanding dated 06.02.2017. Mr.K.P.Narayanan, learned counsel for the petitioner has submitted an attested copy of the memorandum of understanding, details of which, are extracted hereunder. This is made at Chennai, on this day of February, 2017. NOW, THEREFORE, THIS MEMORUM OF UNDER STING WITNESSETH: