ICICI BANK LTD Vs. B ANUSYA

JUDGEMENT

(1.) TODAY the petitioner B. Anusya and the representative of the respondent Bank are present before this Court.

(2.) THE respondent Bank, The Regional Head, Chennai-600 014 has issued a letter dated 18/11/2009 inter alia mentioning that he has authorised Mr. D. Santhosh prabhu, Infra Facility Manager to represent him before this Court and to file the memo of compromise on his behalf which is duly signed by him.

(3.) IT is represented before this Court on behalf of the respective parties to the proceedings in these revisions that the parties have entered into a Memo of compromise dated 17. 11. 2009 filed before this Court on 20. 11. 2009 and the consent Terms are as follows: