SONU NIGAM Vs. AMRIK SINGH

JUDGEMENT

(1.) HEARD the Learned Advocates appearing for the Parties. The following order is passed by consent:

(2.) IN view of the above, Defendants agree and undertake to donate within a period of four weeks, the said aggregate amount of Rs. 10,00,000/ - (Rupees Ten Lacs only) in the manner hereinabove set out and to forthwith forward the copies of receipts issued by the respective charitable institutions/organizations to the Advocate for the Plaintiff. The undertaking is accepted.