RAJINDER SINGH Vs. SARASWAT FOOD AND BEVERAGES

JUDGEMENT

(1.) CRM No. 38556 of 2019

(2.) This application is for placing on record Annexures Al and A2, i.e. copy of settlement/agreement dtd. 28/11/2019 and copy of demand draft dtd. 27/11/2019 for a sum of Rs.3,00,000.00.

(3.) Heard. For the reasons stated in the application, the same is allowed and the afore-noted documents Annexures Al and A2 are taken on record, subject to all just exceptions.