UNION OF INDIA (UOI) Vs. R.C. SHARMA

JUDGEMENT

(1.) DURING the pendency of these proceedings, the parties have amicably settled the matter outside the Court. In view of this settlement, not only the present petition, but also the main suit has been rendered infructuous.

(2.) THE Respondent (hereinafter referred to as the 'Plaintiff') is a counsel practicing at Kalpa. He filed a suit for the recovery of his legal fees amounting to Rs. 36,000/ - from the Petitioner -Bank. He had also claimed interest on the said amount. During these proceedings, the Bank made an offer that it would pay a sum of Rs. 38,000/ - in full and final settlement of the claims of the Respondent. Sh. Neeraj Gupta, learned Counsel for the Plaintiff -Respondent submits that the Respondent accepts this amount in full and final settlement of his claim. He also stated that in view of this settlement, the main suit itself may be disposed of as having been compromised. Sh. Gupta however, prays that liberty may be given to the Respondent to file an application for refund of the court fees before the learned Trial Court.

(3.) THE Registry is directed to send a copy of this judgment to the learned Trial Court.