V IMAGE MAKER Vs. STATE OF H.P.

JUDGEMENT

(1.) ON this case coming up for consideration today Mr.M.S. Chandel, learned Advocate General, appearing for the respondents alongwith Mr.Rakesh Jaswal and Mr.J.K. Verma, submits, on instructions from his client, that the respondents are ready and willing to compromise the matter with the petitioner on the following conditions:-

(2.) MR .Ankush Dass Sood, learned counsel appearing for the petitioner, on instructions from his client, who is present in Court, submits that his client is agreeable to the aforesaid conditions imposed by the respondents. Towards the payment of the 4th installment, Mr.Ankush Dass Sood is handing over to Mr.Rakesh Jaswal Demand Draft No.013328, dated 21.8.2006 for Rs.1,62,000/- drawn on HDFC Bank favouring C.E.O.H.P. Bus Stand Management and Development Authority.

(3.) BECAUSE of the aforesaid agreement between the parties, we order and direct as under: