DHARAM DEEPAK KHOSLA AND OTHER PREM NIVAS Vs. RENUKA CHANDRASEKARAN AND OTHERS 502/A, SILVER ARROW, 2ND ROAD, SUNDAR NAGAR, KALINA, SANTACRUZ (E) MUMBAI

JUDGEMENT

(1.) IA No. 517 of 2017 (Settlement)

(2.) Learned Counsel appearing for the Appellants states that the said consent terms are acceptable to all the parties, who have also signed the consent terms, in the presence of a Notary Public.

(3.) In view of the above, the Application is allowed; the consent terms are taken on record; and, as prayed, the Appeal is disposed of in terms thereof. As agreed to by the parties, the amounts, mentioned in para-6 of the consent terms and stated to have been deposited in this Commission, may be released as agreed to in the said paragraph. The parties shall remain bound by the said consent terms. The statutory amount deposited by the Appellants at the time of filing the Appeal shall also be refunded to the Appellants.