Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11788-11789 OF 2016
[@ SPECIAL LEAVE PETITION (C) NOS. 8486-8487 OF 2014 ]
MAHENDRA CHANDRAHANSA SATAV ETC.ETC. Appellant(s)
VERSUS
UDYAM VIKAS SAHAKARI BANK LTD & ORS ETC Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. By agreement dated 27.10.2016, the parties have
reached a settlement, settling their entire disputes.
Those consent terms have been filed before this Court
by way of I.A.Nos. 9-10 of 2016.
3. Therefore, these appeals are disposed of in terms
of the consent terms. The impugned judgment of the
High Court in the writ petitions shall stand modified
in terms of the consent terms, referred to above.
JUDGMENT
4. In terms of the settlement, the amount lying in
deposit in the Registry of this Court, along with
accrued interest, shall be disbursed to Respondent
No. 1-Bank.
I.A.Nos. 9-10 of 2016 are disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 05, 2016.
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