ORAL ORDER: (By Justice M.S. Parikh, President)
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(Date: 20-10-2004) The parties have settled the matter as per the following purshis filed by them:
"We, the opplicont No.2 and Opponent have arfi,*ed st srr amicable settlement relating to the .vthject mstter oJ'this application on the following tenns.
1. Agreed that iil pursuarzce of the order dated 3-2-2003 pwsed by the Hon'ble Cornmission in Complaint No. I 18 of 2001, the Opponent in atl paidRs.S/- lakhs (Rupees Eight lakhs) tawards Principal und Rs.3,'- lakhs (Rupees Three lakhs) towards interest by instalments on dffirent dates between 14.8.2A8 ond 4.10.2004 by various Denlr,rnd Drafts fur which Receipts have been issued to the Opponent by the applicant No.2.
2. Agreed that in view of the aforesaid amantnt paid, the applicottt Ir{o.2, ss (rnd by way of concession, has let gone the remrtining anrnunt due and pryable by the Opponent and thus the whole amount to be paid by the Opponent is adiusled and sutis/ied no.further amaunt rutw remains due from the Opponent to the applicant No.2.
3. The applicwfi No.2 and Opponent therefore prq's to the Hon'ble Corfmdssion to accept this settlement and to pass (m appfopriate order recording the adjustment ffitd satiifaction in terms thereaf and to dispose of this application with no order as to costs.
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4. The applicant No.l heing af'armal pargt tmd ns na arder infiwaur - I : t : - J ^ " - - J - . - : 1 - , - : . * - - . - - t - - - . ^ : - . - - ^ t ^ L t - . : , - . - J - - - t l , : - . - , ^ t t l ^ - - - ^ - - t t l uJ u. ts pusseu uftu su us slg/tutura $ ilur uatutftcu un uils ssutcrflsftr. The adjustment as prayed for in the aforesaid purshis is hereby
recofddd.
This Civil Miscellaneous Application will stand disposed off as
tt'tt^na.'t*4\"
nothingg>eans to be done in the matter. There shall be no order es to cost.
(M. S. Parikh)
President
(Dr. M. K. Joshi)
Member
Member
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