1. Mr Vikas Mishra counsel appearing for the respondent is tendering two Cheques, one is dated 10.8.2024 and another is dated 10.9.2024, each of Rs
6.50 Lakh. It is assured by counsel for the respondent that these Cheques shall be encashed and will not be bounced for want for insufficient fund.
2. Counsel for the respondent is giving these Cheques to the petitioner, in pursuance of settlement arrived at between the parties to this litigation for
total sum of Rs 57,50,000/-.
3. Out of the aforesaid total sum, the two aforesaid Cheques have been given. Similar Cheques are ready for next months also. Counsels for the
parties will submit the settlement arrived at the parties between the parties to this litigation.
4. The matter is, therefore, adjourned to 19.9.2024.
