- (1.) Leave granted.
(2.) After we heard the matter, the parties to these appeals have entered into a compromise. A compromise memo signed by the parties and their Counsel is filed today in the Court. It is taken on record.
(3.) As a result of the said compromise memo, a sum of Rs. 6,69,72,521/- is payable by the Engineering Projects (India) ltd. to M/s. K. P. R. Reddy.;