- (1.) Contempt Petition (C) No.169 of 2012 : During the course of hearing, we have been informed by the learned counsel for the petitioner that the petitioner has to recover L 3.5 crores (Rupees three crores and fifty lakhs only) from the respondent, whereas according to the respondent, the total amount payable by the respondent to the petitioner is L 1.6 crores (Rupees one crore sixty lakhs only).
(2.) Thus, it appears that there is no unanimity with regard to the amount which is to be paid by the respondent to the petitioner.
(3.) The afore-stated amount should be based on the settlement, if correctly arrived at, which has been recorded on 24th January, 2011.;