- (1.) Having heard learned counsel for both sides, we are happy that mediation has thrown up a final result.
(2.) The parties have amicably settled the disputes between them by way of a Settlement Agreement dated 01.11.2018 entered into and duly signed by them which is taken on record.
(3.) This being the case, we record Shri Gaurav Agrawal's statement as follows:- 1. A Demand Draft for a sum of Rs.24,00,000/- (Twenty Four Lakhs Only) is handed over in the presence of all concerned; 2. An amount of Rs.10,000/- (Ten Thousand only) in cash will be paid immediately; 3. The amount that is lying with the Registry of Rs.25,000/- (Twenty Five Thousand) together with interest, if any, is to be handed over immediately to Respondent No.2.;