JUDGEMENT
K. Anantha Padmanabha Swamy, Member -
(1.) Counsel for petitioner present. Respondent alongwith his Counsel present. Both the counsel stated that the parties have arrived at a settlement and the respondent is expected to pay Rs. 1,10,000/- as a one time settlement for which the petitioner also accepted. But the respondent prayed time for filing a memo giving the payment schedule. Time extended at request of both the counsel. Put up on 30.06.2017 at 2.30 P.M.;
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