R.P. Nagrath, Member - (1.) Office has reported that the objections put by the registry to the reply filed by the respondent have still not been removed and even the amount of cost as imposed on 18.09.2017 has not been deposited with the Union Territory Legal Services Authority. Learned counsel for the respondent submits that this amount of Rs.10,000/- shall be deposited with the aforesaid Authority today itself. Let the needful be done and original receipt be filed in the Registry. In case the compliance is not made the registry shall send copy of the order dated 18.09.2017 to the Union Territory Legal Services Authority for enforcing the recovery against the respondent viz. Hoshiar Nirvair Tractors Pvt. Ltd.
(2.) Learned counsel for the respondent has handed over post dated cheque of 21.10.2017 to the petitioner for an amount of Rs.6,92,131/-(Rupees six lac ninety two thousand one hundred thirty one only) drawn in favour of M.S. Motors. Learned counsel for the petitioner has accepted the cheque and in view of the aforesaid payment through cheque, the learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh petition in case the cheque is not honoured or to take other appropriate steps. Copy of the cheque be placed on the record of the file.;