S.ABDUL AZEEZ Vs. MUNICIPAL CORPORATION OF HYDERABAD

JUDGEMENT

(1.) Both counsel present

(2.) A cheque for Rs.1,44,637 is given to the complainant being the balance amount (interest ) in respect of the amount covered by the order in C.D.No.38/2000.

(3.) Full satisfaction reported by the learned counsel for the petitioner/complainant who undertook to file a memo.