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Judgment
8 paragraphs · 158 wordsLeave granted.
Heard Learned Counsel for the parties.
Pursuant to the directions of this Court on 5th December, 2011, the Appellant has deposited a sum of Rs. 35 lacs before the Registry of this Court.
Learned Counsel appearing for the Respondent, oninstructions, would submit that the aforesaid amount, as deposited,is towards full and final settlement of all the dues payable by theappellant to the Respondent. He further submits that he is willingto withdraw the amount, as deposited by the Appellant before theRegistry of this Court.
The Registry is now directed to prepare a cheque in thename of the Respondent for a sum of Rs. 35 lacs and hand it over tothe Respondent/counsel for Respondent within 15 days'' time from today.
In view of the orders passed by us today, the conviction and sentence, imposed by the High Court, is accordingly set aside.
With these observations, the appeal is disposed of.
Ordered accordingly.