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Judgment
6 paragraphs · 111 wordsKurian, J. - Leave granted.
By agreement dated 27.10.2016, the parties have reached a settlement, settling their entire disputes. Those consent terms have been filed before this Court by way of I.A. Nos. 9-10 of 2016.
Therefore, these appeals are disposed of in terms of the consent terms. The impugned judgment of the High Court in the writ petitions shall stand modified in terms of the consent terms, referred to above.
In terms of the settlement, the amount lying in deposit in the Registry of this Court, along with accrued interest, shall be disbursed to Respondent No. 1-Bank.
I.A.Nos. 9-10 of 2016 are disposed of.
No costs.