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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 11788-11789 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOS. 8486-8487 OF 2014 ]   MAHENDRA CHANDRAHANSA SATAV ETC.ETC.          Appellant(s)

                               VERSUS UDYAM VIKAS SAHAKARI BANK LTD & ORS ETC       Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.   2. 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.   3. 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.  4. 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.    

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 05, 2016.