Rajinder Agarwal & Ors vs Jammu & Kashmir Bank
2017 Latest Caselaw 1118 Del

$~18.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7904/2015 and CM APPL. 15983/2015, 28693/2015
      RAJINDER AGARWAL & ORS                    ..... Petitioners
                   Through: Mr. Aman Vachher, Advocate with
                   Mr. Ashutosh Dubey, Advocate

                            versus

      JAMMU & KASHMIR BANK                     ..... Respondent
                  Through: Mr. V.K. Dhar, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                            ORDER

% 28.02.2017

1. Counsel for the petitioners states that he has obtained instructions from his clients to the effect that the respondent/Bank has sanctioned the One Time Settlement proposal made by the petitioners. He assures the Court that the petitioners shall abide by the terms and conditions of the One Time Settlement sanctioned by the respondent/Bank.

2. In view of the submission made hereinabove, no further orders are required to be passed in the present petition which is disposed of alongwith the pending applications.

HIMA KOHLI, J FEBRUARY 28, 2017 rkb/ap