Suresh Naik Ramavath vs The Union Of India And 4 Others
2021 Latest Caselaw 2143 Tel

Item No.4
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                     AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                           W.A.No.348 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    On the last date of hearing, learned counsel for the appellant

had undertaken that his client would pay back the balance sum of

Rs.7,00,000/- from out of Rs.50,00,000/- that was paid to him by the

students of the respondent No.4/college.

2. Today, Mr. G. Vidyasagar, learned Senior Advocate appearing

for the appellant confirms that the balance amount of Rs.7,00,000/-,

which was collected by the appellant from the students for being

deposited with the respondent No.4/college, has been credited into the

account of the respondent No.4/college and that nothing further

survives for adjudication in the present appeal.

3. The fact that the agreed amount has been credited into the

account of the respondent No.4/college is confirmed by

Mr. B. Chinnapa Reddy, learned counsel for the respondents

No.3 and 4.

4. The present appeal is closed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 19.07.2021 JSU