Bimla Sharma vs Bhagwan Devi & Ors.
2014 Latest Caselaw 6441 Del

$~11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            Judgment delivered on 3rd December, 2014


+                           W.P.(C) No. 2126/2014


       BIMLA SHARMA                                          ..... Petitioner

                         Represented by: Mr. R.K. Pandit, Adv.

                         Versus

       BHAGWAN DEVI & ORS.                                 ..... Respondents

                         Represented by: Mr. Vipin Kumar for Union / R1.
                         and Mr. Rajeshwar, proprietor of respondent no. 2.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

+ W.P.(C) 2126/2014

1. Ld. Counsel appearing on behalf of the petitioner and respondents noted above jointly state that the issues raised in the instant petition have been settled between the parties before the Mediation Centre, Rohini on 24.09.2014.

2. Ld. Counsel appearing on behalf of the petitioner has produced the statement of Smt. Bhagwan Devi, respondent no. 1 recorded on 24.09.2014 in CS no. 98/2014, whereby, she stated that the matter has been settled between the plaintiff and with other defendants in Mediation Centre, as per

which the plaintiff, defendant no. 3 and 4 before the Mediation have paid a total sum of Rs.1,80,000/- by way of pay order No. 599204 for an amount of Rs.1,00,000/-, Pay order no. 723561 for an amount of Rs.50,000/- and Rs.30,000/- has been paid in cash.

3. After recording the statement and taken the settlement / agreement on record as Ex.X-1, ld. ACJ/CCJ/ARC (North), Rohini vide its order dated 24.09.2014 recorded that the present suit may be disposed of as settled.

4. In view of above and statements made by the parties, the present petition stands disposed of as settled.

CM Nos. 4421/2014, 4458/2014

With the disposal of the present petition, instant applications have become infructuous and disposed of as such.

SURESH KAIT (JUDGE) DECEMBER 03, 2014 jg