First Lucre Partnership Co vs Ashok Kumar Kothari
2015 Latest Caselaw 2862 Del

39
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1488/2012
      FIRST LUCRE PARTNERSHIP CO                            ..... Plaintiff
                     Through : Mr. Karan Jain, Adv.

                        versus

      ASHOK KUMAR KOTHARI                               ..... Defendant
                   Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 09.04.2015

1. Pursuant to issuing court notice of default, counsel for the

plaintiff enters appearance and states that the parties have arrived at

a settlement in the present suit as also in some other litigations

between the parties, through the Delhi Mediation Centre, Tis Hazari

Courts. He hands over a copy of the settlement report dated

30.6.2014 and states that in terms of the said settlement, the

defendant had agreed to pay a sum of `42.00 lacs to the plaintiff in

full and final settlement of all the claims, subject matter of the cases

referred to in the settlement report.

2. Counsel for the plaintiff states that the aforesaid amount was to

be paid in instalments, as detailed in para 4 of the settlement report

and part amount has been received by his client.

3. In view of the fact that the parties have arrived at a settlement

through court annexed mediation, in terms of the proceedings dated

3.6.2014 recorded before the Delhi Mediation Centre, Tis Hazari

Courts, the present suit is disposed of. The copy of the Settlement

Report dated 3.6.2014 is taken on record.

4. File be consigned to the record room.

HIMA KOHLI, J APRIL 09, 2015 sk