Vifor (International) Ltd. vs Mrs. Sunila Raizada & Anr
2015 Latest Caselaw 3299 Del

64
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+         CS(OS) 4079/2014 & IA No.26474/2014
                                           Decided on : 23.04.2015
IN THE MATTER OF:
VIFOR (INTERNATIONAL) LTD.                             ..... Plaintiff
                    Through : Mr. Praveen Anand, Advocate
                    versus
MRS. SUNILA RAIZADA & ANR                        ..... Defendants
                    Through : Ms. Aastha Dhawan, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)
I.A. 8324/2015 (joint application under Order XXIII R 3 CPC)

1.

The present compromise application has been filed by the parties

stating inter alia that they have resolved their inter se dispute through

an out of court settlement. The terms and conditions of the settlement

are set out in para 2 of the application.

2. Counsel for the defendants states that in terms of the settlement

arrived at between the parties, her clients shall pay the agreed amount

of Rs.1.50 lacs to the plaintiff towards litigation costs and other related

expenses incurred in the present proceedings, through a bank transfer,

as per law, within two days from today.

3. Counsel for the plaintiff states that in view of the undertakings

given by the defendants to the plaintiff, as recorded in this application,

the plaintiff has given up its relief of rendition of accounts and damages

against the defendants and requests that the suit may be decreed in

terms of the settlement arrived at between the parties.

4. The Court has pursued the present application. The same has

been signed by the constituted attorneys of the plaintiff and the

defendants and their respective counsels. The application is also

supported by the signatories to the application.

5. As counsels for the plaintiff and the defendant jointly state that

their clients have arrived at the aforesaid settlement of their own free

will and volition and without any undue influence or coercion from any

quarters, there appears no legal impediment in accepting the same. The

parties shall remain bound by the terms and conditions of the settlement

recorded in the application.

6. The suit is decreed in terms of the settlement arrived at and

recorded in the application, while leaving the parties to bear their own

costs.

7. The suit is disposed of along with the pending application.

                                                        (HIMA KOHLI)
APRIL 23, 2015                                             JUDGE
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