Vivek Kalra vs The New India Sugar Mills
2015 Latest Caselaw 3481 Del

$~36.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2829/2014
     VIVEK KALRA                                    ..... Plaintiff
                        Through: Mr. Nishant Singh, Advocate with
                        plaintiff in person.

                        versus


     THE NEW INDIA SUGAR MILLS                  ..... Defendant
                    Through: Mr. Pankaj Bhagat, Advocate

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 29.04.2015

I.A. 8812/2015 (joint application u/O XXIII R 3 CPC)

1. The present joint application has been filed by the parties stating

inter alia that they have arrived at an out of court negotiated

settlement, as recorded in the Settlement Agreement dated

22.04.2015, enclosed with the present application and marked as

Annexure-1. The broad terms and conditions of the settlement have

also been reproduced in para 4 of the application.

2. Counsels for the parties state that in terms of the settlement,

the defendant has agreed to pay a sum of `16,50,000/- to the plaintiff

in full and final settlement of all his claims, subject matter of the

present suit. A draft of `16,50,000/- bearing No.508845 dated

22.04.2015 drawn on State Bank of India, New Delhi Main Branch, is

handed over to the counsel for the plaintiff and duly accepted.

Learned counsel for the plaintiff states that on receiving the aforesaid

amount, nothing further is due or payable by the defendant to his

client as the claim in the suit stands satisfied. Counsels for the parties

request that the suit may be disposed of in view of the settlement

arrived at between them.

3. The Court has perused the present application. The same has

been signed by the parties and their respective counsels and is duly

supported by the affidavits of the parties. The plaintiff is present in

Court and is identified by his counsel. As the parties confirm that they

have arrived at a settlement of their own free will and volition and

without any undue influence or coercion from any quarters, the

Settlement Agreement dated 22.4.2015 is taken on record.

4. The application is allowed and disposed of. The suit is disposed

of while leaving the parties to bear their own costs.

HIMA KOHLI, J APRIL 29, 2015 rkb