M/S Pinnacle Tie-Up Pvt Ltd vs Ajit Singh & Others
2015 Latest Caselaw 4857 Del

      $~15
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2425/2013 & IA No.19712/2013
      M/S PINNACLE TIE-UP PVT LTD                 ..... Plaintiff
                     Through : Mr. N.P. Joshi, Advocate


                        versus

      AJIT SINGH & OTHERS                  ..... Defendants
                     Through : Mr. Rahul Kumar, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 09.07.2015

1. Counsels for the parties jointly state that pursuant to the

Settlement Agreement dated 26.3.2015 arrived between the parties at

before the Delhi High Court Mediation & Conciliation Centre, the

dispute between them stands resolved and the defendants have

agreed to execute a sale deed in respect of a part of the parcel of

land, subject matter of the Agreement to Sell dated 1.3.2013, for a

consideration that has already been paid by the plaintiff.

2. Counsel for the plaintiff states that the parties have discharged

their respective obligations under the Settlement Agreement dated

26.3.2015 and his clients do not wish to pursue the present suit any

further.

3. In view of the submission made by the counsel for the plaintiff,

the Settlement Agreement dated 26.3.2015 is taken on record and the

suit is disposed of, along with the pending application.

4. At this stage, learned counsel for the plaintiff states that in view

of the fact that the parties have arrived at a settlement through court

annexed mediation, the plaintiff is entitled to claim refund of the court

fees in terms of Section 16 of the Court Fees Act.

5. In view of the fact that a settlement has been arrived at

between the parties at the initial stage, of the suit, much prior to the

stage of framing of issues, the Registry is directed to issue a certificate

in favour of the plaintiff for refund of the court fees under Section 16

of the Court Fees Act.

6. The suit is disposed of, along with the pending applications.

7. File be consigned to the record room.

HIMA KOHLI, J JULY 09, 2015 sk/ap