Techology Promoters India Pvt. ... vs Technology Promoters India
2015 Latest Caselaw 2151 Del

47.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 211/2015
      TECHOLOGY PROMOTERS INDIA PVT. LTD        ..... Plaintiff
                   Through: Mr. Anukal Chandra Pradhan,
                   Sr. Advocate with Mr. Rahul Baid, Advocate

                       versus

      TECHNOLOGY PROMOTERS INDIA               ..... Defendant
                   Through: Mr. A.M. Dar, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 12.03.2015

I.A. No.5190/2015 (joint application u/O XXIII R 3 CPC)

1. The present application has been filed by the plaintiff stating

inter alia that during the pendency of the present proceedings, the

plaintiff and the defendant have arrived at an out of court settlement

and reduced the same into writing in a Compromise Deed dated

2.3.2015.

2. Learned Senior Advocate appearing for the plaintiff states in

view of the settlement arrived at between the parties, the suit may be

decreed.

3. Counsel for the defendant confirms the fact that the parties have

arrived at an out of court negotiated settlement in terms of the

Compromise Deed dated 2.3.2015 and he does not have any objection

to the suit being decreed in terms of the said settlement.

4. The Court has perused the Compromise Deed dated 2.3.2015.

The same has been signed by the authorized representatives of the

plaintiff company and the proprietor of the defendant firm. The terms

and conditions of the settlement are set out in paras 2 to 4 of the

Compromise Deed. The present application has been signed by the

counsel for the plaintiff and is supported by the affidavit of the

Director of the plaintiff company.

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

they 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

Settlement Agreement. The parties shall remain bound by the terms

and conditions of the settlement arrived at between them.

6. The present suit is decreed in terms of the Compromise Deed

dated 2.3.2015, while leaving the parties to bear their own costs.

7. File be consigned to the record room.

HIMA KOHLI, J MARCH 12, 2015 sk