Gunita Sodhi vs Nav Auro Investment Pvt. Ltd.
2015 Latest Caselaw 2562 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        CS(OS) 764/2014
                                                  Decided on 25.03.2015

IN THE MATTER OF :
GUNITA SODHI                                          ..... Plaintiff
                         Through: Mr. Shekhar Dasi, Advocate

                         versus

NAV AURO INVESTMENT PVT. LTD.                ..... Defendant
                  Through: Mr. M. Salim, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J. (Oral)

1. Counsels for the parties state that pursuant to the order dated

21.11.2014, when the parties were referred to the Mediation Centre,

Tis Hazari Courts, a Settlement Agreement dated 14.1.2015 has been

placed on record.

2. The Settlement Agreement has recorded that the defendant has

acknowledged having executed necessary sale/transfer documents in

respect of the suit premises in favour of the plaintiff. They have also

agreed that they would not disturb the peaceful possession of the

plaintiff in the suit premises.

3. Counsels for the parties jointly state that the parties have

settled all their interse disputes in terms of the agreement and the suit

may be decreed accordingly.

4. The Court has perused the Settlement Agreement dated

14.1.2015. The same has been signed by the plaintiff and her counsel

and by the counsel for the defendant as also the learned Mediator.

5. As the counsels for the parties state that the parties 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 Settlement

Agreement is taken on record. The parties shall remain bound by the

terms and conditions of the settlement arrived at between them.

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

at between the parties and recorded in the Settlement Agreement,

while leaving them to bear their own costs.

7. File be consigned to the record room.

                                                      (HIMA KOHLI)
MARCH 25, 2015                                           JUDGE
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