Narender Parbhakar vs Chander Bhan
2015 Latest Caselaw 8469 Del

      $~18
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 309/2012 & IA No.12343/2013
      NARENDER PARBHAKAR                              ..... Plaintiff
                   Through : Mr. Nikhilesh Krishnan, Advocate

                         versus

      CHANDER BHAN                                      ..... Defendant
                         Through : Mr. M.J. Bag, proxy counsel for
                          Mr. M.A. Khan, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 06.11.2015

1. Pursuant to the parties being referred to the Delhi High Court

Mediation and Conciliation Centre, a Settlement Agreement dated

4.11.2015 has been placed on record, whereudner the parties have

settled their dispute, subject matter of the present suit along with a

complaint filed by the plaintiff under Section 138 of the N.I. Act, on

the defendant paying a sum of Rs.7.00 lacs to the plaintiff in full and

settlement of all his claims.

2. Counsels for the parties jointly state that the entire agreed

amount has been paid by the defendant to the plaintiff and therefore

nothing further survives for adjudication in the present suit, which

may be disposed of.

3. The Court has perused the Settlement Agreement. The terms

and conditions of the settlement are set out in para 6. The Agreement

has been signed by the plaintiff and the defendant and counsel for the

defendant as also by the learned Mediator.

4. As the counsels for the plaintiff and the defendant jointly 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. The Settlement Agreement is taken on record. The parties

shall remain bound by the terms and conditions of the said settlement.

5. The suit is disposed of, along with the pending application.

6. File be consigned to the record room.

HIMA KOHLI, J NOVEMBER 06, 2015 sk/ap