Usha International Limited vs Shriram Automative Products Ltd.
2015 Latest Caselaw 6601 Del

$~26.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1702/2008 & IAs No.9797, 9798, 11623,
      14178-79/2008
      USHA INTERNATIONAL LIMITED                       ..... Plaintiff
                    Through: Ms. Divya Bhalla, Advocate
                    versus
      SHRIRAM AUTOMATIVE PRODUCTS LTD.          ..... Defendant
                    Through: Mr. Gaurav Beri, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 03.09.2015

1. On 13.8.2015, learned counsel for the plaintiff had sought an

adjournment for her to inform the court as to whether the pending

arbitration proceedings between the parties had culminated in an

Award or whether they had arrived at a settlement in the course of the

said proceedings.

2. Today, counsel for the plaintiff states that the parties had

arrived at a settlement in March 2011. The position is confirmed by

the other side. The terms and conditions of the settlement were

reduced into writing, by virtue of a Deed of Settlement dated

15.3.2011. A copy thereof has been filed under the index dated

22.8.2015. As a result, nothing further survives for adjudication in the

present suit.

3. The suit is accordingly disposed of, along with pending

applications.

HIMA KOHLI, J SEPTEMBER 03, 2015 mk/ap