Anand Gupta vs Ashok Kumar & Ors.
2015 Latest Caselaw 7492 Del

$~38
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2394/2014
       ANAND GUPTA                                           ..... Plaintiff
                        Through: Ms. Suman with Ms. Neha Tandon,
                        Advocates.

                        versus

       ASHOK KUMAR & ORS.                        ..... Defendants
                     Through: Mr. Venkatraman with Mohd. Asad,
                     Advocates for D-1.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.09.2015

1. Pursuant to the order dated 24.9.2015, counsels for both the

parties jointly state that the two sisters have affixed their signatures

on the Relinquishment Deed and now only the formality left is of

getting the said document registered.

2. Both the parties state that they shall appear before the Sub-

Registrar, Asaf Ali Road for the said purpose on 08.10.2015 at

10.00am.

3. As soon as the document in question is registered and a certified

copy thereof is made available, the plaintiff shall file the same in Court

and approach the Registry through counsel for release of the Bank

Draft of Rs.2,50,000/- handed over by the other side and placed in a

sealed cover.

4. Accordingly, the Settlement Agreement dated 29.4.2015 is taken

on record. The parties shall remain bound by the terms and conditions

thereof. The suit is decreed in terms of the Settlement Agreement.

Decree sheet be drawn accordingly.

5. File be consigned to Record Room.

HIMA KOHLI, J

SEPTEMBER 30, 2015 ap