Brij Trading Company Private ... vs Hindustan Unilever Limited
2016 Latest Caselaw 6197 Del

$~1.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 218/2013
       BRIJ TRADING COMPANY PRIVATE LIMITED..... Appellant
                     Through: Mr. Avinash Chaturvedi and Mr. B.K.
                     Chaturvedi, Directors of the appellant in person.

                          versus

       HINDUSTAN UNILEVER LIMITED                 ..... Respondent
                    Through: Mr. Aviral Tiwari, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 22.09.2016

CM APPL. 34546/2016 (by the appellant for withdrawal of the appeal)

1. The present application has been filed by the appellant stating inter alia that during the pendency of the appeal, the parties had appeared before a retired Judge of the Allahabad High Court who was appointed by the respondent/company as an Ombudsman to mediate a settlement between them and pursuant thereto, the respondent/company has agreed to pay a sum of Rs.5 lacs to the appellant in full and final settlement of all the claims, subject matter of Suit No.84/2010, from which the present appeal has arisen.

2. A pay order bearing No.597183 dated 05.08.2016 for a sum of Rs.5 lacs drawn on HSBC Bank in favour of the appellant has been received by the Mr. Avinash Chaturvedi and Mr. B.K. Chaturvedi, Directors of the

appellant, who state that now nothing further survives for adjudication in the present appeal, which may be permitted to be withdrawn.

3. The present appeal is dismissed as withdrawn in view of the settlement arrived at between the parties and recorded in the Settlement Deed dated 09.07.2016, executed between the parties (Annexure A1).

4. The appeal is disposed of alongwith the pending application.

HIMA KOHLI, J SEPTEMBER 22, 2016 rkb/ap