M/S Mahamaya Enterprises And Ors vs M/S Groupe Seb India Pvt Ltd
2017 Latest Caselaw 1544 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 266/2016
      M/S MAHAMAYA ENTERPRISES AND ORS.           ..... Appellants
                   Through: Mr. Dipak Kumar Jena and
                   Mr. Manish Kumar, Advocate.
                   versus
      M/S GROUPE SEB INDIA PVT LTD               ..... Respondent
                   Through: Mr. Rajan Khanna, Advocate.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 22.03.2017

1. Appearance is entered by learned counsel for the respondent. Both the parties state in unison that during the pendency of the appeal, they have been able to negotiate a settlement, which has been reduced into writing by virtue a Deed of Settlement dated 22.2.2017 whereunder, the appellants have agreed to pay a sum of Rs.1 lakh to the respondent. The said amount has already been paid by the appellant. Further, the respondent has given a no objection to the appellants for approaching the transporter for release of goods.

2. A copy of the Deed of Settlement dated 22.2.2017 is handed over by learned counsels for the parties. The same is taken on record.

3. The appeal is accordingly disposed of.

HIMA KOHLI, J MARCH 22, 2017 ap