Savita Bansal & Ors. vs Narender Barmecha & Ors.
2019 Latest Caselaw 1376 Del

$~20&21
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                             Date of Order : 07.03.2019

+                       CONT.CAS(C) 357/2018
        SAVITA BANSAL & ORS                               ..... Petitioners
                     Through                  Ms. Shalini Kapoor with Mr.
                                              Dikshant Khanna and Ms.
                                              Bindita Chaturveid, Advocates

                               versus

        NARENDER BARMECHA & ORS         ..... Respondents
                    Through Mr. Debmalya Banerjee, Mr.
                            Ankit Rajgarhia and Mr. Kartik
                            Bhatnagar and Mr. Avival
                            Kapoor,      Advocates        for
                            Respondent nos. 1,3 to 5
                            Mr. Subodh Kumar Pathak,
                            Advocate for Respondent no.2

                                        AND


+                       CONT.CAS(C) 644/2018
        SAVITA BANSAL & ORS                               ..... Petitioners
                     Through                  Ms. Shalini Kapoor with Mr.
                                              Dikshant Khanna and Ms.
                                              Bindita Chaturveid, Advocates

                               versus

        NARENDRA BARMECHA & ORS      ..... Respondents
                    Through Mr. Debmalya Banerjee, Mr.


CONT.CAS.357/2018 & 644/2018                                    Page 1 of 3
                                         Ankit Rajgarhia and Mr. Kartik
                                        Bhatnagar and Mr. Avival
                                        Kapoor,     Advocates      for
                                        Respondent nos. 1,3 to 5
                                        Mr. Subodh Kumar Pathak,
                                        Advocate for Respondent no.2

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL
                     ORDER

% 07.03.2019

1. It is submitted by Ms. Shalini Kapoor, the learned counsel for the petitioners and Mr. Devmalya Banerjee, the learned counsel for Respondent nos. 1, 3 to 5 and Mr. Subhodh Kumar Pathak, the learned counsel for the respondent no.2 that the parties have amicably resolved and settled their disputes by which the respondents have agreed to make the payment of Rs. 60 lakhs to the petitioners.

2. The learned counsel for the petitioners states that they have already received Rs. 30 lakhs from respondent nos. 1,3 to

5. Today, the learned counsel for respondent nos. 1,3 to 5 handed over to the learned counsel for the petitioners, three Demand Drafts, being No. 059798 and 059800 dated 06.03.2019 of Rs. 2 lakhs each and No. 059799 dated 06.03.2019 of Rs. 7 lakhs issued by Kotak Mahindra Bank, 0661-Mumbai-NPD Branch. The learned counsel for respondent nos. 1,3 to 5 also handed over five cheques, Nos. 004488, 004486, 004489 dated 04.03.3019 for Rs. 5 lakhs each

and Cheque Nos. 004487 and 004485 dated 04.03.2019 of Rs. 2 lakhs each drawn on DCB Bank, Andheri-West (004) Branch, Mumbai-400058 to the learned counsel for the petitioner.

3. Mr. Subhodh Kumar Pathak, learned counsel for respondent no.2, on instructions, undertakes that they will vacate the property in question and hand over its peaceful vacant possession to the petitioners within four days.

4. Admittedly, now nothing survives in the petition. The respondents shall ensure that Cheques are honoured on presentation and possession of the property in question is delivered as undertaken.

5. The petition is disposed of.

VINOD GOEL, J MARCH 07, 2019 savita