Smt. Navita Aggarwal & Anr. vs Baptist Church Trust Association ...
2020 Latest Caselaw 2337 Del

                                      $~2

                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                    Judgment delivered on: 04.08.2020
                                      +      CM(M) 374/2020
                                      SMT. NAVITA AGGARWAL & ANR.                          ..... Petitioners
                                                        versus

                                      BAPTIST CHURCH TRUST
                                      ASSOCIATION (REGD)                                  .....Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Ankur Chhibber, Advocate for petitioner No.1 along with
                                                          petitioner No.1 in person.
                                                          Mr. Lalit Gupta and Mr. Siddharth Arora, Advocates for
                                                          petitioner No.2 along with petitioner No.2 in person.

                                      For the Respondent:   Mr. Sachin Verma, Advocate along with Mr. Sumeet Nath,
                                                            General Power of Attorney holder of the respondent in person.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                       JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM APPL.17522/2020 (exemption from filing certified copies) &CM APPL.17521/2020 (exemption from filing attested affidavits)

Exemptions are allowed subject to all just exceptions. The duly attested copies of affidavits shall be filed within one week of the resumption of the regular functioning of the Court.

CM APPL.17520/2020 IN CM(M) 374/2020

1. The hearing was conducted through video conferencing.

2. Petitioners have filed the subject petition impugning order dated

Signature Not Verified 03.07.2020.

Digitally Signed By:KUNAL MAGGU Signing Date:04.08.2020 17:54:19 CM(M) 374/2020 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Parties were referred to mediation. Parties have settled their disputes through the process of mediation at the Delhi High Court Mediation and Conciliation Centre and Settlement Agreement dated 29.07.2020 has been executed.

4. The parties i.e. Mrs. Navita Aggarwal, Mr. Naresh Kumar Aggarwal and Mr. Sumeet Nath, the general power of attorney holder of the Baptist Church Trust Association have also connected through video conferencing. They are identified by their respective counsels.

5. Parties submit that they have entered into a Settlement Agreement dated 29.07.2020. In terms of the Settlement Agreement, parties agree to approach the concerned Trial Court for disposal of the Suit in terms of the Settlement Agreement.

6. The Settlement Agreement is taken on record. Parties undertake to be bound by the terms and conditions of the Settlement Agreement. The respective undertakings are accepted.

7. In view of the above, this petition is disposed of in terms of the Settlement Agreement dated 29.07.2020.

8. Next date of hearing i.e. 26.08.2020 is cancelled.

9. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J.

AUGUST 04, 2020/rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.08.2020 17:54:19 CM(M) 374/2020 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.