Oyo Hotels And Homes Private ... vs Inderjeet Kaur Kohli
2020 Latest Caselaw 3378 Del

                                      $~5

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                    Judgment delivered on: 10.12.2020

                                      +        CM(M) 454/2020
                                               OYO HOTELS AND HOMES PRIVATE LIMITED
                                                                              .... Petitioner
                                                              versus

                                               INDERJEET KAUR KOHLI                            ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioner: Ms. Shalini Sati Prasad with Mr. Jeevan Ballav Panda,
                                                          Mr. Satish Padhi, Ms. Meher Tandon and Mr. Gaurav Sharma,
                                                          Advocates.

                                      For the Respondent:   Ms. Ayushi Rajput, Advocate.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                       JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM (M) 454/2020 & CM APPL.22692/2020 (stay)

1. The hearing was conducted through video conferencing.

2. Petitioner had impugned order dated 21.07.2020, whereby, application of the respondent under Order 38 Rule 5 CPC was allowed and petitioner was directed to furnish a security in the sum of Rs.3,50,000/- by way of a fixed deposit receipt in the name of the Court.

Digitally Signed By:KUNAL MAGGU Signing Date:10.12.2020 22:13:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Parties were referred to mediation. Parties have settled their disputes through mediation and a Settlement Agreement dated 09.11.2020 has been placed on record. In terms of the Settlement Agreement, petitioner had agreed to pay a sum of Rs.2,60,000/- as full and final payment and settlement towards satisfaction of all claims of the respondent in the subject suit.

4. It is contended that the said payment has already been remitted by the petitioner to respondent.

5. Learned counsel appearing for the respondent acknowledges receipt of the entire settlement amount and submits that in view of the above settlement respondent does not wish to proceed with her suit and has already approached the Trial Court seeking withdrawal of the suit.

6. In view of the above, the Settlement Agreement dated 09.11.2020 is taken on record.

7. The present proceedings are, accordingly, disposed of in terms of the settlement agreement.

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

DECEMBER 10, 2020 SANJEEV SACHDEVA, J st

Digitally Signed By:KUNAL MAGGU Signing Date:10.12.2020 22:13:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.