M/S C.P. Rama Rao Proprietor vs National Highways Authority Of ...
2021 Latest Caselaw 3617 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                            Date of decision: 23.12.2021

+     OMP (ENF.) (COMM.) 81/2021 & EX.APPL.(OS) 655/2021
      M/S C.P. RAMA RAO PROPRIETOR                       ..... Decree Holder
                          Through       Mr.Angad Mehta, Adv.

                          versus

      NATIONAL HIGHWAYS AUTHORITY OF INDIA
                                      ..... Judgement Debtor
                          Through       Mr.Saurabh Banerjee, Standing
                                        Counsel.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (oral)

1. Present petition has been filed by the decree holder under Order

XXXVI of the Arbitration and Conciliation Act, 1996 read with Order XXI

Rules 10 & 11 of CPC seeking execution of the arbitral award dated

11.12.2020.

2. Vide order dated 06.10.2021, the matter was referred to Delhi High

Court Mediation and Conciliation Centre (SAMADHAN) for making an

effort to amicably resolve their disputes.

3. This court is informed that the parties have mutually settled their

disputes and as per the settlement arrived at between the parties, judgment

debtor has agreed to pay an amount of Rs.30 lacs in favour of decree holder

towards full and final settlement in respect of the award which is subject

matter of the present petition and the same is not disputed by counsel

appearing for the decree holder.

4. Learned counsel appearing on behalf of judgment debtor submits that

the judgment debtor undertakes to abide by the terms of Settlement.

5. Since the settlement has arrived at between the parties, I hereby

dispose of the present petition by directing the judgment debtor to pay an

amount of Rs.30 lakhs as full and final settlement in favour of decree holder

within 15 days.

6. Needless to say, parties shall remain bound by the terms of the

Settlement which have arrived at between the parties.

7. In view of above, present petition as well as pending application, if

any, stand disposed of.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2021 ab