Subhash Chander Bhutani vs North Delhi Power Ltd
2021 Latest Caselaw 463 Del

                                      $~23
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                   Judgment delivered on: 10.02.2021

                                      +      W.P.(C) 5307/2011
                                      SUBHASH CHANDER BHUTANI                                 ..... Petitioner

                                                                 versus

                                      NORTH DELHI POWER LTD                                   .....Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Ujjwal Jha, Advocate
                                                                (through Video Conferencing).

                                      For the Respondent:        Mr. Rijul Taneja, Advocate for R-1.
                                                                 (through Video Conferencing).

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPl.4638/2021(for dismissal of writ)

1. Respondent seeks dismissal of the Writ Petition pursuant to a Settlement dated 23.11.2013 that had been arrived at between the petitioner as well as respondent before the National Lok Adalat.

2. In view of the above, application is allowed.

3. Writ Petition is taken up for consideration today.

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:10.02.2021 22:58:52 W.P(C) 5307/2011 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

W.P.(C) 5307/2011

1. Learned counsels for parties submit that disputes between the parties have been resolved before the National Lok Adalat and payments have been made and all terms and conditions of the Settlement dated 23.11.2016 have already been complied with.

2. Learned counsel for the petitioner, accordingly, submits that nothing further survives in Writ Petition and the Writ Petition may be disposed of in terms of the Settlement dated 23.11.2013.

3. In view of the above, the Writ Petition is disposed of in terms of Settlement dated 23.11.2021 between the parties.

4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J.

FEBRUARY 10, 2021 ak

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:10.02.2021 22:58:52 W.P(C) 5307/2011 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.