Deepti Patni & Anr. vs Almond Infrabuild Private ...
2021 Latest Caselaw 2772 Del

                          $~12 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      O.M.P.(I) (COMM.) 133/2021 & I.A.10123/2021
                                 DEEPTI PATNI & ANR.                         ..... Petitioners
                                               Through:         Mr.Akshay Srivastava, Adv.

                                                    versus

                                 ALMOND INFRABUILD PRIVATE LIMITED & ANR.
                                                                    ..... Respondents
                                             Through: Mr. Sarthak Malhotra Adv.

                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR
                                               O R D E R (O R A L)

% 05.10.2021

1. The dispute in this case stands settled under the aegis of the Delhi High Court Mediation and Conciliation Centre. A copy of the settlement agreement dated 30th September, 2021 has been placed on record. The terms of settlement are contained in clauses 1 to 18 thereof. E-mails, evidencing consent of all the parties to this litigation, to the aforesaid settlement agreement are also placed on record. Parties agree to be bound by the terms of the settlement.

2. However, Mr. Srivastava, learned Counsel for the petitioners submits that the figure of ₹36,93,616/-, contained in para 2 of the settlement agreement should be read as ₹37,89,517/-. Learned Counsel for the respondents also acknowledges this fact.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:10.10.2021 19:26:14

3. As such, the parties would remain bound by the terms of settlement subject to the figure of ₹36,93,616/- in para 2 of the settlement agreement be read as ₹37,89,517/-.

4. In view thereof, nothing survives for adjudication in this petition. The petition alongwith pending application stands disposed of in terms of the aforesaid settlement agreement.

C. HARI SHANKAR, J OCTOBER 5, 2021/kr

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:10.10.2021 19:26:14