Sarvdeep Garg vs Almond Infrabuild Pvt Ltd & Ors.
2021 Latest Caselaw 2865 Del

                          $~14
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      O.M.P.(I) (COMM.) 174/2021

                                 SARVDEEP GARG                          ..... Petitioner
                                             Through    Ms. Shagun Sharma, Mr.
                                             Nishant Kumar and Ms. Shilpi, Advs.

                                                     versus

                                 ALMOND INFRABUILD PVT LTD & ORS..... Respondents
                                             Through  Mr. Krish Kalra, Adv.

                                 CORAM:
                                 HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                    O R D E R (ORAL)

% 21.10.2021 (Video-Conferencing)

O.M.P.(I) (COMM.) 174/2021, I.A. 7117/2021 (Section 151 CPC), I.A. 7118/2021 (Section 151 CPC) & I.A. 12654/2021 (Order I Rule 10 CPC)

1. This matter is taken up today as 18th October, 2021 being declared a holiday.

2. Consequent to the order passed on the last date of hearing, vakalatnama stands filed by Mr. Krish Kalra, on behalf of M/s ATS Infrastructure Ltd, which is one of the necessary parties to the settlement arrived at in this matter.

3. The dispute between the parties stands settled with the intervention of the Delhi High Court Mediation and Conciliation Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:23.10.2021 12:00:37 Centre. The Settlement Agreement dated 29th July, 2021 is already on record.

4. Learned counsel for the parties submit that parties undertake to abide and remain bound by the terms of the aforesaid Settlement Agreement. In view thereof, nothing survives for adjudication in the present matter.

5. The petition is, accordingly, disposed of in terms of the Settlement Agreement dated 29th July, 2021, by which the parties shall remain bound. Miscellaneous applications are also disposed of as being rendered infructuous.

C.HARI SHANKAR, J OCTOBER 21, 2021 r.bararia

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:23.10.2021 12:00:37