Rajni Raheja vs Satish Kumar Chawla & Ors.
2021 Latest Caselaw 2905 Del

                          $~27 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      CS(OS) 446/2019 & I.A.13737/2021

                                 RAJNI RAHEJA                                              ..... Plaintiff
                                                        Through: Mr. Dhruv                Sharma and
                                                        Mr.Gaurav Sharma, Advs.

                                                        versus

                                 SATISH KUMAR CHAWLA & ORS.              ..... Defendants
                                              Through: Ms. Meena Jha, Adv. for D-2
                                              Mr. Rupendra Karn, Adv. for D-3 to 5

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

                                                  O R D E R ( O R A L)

% 25.10.2021

CS(OS) 446/2019 & I.A.13737/2021 (under Order XXIII Rule 3 of the CPC)

1. The dispute between the parties stands settled vide memorandum of settlement dated 26th September, 2021, which is placed on record. Learned Counsel for the parties are present.

2. As such, nothing survives for adjudication in the present suit. The suit is accordingly decreed in terms of the memorandum of settlement dated 26th September, 2021, by which the parties shall remain bound.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:29.10.2021 11:48:31

3. The Registry is directed to draw up a decree sheet accordingly. The suit stands disposed of in the aforesaid terms.

C. HARI SHANKAR, J OCTOBER 25, 2021/kr

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:29.10.2021 11:48:31