Citation : 2021 Latest Caselaw 2416 Del
Judgement Date : 6 September, 2021
$~1(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 326/2021&I.A. 11183/2021
M/S INDIABULLS INVESTMENT ADVISORS LIMITED
..... Petitioner
Through: Mr. Mansimran Singh &Ms.
VishakhaAhuja, Advs.
versus
M/S PRATEEK REALTORS INDIA PRIVATE LIMITED &
ANR. ..... Respondents
Through: Mr. Sudeep Singh, Adv. for R1
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (ORAL)
% 06.09.2021 (Video-Conferencing)
ARB.P. 326/2021 &I.A. 11183/2021(under Section 151 of CPC, 1908- permission to place settlement on record)
1. The dispute between the parties stands settled. The Memorandum of Settlement has been placed on record along with IA 11183/2021.
2. Learned Counsel for the petitioner and Respondent No. 1 are present. Mr. Singh, learned Counsel for the petitioner, submits that Respondent No. 2 is aproforma party. There has been no appearance on behalf of Respondent No. 2 from the first date of hearing.
Signature Not Verified
By:SUNIL SINGH NEGI Signing Date:08.09.2021 21:01:10
3. Learned Counsel for the parties agree to abide by the terms of the settlement between them.
4. As such, nothing survives for adjudication in this petition, which is accordingly disposed of, in accordance with the settlement agreement between the parties, by which both parties shall remain bound.
5. The petition stands disposed of accordingly.
C.HARI SHANKAR, J SEPTEMBER 6, 2021 ss
Signature Not Verified
By:SUNIL SINGH NEGI Signing Date:08.09.2021 21:01:10
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!