Citation : 2021 Latest Caselaw 2709 Del
Judgement Date : 29 September, 2021
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 68/2021 & I.A. 2737/2021
MS HERO FINCORP LTD ..... Petitioner
Through: Ms. Prarthana Singhania, Adv.
versus
CRYSTAL AQUA PURITY SYSTEMS AND ORS
..... Respondents
Through: Mr. Amit Pai, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 29.09.2021 (Video-Conferencing)
1. The dispute in this case stands settled with the intervention of the Delhi High Court Mediation and Conciliation Centre (DHCMC).
2. The settlement agreement dated 2nd September, 2021 has been placed on record.
3. Learned counsels for both sides are present and submit that the matter could be disposed of on the basis of the settlement agreement.
4. In view thereof, nothing survives for adjudication in this petition.
5. Accordingly, the petition is disposed of in terms of the Signature Not Verified
By:SUNIL SINGH NEGI Signing Date:06.10.2021 09:23:53 settlement agreement dated 2nd September, 2021.
6. The parties shall remain bound by the terms of the settlement agreement.
C. HARI SHANKAR, J.
SEPTEMBER 29, 2021 dsn
Signature Not Verified
By:SUNIL SINGH NEGI Signing Date:06.10.2021 09:23:53
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!