Atul Kumar & Ors. vs Ms. Naomi Rewari & Anr.
2022 Latest Caselaw 419 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                            Date of decision: 09.02.2022

+      ARB.P. 1020/2021
       ATUL KUMAR & ORS.                           .... Petitioners
                          Through     Mr. Rajiv Bakshi, Advocate

                          versus

       MS. NAOMI REWARI & ANR.                 ... Respondents
                    Through  Mr. Hardeep Sachdeva, Mr.
                             Abhyudai Singh, Mr. Ravi Bhasin and
                             Mr. Siddhant Bhasin, Advocates

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (oral)

The hearing has been conducted through video conferencing.

1. The present petition has been filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator.

2. Vide order dated 12.10.2021, the matter was referred to Delhi High

Court Mediation and Conciliation Centre for making an effort to amicably

resolve their disputes.

3. Today, learned counsel for parties have jointly submitted that parties

have amicably settled their disputes before the Delhi High Court Mediation

and Conciliation Centre in terms of Settlement Agreement dated 13.01.2022.

4. Learned counsel for the petitioners submits that in terms of aforesaid

settlement, the present petition be disposed of.

5. Learned counsel appearing on behalf of respondent submits that the

respondents undertake to abide by the terms of aforesaid Settlement

Agreement dated 13.01.2022.

6. Accordingly, the present petition is disposed of in terms of Settlement

Agreement dated 13.01.2022.

7. Needless to say, parties shall be bound by the terms of aforesaid

Settlement Agreement.

SURESH KUMAR KAIT, J FEBRUARY 9, 2022/rk