Delhi High Court - Orders
Walmart Apollo Llc vs Shah Jahan on 12 September, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 266/2022
WALMART APOLLO LLC ..... Plaintiff
Through: Ms. Sharika Vijh, Advocate (M:
9625975858).
Versus
SHAH JAHAN ..... Defendant
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Sagar Mehlawat and Mr.
Alexander Mathai Paikaday,
Advocates (M: 9810788606).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 12.09.2022
1. This hearing has been done through hybrid mode.
2. Ld. counsel for the Defendant submits that in view of order dated 26th July, 2022, wherein the Defendant had agreed to pay a sum of Rs.4 lacs as costs to the Plaintiff, part payment of costs has already been made to the tune of Rs.2,00,000/- in the account, details of which were provided by the ld. Counsel for the Plaintiff. He further submits that the remaining amount of costs shall also be deposited today itself. Ld. counsel for the Plaintiff submits that she has no confirmation with regard to the payment of the amounts.
3. Ld. counsel for the parties seek further time to file the settlement agreement.
4. List on 3rd November, 2022. It is made clear that no further Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:14.09.2022 10:11:22 opportunity shall be given for filing the settlement agreement.
PRATHIBA M. SINGH, J SEPTEMBER 12, 2022 MR/SK Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:14.09.2022 10:11:22