Delhi High Court - Orders
Kamla Sood & Ors vs Mohinder Nath (Deceased) Through Lrs & ... on 26 March, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 39/2019
KAMLA SOOD & ORS .....Petitioners
Through: Ms Suraiya Khatoon, Advocate.
versus
MOHINDER NATH (DECEASED)
THROUGH LRS & ANR ..... Respondents
Through: Mr Arun Malik, Advocate with
respondents in person.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 26.03.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 12256/2021(by applicant/petitioner and respondent for placing memorandum of settlement on record)
1. This is a joint application moved by the parties stating that in terms of the Memorandum of Settlement dated 11.02.2021, the parties have inter se settled their lis. The petitioners have agreed to pay an amount of Rs.25 lakhs, of which Rs.20 lakhs have already been paid and the balance amount of Rs.5 lakhs shall be paid within two weeks at the time of execution of the sale deed.
2. The parties shall be bound by the terms of the settlement and undertake to abide by the same.
3. In view of the above, the petition is disposed-off in terms of the settlement arrived at between the parties.
NAJMI WAZIRI, J MARCH 26, 2021/rd Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.03.2021 19:24:34