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Subhash Kumar Etc vs M/S Raheja Developers Ltd on 13 August, 2025

     ITEM NO.15                           COURT NO.5                 SECTION XVII-A

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

                                  CIVIL APPEAL NO(S).2166-2167/2024

     SUBHASH KUMAR ETC                                                APPELLANT(S)

                                                 VERSUS

     M/S RAHEJA DEVELOPERS LTD & ORS.                                 RESPONDENT(S)


     IA NO. 267870/2023 - STAY APPLICATION

     Date : 13-08-2025 This matter was called on for hearing today.

     CORAM :              HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                          HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Appellant(s) : Mr. Jasbir Singh Malik, Adv.
                        Ms. Rhythm Bharadwaj, Adv.
                        Ms. Pooja Devi, Adv.
                        Mr. Vijender Mann, Adv.
                        Mr. Varun Punia, AOR


     For Respondent(s) : M/S. Karanjawala & Co., AOR
                         Mr. Debmalya Banerjee, Adv.
                         Mr. Rohan Sharma, Adv.
                         Ms. Lizavohra, Adv.

                                    Mr. S Dwarakanath, A.S.G.
                                    Mr. Raj Bahadur Yadav, AOR
                                    Mr. Shashank Bajpai, Adv.
                                    Mr. Rohit Khare, Adv.
                                    Mr. Keshav Thakur, Adv.
                                    Mr. Udit Dedhiya, Adv.
                                    Mr. Piyush Beriwal, Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the respective parties submitted that a settlement has been arrived at before Supreme Court Signature Not Verified Mediation Centre.

BORRA LM VALLI Date: 2025.08.18 16:30:50 IST Reason: Learned counsel for the respondents also submitted 1  that the allotment of certain plots has been made to the appellants in terms of the settlement and that once the settlement is recorded by this Court, the conveyance deeds would be executed.

However, we find that the recording of the settlement before the conveyance deeds are executed may not be in the interest of the settlement as such.

In the circumstances, we direct that the conveyance deeds be executed before the Settlement Agreement is recorded by this court.

In the meanwhile, the appellants to file affidavits of undertaking to the effect that once the conveyance deeds are registered in their names in respect of the plots which have been allotted to them respectively they would not resile from the terms of the settlement.

In the circumstances, we direct that the affidavits of undertakings shall be filed first before conveyances take place.

List on 20.08.2025.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2