Supreme Court - Daily Orders
Assotech Realty Private Ltd vs Randhir Singh(D)Thr. Lrs on 7 October, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (C) NOS.17462-17463/2017
ASSOTECH REALTY PRIVATE LTD & ANR. PETITIONERS
VERSUS
RANDHIR SINGH (D) THR. LRS. & ANR. RESPONDENTS
WITH
SLP(C) NO.23086/2017
SLP(C) NOS.17756-17757/2017
SLP(C) NOS.17472-17473/2017
C.A. NOS.10395-10396/2017
SLP(C) NOS.17552-17553/2017
ORDER
1. I.A. No.224114/2025 is a joint application filed on behalf of the parties - Assotech Realty Private Limited and M/s Active Promoters Private Limited - seeking, inter alia, the following relief:
“(a) take on record the Agreement dared 4 th September 2025 and dispose of the Special Leave Petition (C) No.17462-63 of 2017, filed by the petitioner pending before this Hon’ble Court in terms of the Agreement dated 4th September 2025;
(b) to exercise the powers under Article 142 of the Constitution of India and pass a compromise decree/order of disposal of the 5(five) suits being (I) CS/67/2016 (ii) CS/06/2017 (iii) CS/07/2017 (iv) CS/08/2017 and (v) CS/09/2017 pending before the Ld. Court of Additional District Judge-cum-Presiding Judge of Exclusive Commercial Court at Gurugram in terms of the Agreement dated 4th September, 2025.Signature Not Verified
(c) direct that the Respondent No.2 shall forthwith handover Digitally signed by the original Demand Drafts referred in Table given in para No.3.6(b) for the amount of Rs.22,50,000/-(Rupees Twenty Two RADHA SHARMA Date: 2025.10.15 09:47:52 IST Crore fifty Lakh Only) photocopies whereof are annexed to the Reason: Agreement dated 4th September, 2025 on the disposal of the 1 6(six) SLPs and passing of the compromise decree/disposal of the 5 (five) Civil Suits pending before District Court, Gurgaon by this Hon’ble Court.
(d) Alternatively, in the event of this Hon’ble Court not disposing of the 5 (five) suits pending before the Ld. Court of Additional District Judge, at Gurugram in terms of the Agreement dated 4th September, 2025 then direct the parties shall within 10 days of the passing of the orders by this Hon’ble Court file a joint application before the District Courts at Gurugram within 10 days for disposal of the 5(five) suits in terms of this Agreement and shall have the Suits disposed off.
The respondent No.2 shall forthwith on the order of disposal of the 5 (five) suits, handover the original Demand drafts referred in table given in para No.3.6 (b) for the amount of 22,50,00,000/-(Rupees Twenty Two Crore Fifty Lakh only) photocopies whereof are annexed to the agreement dated 4 th September, 2025.
(e) pass such other and further order or orders as this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.”
2. By referring to the settlement agreement dated 04.09.2025, learned counsel appearing for M/s Active Promoters Private Limited and Assotech Realty Private Limited jointly submit that the parties have amicably settled the inter se disputes and differences and the terms and conditions arrived at and recorded in such agreement are traceable to paragraphs 1 to 14 thereof. It is jointly prayed that the special leave petitions, the civil appeals as well as the civil suits may be closed in view of such settlement.
3. It is recorded that the payment as agreed upon by the parties are sought to be made by demand drafts, copies whereof are part of the applications.
4. Learned counsel appearing for M/s Active Promoters Private Limited has handed over the demand draft to learned counsel for 2 Assotech Realty Private Limited in court, who has accepted the same towards full and final settlement of dues.
5. Having regard to the settlement arrived at by and between the parties and the terms relating to payment having been worked out, we dispose of these special leave petitions and the civil appeals on mutual consent of the parties by observing that there shall be orders in terms of prayers (a) to (c) quoted supra and that the terms of the settlement arrived at between M/s Active Promoters Private Limited and Assotech Realty Private Limited shall form part of this order.
6. Decree be drawn up, accordingly.
7. We also place on record that Mr. Kumar Mihir, learned counsel representing the legal representatives of deceased-Randhir Singh, has no objection to the special leave petitions and the civil appeals being disposed of in the manner as indicated above.
8. Pending application(s) shall stand disposed of including the application for intervention/impleadment filed in SLP (C) Nos.17462- 17463/2017.
………………………………………...J. ( DIPANKAR DATTA ) …..……………………………………..J. ( AUGUSTINE GEORGE MASIH ) NEW DELHI;
OCTOBER 07, 2025.
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ITEM NO.34 COURT NO.9 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).17462-17463/2017 [Arising out of impugned final judgment and order dated 11-05-2017 in RP No. 3430/2017 03-04-2017 in CISN No. 67/2016 passed by the] ASSOTECH REALTY PRIVATE LTD & ANR. Petitioner(s) VERSUS RANDHIR SINGH(D)THR. LRS. & ANR. Respondent(s) (IA No. 164291/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 224114/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 138939/2018 - CLARIFICATION/DIRECTION IA No. 54565/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 164329/2025 - INTERVENTION/IMPLEADMENT IA No. 66180/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 168020/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 23086/2017 (IV-B) SLP(C) No. 17756-17757/2017 (IV-B) (IA No. 138963/2018 - CLARIFICATION/DIRECTION IA No. 56628/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 17472-17473/2017 (IV-B) (IA No. 138956/2018 - CLARIFICATION/DIRECTION) C.A. No. 10395-10396/2017 (IV) IA FOR CLARIFICATION/DIRECTION TO BE LISTED BEFORE HON'BLE COURT. IA No. 224085/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 138948/2018 - CLARIFICATION/DIRECTION IA No. 56065/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 17552-17553/2017 (IV-B) (IA No. 138943/2018 - CLARIFICATION/DIRECTION) Date : 07-10-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH 4 For Petitioner(s) : Mr. Sukant Vikram, AOR Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Vishal Singh, Adv.
Mr. Arjun, Adv.
Mr. Bhaskar Aditya, AOR Ms. Preetika Dwivedi, AOR For Respondent(s) Mr. Kumar Mihir, AOR Ms. Sanskriti Mishra, Adv.
Mr. Athul Joseph, Adv.
Mr. Bhaskar Aditya , AOR Ms. Preetika Dwivedi, AOR Mr. Anupam Mishra, Adv.
Mr. Abhisek Mohanty, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The Special Leave Petitions and the Civil Appeals are disposed of in terms of the signed order which is placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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