Supreme Court - Daily Orders
M/S Anant Tools (Unit No. Ii) Pvt. Ltd. vs M/S Anant Tools Pvt. Ltd. on 10 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.12 COURT NO.7 SECTION II-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 (Crl.) No(s).56-58/2019
(Arising out of impugned final judgment and order dated 20-09-2018
in CRM-M No.17300/2017 20-09-2018 in CRM-M No. 17352/2017 20-09-
2018 in CRM-M No. 17353/2017 passed by the High Court Of Punjab &
Haryana At Chandigarh)
M/S ANANT TOOLS (UNIT NO. II) PVT. LTD. & ORS. Petitioner(s)
VERSUS
M/S ANANT TOOLS PVT. LTD. ETC. Respondent(s)
(IA No.144275/2021 - CLARIFICATION/DIRECTION)
Date : 10-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mrs. B. Sunita Rao, AOR
Mr. Gunmaya Mann, Adv.
For Respondent(s) Mr. Rishi Sehgal, Adv.
Mr. Nikhil Jain, AOR
Ms. Arveen Sekhon, Adv.
Ms. Maigun Sandhu, Adv.
Mr. Keshavam Chaudhari, Adv.
Ms. Prabhnees Swani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit ad idem that the parties have since arrived at a comprehensive settlement, covering all their disputes and in that regard, the settlement deed dated 21.06.2022, filed with Crl.M.P. No.127497 of 2022 has been referred to. In the said deed, after comprehensive settlement of the Signature Not Verified disputes, the parties have agreed thus:
Digitally signed byARJUN BISHT Date: 2022.11.12 13:37:24 IST Reason:
“Both the parties shall withdraw their respective cases by making suitable statements before the 1 authorities concerned. In case, any of the case could not be mentioned due to oversight, pending before trial Court, appellate court, High Court or Apex Court, shall be deemed to be withdrawn on the basis of this memorandum of settlement.” In this application, the petitioners have prayed for the following reliefs:
“In the circumstances it is humbly prayed that this Hon’ble Court may be pleased to:- a. Vacate the stay granted by this Hon’ble Court dated 11.03.2019.
b. Take the family settlement dated 21.06.2022 on record.
c. Refund the amount of Rs.2,71,981/-, Rs.18,52,253/- & Rs.4,45,770/- total being Rs.25,70,004/- only.
d. pass such other order and further order(s) as this Hon’ble Court may deem fit and proper in the facts and circumstances of this case.” Learned counsel appearing for the contesting respondent has no objection in granting the prayers so made. It has also been indicated that, in fact, the complainant has moved the Court concerned for withdrawal of their respective cases.
Taking note of the submissions so made, these petitions stand disposed of while taking the settlement dated 21.06.2022 on record.
The amount deposited by the petitioners pursuant to the order dated 11.03.2019 alongwith accrued interest may be allowed to be withdrawn by the petitioners.
The special leave petitions are disposed of, accordingly. All pending applications stand disposed of.
(ARJUN BISHT) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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