Delhi High Court - Orders
Hari Kishan Anil Kumar vs Vinod Kumar Arora & Anr on 9 October, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~89 & 90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 286/2019, CM APPL. 21512/2019, CM APPL. 50029/2019,
CM APPL. 42476/2022, CM APPL. 19550/2023
HARI KISHAN ANIL KUMAR ..... Petitioner
Through: Mr Manu Nayar, Ms Samvartika
Pathak and Mr Nitin Kumar, Advs.
versus
VINOD KUMAR ARORA & ANR ..... Respondents
Through: Ms Gayatri Puri and Ms Kalpana
Chauhan, Advs.
+ RC.REV. 288/2019, CM APPL. 21721/2019, CM APPL. 50028/2019,
CM APPL. 41822/2022, CM APPL. 19525/2023
RAJIV KUMAR SANJIV KUMAR ..... Petitioner
Through: Mr Manu Nayar, Ms Samvartika
Pathak and Mr Nitin Kumar, Advs.
versus
VINOD KUMAR ARORA & ANR ..... Respondents
Through: Ms Gayatri Puri and Ms Kalpana
Chauhan, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.10.2023
1. The parties have arrived at a settlement dated 06.10.2023 pursuant to which the petitioners have handed over vacant and peaceful possession of the subject premises and the respondents have given two demand draft Nos. 654634 and 654635, both dated 03.10.2023 in the sum of Rs. 10 lakhs each in favour of Anil Kalra and Sanjiv Kalra.
2. In this view of the matter, Mr Nayar, learned counsel for the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/10/2023 at 11:27:56 petitioners does not press the present petitions. The petitions are disposed of as having been settled.
3. The settlement dated 06.10.2023 handed over in Court today is taken on record.
JASMEET SINGH, J OCTOBER 9, 2023 sr Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/10/2023 at 11:27:56