Delhi High Court - Orders
Bina Sethi vs Imperia Structures Ltd on 13 March, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1412/2022
BINA SETHI ..... Petitioner
Through: Mr. Angad Mehta, Advocate.
versus
IMPERIA STRUCTURES LTD. ..... Respondent
Through: Ms. Neha Gupta, Advocate through
video conferencing.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 13.03.2023
1. Respective counsel for the parties submit that in terms of the settlement agreement dated 02.02.2023 entered into between the parties before the Delhi High Court Mediation and Conciliation Centre, the respondent was to make payment of Rs.51,75,000/- to the petitioner in installments. It is further submitted that out of the said amount, a sum of Rs.20,00,000/- has been paid by the respondent to the petitioner. It is further submitted that there has been a default on the part of the respondent in paying the installment of Rs.10,00,000/- which fell due in February, 2023.
2. It is assured and undertaken by learned counsel for the respondent, on instructions, that the balance amount payable to the petitioner, i.e., Rs.31,75,000/- shall be paid to the petitioner in the following manner:-
(i) Rs. 10,00,000/- shall be paid on or before 20.03.2023.
(ii) Rs.10,00,000/- shall be paid on or before 30.03.2023
(iii) Rs.11,75,000/- shall be paid on or before 30.04.2023.Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:14.03.2023 14:26:30
3. Learned counsel for the respondent undertakes, on instructions, that there shall be no breach/default on the part of the respondent in making the aforesaid payment.
4. The respondent shall remain bound with the aforesaid undertaking
5. It is made clear that any breach/default of the aforesaid undertaking shall be taken as an aggravated contempt on the part of the respondent of the orders passed by this Court.
6. In view of the aforesaid, learned counsel for the petitioner does not seek to press the present petition.
7. The petition is, accordingly, dismissed as withdrawn.
SACHIN DATTA, J MARCH 13, 2023 AK Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:14.03.2023 14:26:30