Delhi High Court - Orders
M/S Shirdi Industries Ltd. (Now Known As ... vs M/S Om Logistics Limited on 6 February, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 219/2024
M/S SHIRDI INDUSTRIES LTD. (NOW KNOWN AS M/S SHIRDI
PANEL INDUSTRIES LTD.) .....Appellant
Through: Ms.Shruti Sharma, Adv.
versus
M/S OM LOGISTICS LIMITED .....Respondent
Through: Mr.Suraj Kumar & Mr.Vinay Kumar,
Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 06.02.2025
1. Learned counsel for the parties jointly submit that the parties have arrived at an amicable settlement before the Delhi High Court Mediation and Conciliation Centre on 14.01.2025. A copy of the settlement agreement dated 14.01.2025 has been placed on record. They, therefore, pray that the appeal be disposed of in terms of the said settlement.
2. Having perused the settlement agreement dated 14.01.2025, we dispose of the appeal by directing that the parties will remain bound by the terms and conditions of the said settlement agreement, making it clear that the impugned judgment will no longer will enforceable.
3. The appeal is, accordingly, disposed of.
REKHA PALLI, J SAURABH BANERJEE, J FEBRUARY 6, 2025/kk 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 10/02/2025 at 21:56:18