Delhi High Court - Orders
Shri Rajinder Singh Bhatia vs Shri Naveen Kumar Bhatia & Ors on 12 March, 2020
Author: Prateek Jalan
Bench: Prateek Jalan
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3380/2015
SHRI RAJINDER SINGH BHATIA ..... Plaintiff
Through: Mr.Abhishek Aggarwal, Advocate
with plaintiff in person.
versus
SHRI NAVEEN KUMAR BHATIA & ORS ..... Defendants
Through: Mr.Naveen Kumar Bhatia, D-1.
Mrs.Meera Bhatia, D-2,
Mrs.Manju Bhatia, D-3.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 12.03.2020 I.A. 3392/2020 (under Order XXIII Rule 3 of the CPC)
1. This is a joint application by the plaintiff and defendant Nos. 1 to 3 under Order XXIII Rule 3 of the Code of Civil Procedure, 1908.
2. It is stated that the parties have settled their disputes on the terms recorded in the Memorandum of Understanding [hereinafter, "MOU"] dated 06.03.2020. The MOU has also been annexed to the application. The application is signed by all the four parties and by learned counsel for the plaintiff. It is supported by affidavits of the four signatories.
3. Learned counsel for the plaintiff is present alongwith the plaintiff in person. The defendants are not represented by counsel but are present in person. As the defendants are not represented by counsel, their statements have separately been recorded. The defendants have confirmed that they have voluntarily entered into the settlement.
CS(OS) 3380/2015 page 1 of 2
4. In view of the statements of the parties, and the submissions of learned counsel, there is no impediment to the passing of a decree in terms of the MOU dated 06.03.2020, which has been annexed to the application. It is so ordered. Decree sheet be prepared accordingly. A copy of the application and the MOU dated 06.03.2020 will form part of the decree.
5. The application is disposed of.
CS(OS) 3380/2015 In view of order passed in I.A.3392/2020, the suit and all pending application(s) stand disposed of.
The date of 13.03.2020, before the Joint Registrar, stands cancelled.
PRATEEK JALAN, J
MARCH 12, 2020
„hkaur‟/s
CS(OS) 3380/2015 page 2 of 2