Delhi High Court - Orders
Purbanchal Trade And Industries Ltd vs Gsb Constructions Pvt Ltd & Ors on 27 March, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 611/2021 & I.A. 16991/2021
PURBANCHAL TRADE AND INDUSTRIES LTD ..... Plaintiff
Through: Mr. Vipul Goel, Advocate
versus
GSB CONSTRUCTIONS PVT LTD & ORS. ..... Defendants
Through: Counsel for the defendants
(Appearance not given)
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 27.03.2023
1. Learned counsel appearing on behalf of parties submitted that the dispute between the parties stands settled with the intervention of the Delhi High Court Mediation and Conciliation Centre vide settlement agreement dated 18th October, 2022 which has been placed on record. It is further submitted that the parties shall remain bound by the terms of the settlement.
2. This Court has perused the settlement agreement dated 18th October, 2022 and found nothing unlawful therein.
3. In view of the above facts and circumstances, the instant suit, accordingly, stands decreed in terms of the settlement agreement dated18th October, 2022.
4. The Registry is directed to draw up a decree sheet in terms thereof.
5. The instant suit alongwith pending application stand disposed of.
CHANDRA DHARI SINGH, J MARCH 27, 2023 Dy/as Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:28.03.2023 18:46:02