Delhi High Court - Orders
Virender & Anr vs Bses Rajdhani Power Ltd on 17 October, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 373/2013
VIRENDER & ANR. ..... Appellants
Through: Appellants in person.
versus
BSES RAJDHANI POWER LTD. ..... Respondent
Through: Mr. Rishab Raj Jain, Standing counsel
for BSES Rajdhani Power Ltd.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 17.10.2023
1. It is submitted by the learned standing counsel for the respondent that appellants have failed to comply with the original Settlement Agreement dated 19.12.2019 and have not paid the balance amount.
2. Appellant no.2 is present along with her son. She submitted that her husband/appellant no.1 is suffering from paralysis and is not able to come to Court. She further submitted that they are ready to make the balance payment.
3. In view of the submissions of the appellant no.2, and since appellant no.1 is suffering from paralysis, the original Settlement Agreement dated 19.12.2019 is modified and statement of appellant no.2 has been recorded separately in this regard to the extent that appellants shall pay the first instalment of Rs.75,000/- to the respondent-BSES on 19.10.2023; second instalment of Rs.75,000/- on or before 25.11.2023 and the last instalment of 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 21/10/2023 at 21:32:37 Rs.75,000/- on or before 22.12.2023.
4. Renotify on 22nd December, 2023.
RAJNISH BHATNAGAR, J OCTOBER 17, 2023/ib 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 21/10/2023 at 21:32:37 Item no. 20.
CRL.A. 373/2013VIRENDER & ANR.Vs. BSES RAJDHANI POWER LTD.
Statement of Appellant no.2-Shimla Devi, wife of Sh. Virender, R/o RZ- 229/18, Tuglakabad Extension, New Delhi.
On S.A. I am appellant no.2 in the present case. Appellant no.1 is my husband, who is suffering from paralysis and is unable to appear in Court in person. I undertake to pay the last three instalments as per the settlement in the following manner:
(i) I shall pay first instalment of Rs.75,000/- to the respondent/BSES on 19.10.2023;
(ii) I shall pay the second instalment of Rs.75,000/- to the respondent-BSES on or before 25.11.2023 and
(iii) I shall pay the last instalment of Rs.75,000/- on or before 22.12.2023.
I undertake to abide by my statement made in the Court today.
RO & AC RAJNISH BHATNAGAR, J.
17.10.2023 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 21/10/2023 at 21:32:37