Delhi High Court - Orders
Astral Limited vs Suneel Datta & Anr on 17 April, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 873/2022, I.A. 21360/2022 (O-XXXIX R-1 & 2 of CPC) ASTRAL LIMITED ..... Plaintiff Through: Mr.Anshuman Upadhyay and Mr.Naseem, Advocates versus SUNEEL DATTA & ANR. ..... Defendants Through: Mr.Utsav Jain, Advocate CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 17.04.2023 I.A. 6981/2023 (O-XXIII R-3 of CPC)
1. This is a joint application moved on behalf of the parties under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 (CPC) for recording of the settlement arrived at between the parties. The Settlement Agreement dated 24th February, 2023 (Settlement Agreement) has been filed along with the application.
2. The Settlement Agreement is duly signed by the authorized representatives of the plaintiff and the defendants.
3. I have examined the terms of the Settlement Agreement and find nothing unlawful therein. Parties shall remain bound by the terms of the Settlement Agreement.
4. The suit is accordingly decreed in terms of the Settlement Agreement dated 24th February, 2023. The Settlement Agreement shall form part of the Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:18.04.2023 14:51:35 CS(COMM) 873/2022 Page 1 of 2 decree.
5. Decree sheet be drawn up.
6. All pending applications stand disposed of.
7. Since the matter has been settled between the parties, the Registry is directed to issue a certificate of refund of 50% of the court fees in favour of the plaintiff, in terms of Section 16A of the Court Fees Act, 1870 as applicable to Delhi.
AMIT BANSAL, J APRIL 17, 2023 rt Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:18.04.2023 14:51:35 CS(COMM) 873/2022 Page 2 of 2