Vishwa Ahimsa Sangh vs Panchsheel Marketing Pvt Ltd & Ors on 21 February, 2023

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Delhi High Court - Orders

Vishwa Ahimsa Sangh vs Panchsheel Marketing Pvt Ltd & Ors on 21 February, 2023

Bench: Tushar Rao Gedela

                          $~6 & 7
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CM(M) 1226/2018 and CM APPL.6674/2023, 41922/2018,
                                41293/2018

                          +     CM(M) 1227/2018 and CM APPL.6683/2023, 41957/2018,
                                41958/2018

                                VISHWA AHIMSA SANGH                               ..... Petitioner
                                                   Through:     Ms. Meenakshi Midha and Mr. Garv
                                                                Singh, Advocates with Mr. Lelin
                                                                Kumar Jain, General Secretary

                                                   versus

                                PANCHSHEEL MARKETING PVT LTD & ORS ..... Respondent
                                                   Through:     Mr. Alok Bhachawat and Ms. Sahima
                                                                Ahmaed, Advocates for R-3.
                                CORAM:
                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                   ORDER

% 21.02.2023 [ The proceeding has been conducted through Hybrid mode ] CM APP No. 3139/2023 & CM APP No. 3140/2023

1. These are applications filed on behalf of the parties seeking withdrawal of the present petitions in terms of the settlement arrived at between the parties vide Memorandum of Settlement dated 26.07.2022.

2. The applications are supported by affidavit of Authorized Representative, i.e., General Secretary of the petitioner. Photocopy of the Memorandum of Settlement dated 26.07.2022 is annexed to the present applications and the signatures of the parties are appended on every page.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:27.02.2023 13:22:13

The original of the same has been brought and handed over the Bench.

3. The said original settlement has been perused by this Court and appears to be lawful and the documents annexed thereto are also attested and signed by the parties.

4. The photocopy of the Settlement Deed is marked as Exhibit 'A' (Colly). The original Settlement Deed has been returned back to the parties for the reason that parties submit that the same would be required in other proceedings as well.

5. The Identity Card of the Authorized Representatives of the respective parties is taken on record and marked as Exhibit 'B'(Colly).

6. The parties submit that there had been no undue pressure, force or coercion while executing the Settlement Agreement and undertake to adhere and comply with the terms therein.

7. Their statements are taken on record. The parties are bound by the settlement terms.

8. In view of the aforesaid, nothing survives for further adjudication and the petitions stand accordingly disposed of as settled in terms of the Settlement Deed dated 26.07.2022.

9. All pending applications also stand disposed of.

10. Date already fixed i.e. 22.03.2023 stands cancelled.

11. Copy of this order be sent to learned ADJ, Karkardooma Court, District East, forthwith.

TUSHAR RAO GEDELA, J FEBRUARY 21, 2023 Aj Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:27.02.2023 13:22:13

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Delhi High Court - Orders