Delhi High Court - Orders
Ishan Sehgal vs Vandna Sehgal & Ors on 20 September, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 196/2022, CCP (O) 25/2023 & I.A. Nos. 5714/2022,
6810/2022, 6945/2022, 3639/2023
ISHAN SEHGAL ..... Plaintiff
Through: Mr. Amardeep Singh and Ms. Karuna
Yadav, Advs.
versus
VANDNA SEHGAL & ORS. ..... Defendants
Through: Mr. Mandeep Singh Vinaik, Mr.
Deepak Bashta, Ms. Ragini Vinaik
and Ms. Kansihka Sharma, Advs. for
D-1.
Mr. Parag P. Tripathi, Sr. Adv. with
Mr. Simran Mehta and Ms. Mishika
Bajpai, Advs. for D-2, 4, 5 & 6. D-2,
4, 5 & 6 joined through VC.
Ms. Anjali Sharma, Mr. Thanglunkim
and Ms. Shriya Bhasin, Advs. for D-
3.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 20.09.2023 IA No. 18271/2023
1. This is a joint application under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, seeking that a consent decree be passed in terms of the settlement agreement dated 13.09.2023.
2. The aforesaid application is supported by the respective affidavits of the parties.
3. In addition to the parties to the settlement agreement, the spouses 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 22/09/2023 at 23:10:19 the defendant nos. 1 and 2, i.e. Sharad Sehgal, husband of defendant no.1, and Poonam Tandon, wife of defendant no.2 are also parties to aforesaid settlement agreement. They also request that a decree be passed in terms of the aforesaid settlement agreement arrived at between the parties.
4. The parties to the settlement agreement have joined the present proceedings. They submit that the aforesaid settlement agreement has been entered into between them out of their own free will and volition and that all outstanding inter-se disputes between the parties have been settled thereby.
5. Respective counsel for the parties jointly submit and affirm that the aforesaid settlement agreement is fair, lawful and bonafide.
6. In the circumstances, the present application is allowed.
7. The present suit is, accordingly, decreed in terms of the settlement agreement dated 13.09.2023. The parties thereto undertake to remain bound with the terms of the said settlement agreement. The said undertaking is taken on record.
8. Let the decree sheet be drawn up accordingly.
9. All pending applications also stand disposed of; all interim order/s stand vacated.
SEPTEMBER 20, 2023/ssc SACHIN DATTA, J 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 22/09/2023 at 23:10:19