Delhi High Court - Orders
Dav Collage Trust & Management Society & ... vs M G Katyal on 5 February, 2019
Author: Valmiki J. Mehta
Bench: Valmiki J. Mehta
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 715/2018
DAV COLLAGE TRUST & MANAGEMENT SOCIETY & ANR
..... Appellants
Through: Mrs. Rakhi Ray, Advocate with Mr.
Vaibhav Gulia, Advocate. (M.
No.9818649297).
versus
M G KATYAL ..... Respondent
Through: Respondent in person (M.
No.9810093207).
CORAM:
HON'BLE MR. JUSTICE VALMIKI J. MEHTA
ORDER
% 05.02.2019 C.M. No.5561/2019(under Order 23 Rule 3 CPC) & RFA No.715/2018
1. Respondent appears in person and has filed photocopy of his identification. Respondent is also identified by the counsel for the appellants as also the appellants' representatives.
2. This is a joint application for recording compromise. Respondent has received a sum of Rs.40 lacs from the appellants in full and final satisfaction of all claims of the respondent in the subject litigation or in any manner connected with any relationship of the respondent with the appellants. Respondent has received in the Court a pay order for a sum of Rs.40 lacs bearing no.423578 dated 2.2.2019 drawn on OBC Bank, Paharganj Branch, Delhi.
3. This application is allowed and appeal is disposed of as compromised as per the terms stated in the application.
4. Since the appeal is being disposed of, bank guarantee given by the appellants will be discharged and handed back to the appellants through counsel.
VALMIKI J. MEHTA, J FEBRUARY 05, 2019 Ne