Delhi High Court - Orders
Groupe Seb India Private Limited vs Vimal Plast India Private Limited on 8 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~CP-18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 863/2015
GROUPE SEB INDIA PRIVATE LIMITED ..... Petitioner
Through Mr.Abhay Gupta, Adv.
versus
VIMAL PLAST INDIA PRIVATE LIMITED ..... Respondent
Through Mr.P.S.Goindi, Adv. for respondent
alongwith Sh.Rajeev Chopra, AR of
respondent company.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 08.02.2019 The learned counsel for the parties state that they have settled the matter and payments will be made by the respondent to the petitioner in three instalments, namely, a sum of Rs.4 lacs on 15.02.2019; Rs.5 lacs on 15.02.2019 and Rs.5 lacs on 05.04.2019 towards full and final settlement.
At joint request, adjourned to 01.05.2019.
JAYANT NATH, J.
FEBRUARY 08, 2019/v