Delhi High Court - Orders
Apeejay School vs The Directorate Of Education & Anr on 24 November, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7212/2016
APEEJAY SCHOOL ..... Petitioner
Through: Mr.H.L.Tiku, Sr.Adv. with
Ms.Yashmeet Kaur, Adv.
versus
THE DIRECTORATE OF EDUCATION & ANR
..... Respondent
Through: Respondent no.2 in person.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 24.11.2022
CM APPL. 50654/2022
1. This is an application filed by the petitioner seeking disposal of the writ petition in terms of the settlement arrived at between the parties on 18.11.2022.
2. Issue notice. The respondent no.2, who appears in person accepts notice and submits that he has no objection to the application being allowed. Learned senior counsel for the petitioner hands over a demand draft for a sum of Rs.7,48,980/- to the respondent no.2 in Court.
3. In the light of the aforesaid, the application is, for the reasons stated in the same, allowed and the writ petition is, accordingly, disposed of in terms of the settlement agreement dated 18.11.2022, a copy whereof has been placed on record along with the application.
4. The parties will, however, remain bound by the terms of the aforesaid settlement.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:25.11.2022 17:30:575. Needless to state, the impugned order passed by the learned Delhi School Tribunal will no longer be enforceable.
REKHA PALLI, J NOVEMBER 24, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:25.11.2022 17:30:57