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Delhi High Court - Orders

Ishan Sehgal vs Vandna Sehgal & Ors on 13 September, 2023

Author: Sachin Datta

Bench: Sachin Datta

                                    $~40
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(OS) 196/2022, CCP (O) 25/2023 and IA Nos.5714/2022,
                                                6810/2022, 6945/2022, 3639/2023

                                                ISHAN SEHGAL                                                                     ..... Plaintiff
                                                                                      Through:                 Mr. Amardeep Singh, Ms. Deeksha
                                                                                                               Samadhiya and Ms. Karuna Yadav,
                                                                                                               Advs. along with plaintiff in person.
                                                                                      versus

                                                VANDNA SEHGAL & ORS.                    ..... Defendants
                                                            Through: Mr. Mandeep Singh Vinaik, Mr.
                                                                     Deepak Bastha, Ms. Ragini Vinaik
                                                                     and Ms. Thanglunkim, Advs. for D-1
                                                                     along with Ms. Vandana Sehgal in
                                                                     person.
                                                                     Mr. Parag P. Tripathi, Sr. Adv. along
                                                                     with Mr. Simran Mehta, Ms. Mishika
                                                                     Bhajpai, Advs. for D-2, 4, 5 and 6.
                                                                     Ms. Anjali Sharma and Ms. Kanishka
                                                                     Sharma, Advs. for D-3 along with
                                                                     Ms. Ishita Sehgal in person.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SACHIN DATTA
                                                             ORDER

% 13.09.2023

1. Respective counsel for the parties submit that a settlement has been arrived at between the parties; a settlement agreement dated 13.09.2023 has been duly executed between the parties. A copy of the same has been handed over during the course of the proceedings.

2. Respective counsel for the parties further submit that they will be jointly moving an application under Order 23 Rule 3 CPC for a consent 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 16/09/2023 at 19:09:05 decree in terms of the settlement agreement.

3. It is submitted by respective counsel for the parties that the aforesaid application shall be filed expeditiously.

4. In the circumstances, at joint request, renotify on 20.09.2023.

5. The parties are directed to join the proceedings through video conferencing on the next date of hearing.

SACHIN DATTA, J SEPTEMBER 13, 2023/cl 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 16/09/2023 at 19:09:05