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Privilege Health Care Services Pvt. ... vs Dlf Qutab Enclave Complex ... on 25 August, 2014

Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh

     ITEM NO.62                                    COURT NO.10                        SECTION IVB

                                       S U P R E M E C O U R T O F             I N D I A
                                               RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                              No(s).    26320/2013

     (Arising out of impugned final judgment and order dated 26/07/2013
     in AC No. 151/2012 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     PRIVILEGE HEALTH CARE SERVICES PVT. LTD.                                         Petitioner(s)

                                                            VERSUS

     DLF QUTAB ENCLAVE COMPLEX MED.CHARITABLE                                         Respondent(s)

     (with appln. (s) for bringing on record and permission to submit
     additional document(s) and interim relief and office report)


     Date : 25/08/2014 This petition was called on for hearing today.

     CORAM :
                                   HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                                   HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)                      Mr. Jayant Kumar Mehta,Adv.
                                            Mr. Gaurav M. Liberhan,Adv.

     For Respondent(s)                      Ms. Ruby Singh Ahuja,Adv.
                                            Ms. Neha Gupta,Adv.
                                            Mr. Karan Dev Chopra,Adv.
                                            Mr. Ishan Gaur,Adv.
                                            Mrs. Manik Karanjawala,Adv.
                                            For M/s. Karanjawala & Co.

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Today when this special leave petition was taken up for hearing, the Settlement reached between the parties dated 22.08.2014 filed along with I.A. no.3/2014 was brought to our notice. A perusal of the Settlement discloses that the parties have compromised the whole issue. Clause 8 of the Settlement reads as under:-

“8. That the First Party undertakes to withdraw Special Leave Petition (c) 26320 of 2013 titled as “Privilege Health Care Services (P) Ltd. v. DLF Qutub Enclave Complex Medical Charitable Trust” on the next date of hearing and  the Demand Draft of Rs.3,12,50,000/- (Rupees Three Crores Twelve Lakhs Fifty Thousand only) shall be handed over to the First party by the Second Party in Court at the time of withdrawal of the Special Leave Petition.” Learned counsel for the respondent today handed over a Demand Draft for Rs.3,12,50,000/- (Rupees Three Crores Twelve Lakhs Fifty Thousand only) to the learned counsel for the petitioner, in pursuance of the said Clause in the Settlement in the open Court. In the light of the said fact, this special leave petition is dismissed as withdrawn.

  (NARENDRA PRASAD)                                (SHARDA KAPOOR)
    COURT MASTER                                    COURT MASTER