Delhi High Court - Orders
Gautam Gambhir vs Punjab Kesari & Ors on 13 March, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 309/2023
GAUTAM GAMBHIR ..... Plaintiff
Through: Mr.Jai Anant Dehadrai, Mr.Siddharth
Sharma, Mr.Md.Tasnimul Hassan ad
Mr.Martin G.George, Advts.
versus
PUNJAB KESARI & ORS. ..... Defendants
Through: Mr.Dhruv Chawla, Advt.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 13.03.2024 I.A. 4425/2024 (u/O XXIII Rule 1 of CPC) & CS(OS) 309/2023 Learned counsels for both parties submit that the matter has been settled between the parties. The settlement agreement dated 04.03.2024 has been recorded at the Delhi High Court Mediation and Conciliation Centre. The parties have entered into the settlement agreement on the following terms and conditions:
1. The First Party agrees to withdraw the present suit bearing CS(OS) 309/2023 and the Second Party shall not object to the same.
2. The First Party shall pray before the Hon'ble High Court for refund of the Court fees under Section 16 of the Court Fees Act, 1860 in terms of the present Settlement Agreement.
3. The First Party agrees that the claim of the First Party has been settled and he is left with no claim of whatsoever nature against the 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 19/03/2024 at 20:50:26 Second Party, with respect to the subject matter of the present dispute.
4. The Parties further agree and undertake not to file any case/complaint/litigation before any Court/Forum/Authority qua the present dispute.
5. The Parties have entered upon and signed the present Settlement Agreement, out of their free-will, without coercion and without any undue influence. The Parties have been made understood the contents of the present Settlement Agreement in their vernacular language and they admit the same to be true and correct.
6. The Parties undertake to abide by the terms and conditions set out in this Settlement Agreement and not to dispute the same hereinafter in future.
The agreement has duly been signed by the parties. Both the parties state that they have entered into the settlement out of their own free will without any undue influence or without coercion. The settlement agreement has been taken on record. Both the parties are held bound by the terms and conditions of the settlement agreement.
In view of the settlement, the present suit along with the pending application is disposed of.
Decree sheet be drawn accordingly and the court fee be refunded as per the rules.
Next date of hearing i.e. 08.04.2024 stands cancelled.
DINESH KUMAR SHARMA, J MARCH 13, 2024 rb.
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 19/03/2024 at 20:50:26