Delhi High Court - Orders
Naresh Kumar Puri vs State & Ors on 25 February, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 250/2014
NARESH KUMAR PURI ..... Appellant
Through: Mr. Pravir Kumar Jain, Senior Advocate
with Mr. Arjav Jain, Advocate for appellant
1, 2 and 3(appellant no.3 through Attorney)
present in person.
versus
STATE & ORS ..... Respondents
Through: Mr. A.S.Chandhiok, Senior Advocate with
Mr. Sanjay Relan, Advocate for R-2(b) and
(c) along with Dr. Naveen Puri, R-2(b)
(through Video Conferencing).
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 25.02.2021 CM APPL.7800/2021(for withdrawal)
1. By this application, appellant seeking leave to withdraw the appeal pursuant to a Settlement that has taken place between the appellants and respondent no.2(b). For the reasons stated in the application, application is allowed.
2. The appeal is taken up for consideration today.
FAO 250/20141. Learned Senior counsel for the appellants submits that there is a Settlement between the appellants and the respondent no.2(b)/Dr. Naveen Puri.
Signature Not Verified Digitally Signed By:KUNAL MAGGUFAO 250/2014 Page 1 Signing Date:26.02.2021 09:23:59 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
2. Learned senior counsel for the appellants, on instructions from the appellants no. 1 to 3 (legal heirs of the original appellant), submits that the appellant accepts the registered Will dated 01.12.1994 executed by Mr. Roshan Lal Puri and submits that they do not wish to pursue their objections to the Will and have accepted the Will as the duly executed last Will of the testator Mr. Roshan Lal Puri.
3. Learned Senior Counsel appearing for respondent no.2(b), one of the surviving legal heirs of deceased respondent no.2/Mr. Jugal Kishore Puri and Mrs. Ved Kumari, the beneficiaries under the Will dated 01.12. 1994, submits that a Settlement has been arrived at and to compensate the appellant respondent no.2(b) has undertaken to pay a sum of Rs. 15,00,000/- towards the litigation costs. Bank draft no. 249930 in the sum of Rs.15,00,000/- dated 22.02.2021 drawn on Bank of Baroda has been handed over in Court today.
4. Learned Senior Counsel for the respondent no.2(b) submits that the other legal heir - Mr. Tarun Puri has already relinquished his entire share in favour of respondent no.2(b)/Dr. Naveen Puri by way of Relinquishment Deed dated 12.12.2017 registered as Document No.20861, Additional Book No. 1, Volume No. 2690 on pages 177- 183 and registered on 13.12.2017.
5. In view of the above, learned senior counsel for the appellants, under instructions, further submits that appellants do not wish to pursue the appeal any further and accordingly seek to withdraw the same.
6. In view of the above, the appeal is dismissed as withdrawn.
Signature Not Verified Digitally Signed By:KUNAL MAGGUFAO 250/2014 Page 2 Signing Date:26.02.2021 09:23:59 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
7. Since the Trial Court record has already been digitized and appended to the petition, original record be transmitted to the concerned Trial Court forthwith.
8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J
FEBRUARY 25, 2021
ak
Signature Not Verified
Digitally Signed By:KUNAL
MAGGU
FAO 250/2014 Page 3
Signing Date:26.02.2021 09:23:59
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.