Delhi High Court
Vifor (International) Ltd. vs Mrs. Sunila Raizada & Anr on 23 April, 2015
Author: Hima Kohli
Bench: Hima Kohli
64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 4079/2014 & IA No.26474/2014
Decided on : 23.04.2015
IN THE MATTER OF:
VIFOR (INTERNATIONAL) LTD. ..... Plaintiff
Through : Mr. Praveen Anand, Advocate
versus
MRS. SUNILA RAIZADA & ANR ..... Defendants
Through : Ms. Aastha Dhawan, Advocate
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI
HIMA KOHLI, J.(Oral)
I.A. 8324/2015 (joint application under Order XXIII R 3 CPC)
1. The present compromise application has been filed by the parties stating inter alia that they have resolved their inter se dispute through an out of court settlement. The terms and conditions of the settlement are set out in para 2 of the application.
2. Counsel for the defendants states that in terms of the settlement arrived at between the parties, her clients shall pay the agreed amount of Rs.1.50 lacs to the plaintiff towards litigation costs and other related expenses incurred in the present proceedings, through a bank transfer, as per law, within two days from today.
3. Counsel for the plaintiff states that in view of the undertakings given by the defendants to the plaintiff, as recorded in this application, the plaintiff has given up its relief of rendition of accounts and damages CS(OS) 4079/2014 Page 1 of 2 against the defendants and requests that the suit may be decreed in terms of the settlement arrived at between the parties.
4. The Court has pursued the present application. The same has been signed by the constituted attorneys of the plaintiff and the defendants and their respective counsels. The application is also supported by the signatories to the application.
5. As counsels for the plaintiff and the defendant jointly state that their clients have arrived at the aforesaid settlement of their own free will and volition and without any undue influence or coercion from any quarters, there appears no legal impediment in accepting the same. The parties shall remain bound by the terms and conditions of the settlement recorded in the application.
6. The suit is decreed in terms of the settlement arrived at and recorded in the application, while leaving the parties to bear their own costs.
7. The suit is disposed of along with the pending application.
(HIMA KOHLI)
APRIL 23, 2015 JUDGE
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CS(OS) 4079/2014 Page 2 of 2