Himachal Pradesh High Court
Mrs. Jaswinder Kaur vs L & T Finance Ltd. And Another on 10 March, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.176 of 2016 Date of Decision : March 10, 2017 .
Mrs. Jaswinder Kaur ....Petitioner Versus L & T Finance Ltd. and another ....Respondents.
Coram:
of The Hon'ble Mr. Justice Sanjay Karol, Judge. For the petitioner : Mr. V.S. Chauhan, Advocate.
For the respondents rt : Mr. Sanjay Kumar Sharma, Advocate for respondent No.1. None for respondent No.2. Sanjay Karol, Judge Shri Sanjib Kumar Das, Zonal Manager (Legal), of respondent No.1-Company is present in person.
2. It is heartening to note that with the intervention of the learned counsel for the parties as also Mr. Naresh Kumar Sood, Senior Advocate, who was requested by the Court to mediate, parties have arrived at an out of Court settlement. Efforts put in by the learned counsel as well as by the learned Mediator are highly appreciable.
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2. Terms of settlement/compromise as also report of the learned Mediator perused. Terms of .
Settlement are exhibited as Ex.C-1 and report of the learned Mediator is exhibited as Ex.C-2. Terms of settlement as also report of the learned Mediator are signed by Shri V.S. Chauhan, Advocate on behalf of the of petitioner and by Shri Sanjay Kumar Sharma, Advocate as also by Shri Sanjib Kumar Das, on behalf of respondent No.1. rt
3. In my considered view the compromise is in the interest of justice and legally permissible.
Undertaking of the parties in terms of the compromise is accepted and taken on record and they have been explained the consequences of breach thereof. The Terms of Settlement (Ex.C-1), report of the learned Mediator (Ex.C-2) shall form part of this order.
4. In view of the compromise entered into between the parties, present petition is disposed of as compromised and Execution Petition No.45-EXE/10 of 2011, titled as L&T Finance Ltd. v. Smt. Jaswinder Kaur and another, pending in the Court of learned District Judge, Sirmaur at Nahan, stands fully satisfied. The ::: Downloaded on - 15/04/2017 22:00:10 :::HCHP ...3...
Executing Court shall dispose of the petition as such.
Award passed by Shri Bharat B. Jain (Sole Arbitrator), .
subject matter of the execution, stands modified accordingly.
In view of the above, the present revision petition stands disposed of, so also pending of application(s), if any.
Copy dasti.
rt ( Sanjay Karol ),
March 10, 2017(sd) Judge.
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