VINOD ANAND Vs. KIRAN SURI

JUDGEMENT

(1.) Vide order dated 30 th March, 2009, the suit was referred to Delhi High Court Mediation and Conciliation Centre with the consent of both the parties. The parties amicably resolved all their disputes before the Delhi High Court Mediation and Conciliation Centre. The terms of the settlement are recorded in the settlement agreement dated 16 th July, 2009 recorded before the learned Mediator. The suit was decreed on 28 th July, 2009 in terms of the settlement agreement dated 16 th July, 2009. As per the said settlement, the parties agreed to sell the suit property and share the sale proceeds in terms of paras 6(a) and (b) of the settlement agreement.

(2.) The parties could not sell the suit property and, therefore, vide order dated 18 th August, 2010, this Court appointed a Local Commissioner to conduct the auction of the suit property. The parties were also permitted to give the inter-se bidding.

(3.) The plaintiff gave the highest bid of Rs. 75,25,000/- which was recorded in the order dated 14 th December, 2010 and the plaintiff was directed to deposit the bid amount with the Registrar General of this Court within 90 days.