SONI DAVE Vs. RAJINDER SINGH MANGAT

JUDGEMENT

(1.) All seven defendants, as per the amended memo of parties dated 5th November, 2019, are represented today by learned Counsel. This matter was referred to mediation under the aegis of the Delhi High Court Mediation & Conciliation Centre.

(2.) The dispute between the parties has been settled, and a settlement agreement dated 6th January, 2021, has been received from the Delhi High Court Mediation & Conciliation Centre. The terms of settlement, as contained in the said settlement agreement, are reproduced hereunder:

(3.) The settlement agreement shall be treated as an appendix to this order, and all parties shall remain bound by the terms thereof.