GUNITA SODHI Vs. NAV AURO INVESTMENT PVT LTD

JUDGEMENT

(1.) COUNSELS for the parties state that pursuant to the order dated 21.11.2014, when the parties were referred to the Mediation Centre, Tis Hazari Courts, a Settlement Agreement dated 14.1.2015 has been placed on record.

(2.) THE Settlement Agreement has recorded that the defendant has acknowledged having executed necessary sale/transfer documents in respect of the suit premises in favour of the plaintiff. They have also agreed that they would not disturb the peaceful possession of the plaintiff in the suit premises.

(3.) COUNSELS for the parties jointly state that the parties have settled all their interse disputes in terms of the agreement and the suit may be decreed accordingly.