SADHNA MALHOTRA Vs. SANJEEV BUDHIRAJA

JUDGEMENT

(1.) I .A. 860/2015 (joint application u/O XXIII R 3 CPC)

(2.) COUNSELS for the parties submit that the terms and conditions of the settlement in respect of the two properties, i.e., C -176, Pushapanjali Enclave, Pitampura, Delhi and property bearing No.45, Pocket B -5, Sector 7, Rohini, Delhi, have been set out in para 1 of the Settlement Agreement. They jointly state that insofar as the residential premises at Pitampura is concerned, it has been agreed by the parties that the same shall be divided between the parties in the following manner: -

(3.) IT is also stated that the parties have identified a buyer for the above property and have executed three separate Agreements to Sell with him for selling their respective shares. The proposed buyer, Shri Chandra Prakash Khanna is present in Court and confirms the said submissions and states that he is also one of the signatories to the Settlement Agreement dated 7.1.2015.