ARUN KUMAR Vs. SALEEM ANSARI

JUDGEMENT

(1.) I .A. 4965/2015 (joint application u/O XXIII R 3 CPC)

(2.) AS per the terms and conditions of the Settlement Agreement dated 05.02.2015, it was agreed between the parties that the defendant shall pay a sum of Rs. 52 lacs collectively to the plaintiff and four other persons, namely, the plaintiffs in CC 1140/01 and 1141/01, Mr. Deepak Goyal and Mr. Maninder Singh Anand, on or before 30.09.2015. In lieu of receiving the aforesaid amount, the plaintiff herein, the plaintiffs in CC 1140/01 and 1141/01, Mr. Deepak Goyal and Mr.Maninder Singh Anand had agreed that they will not pursue any of the litigations filed by them against the defendant.

(3.) BASED on the aforesaid settlement, on the last date of hearing, i.e., on 27.02.2015, counsels for the parties had jointly stated that they may be permitted to file a MOU to clarify the manner in which the sum of Rs. 52 lacs was to be apportioned between the five parties, with whom the defendant has arrived at a collective settlement.