GURPREET SINGH Vs. GURMEET SINGH CHOPRA

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 2.12.2015 has been placed on record.

(2.) Counsels for the parties state that in accordance with the terms and conditions of the settlement, the defendant has agreed to pay a sum of Rs.75.00 lacs to the plaintiff in full and final settlement of all his claims against the defendant.

(3.) Counsel for the plaintiff confirms the fact that the entire amount of Rs.75.00 lacs has been received by his client and now nothing further is due or payable by the defendant. He states that having received the entire amount, his client shall render all necessary assistance to the defendant for quashing FIR No.1047/2014 registered with PS Punjabi Bagh, New Delhi.