SAMIR CHAWLA Vs. SANDEEP KAPUR

JUDGEMENT

(1.) Pursuant to the parties appearing before the learned Mediator, they have arrived at a settlement as recorded in the Settlement Agreement dated 25.05.2015.

(2.) The plaintiff has instituted the present summary suit against the defendant for recovery of Rs. 2,06,33,501/- + Rs. 42,000/- alongwith interest. During the pendency of the present proceedings, the parties have arrived at a settlement before the Delhi High Court Mediation and Conciliation Centre, whereunder the defendant has paid a sum of Rs. 1,50,00,000/- to the plaintiff in full and final settlement of all his claims, subject matter of the present suit. Counsel for the plaintiff confirms that the draft of Rs. 1,50,00,000/- handed over by the defendant to the plaintiff in the course of mediation has been duly encashed and now, nothing further survives for adjudication in the present suit. He states that the suit may be disposed of and his client may be permitted refund of the court fee under Section 16 of the Court Fee Act.

(3.) Issue notice.