SONY INDIA PVT LTD Vs. MIRAJ INFOTECH LTD

JUDGEMENT

(1.) PURSUANT to the parties appearing before the learned Mediator appointed by the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 10.11.2014 has been placed on record and the terms and conditions of the settlement are set out in para 6 thereof.

(2.) COUNSELS for the parties jointly state that in terms of the agreement, they have agreed to settle all their interse disputes, subject matter of the present suit and the counter claim filed by the defendant by the defendant paying a lump sum amount of Rs. 53.00 lacs to the plaintiff, in the manner set out in para 6(a) of the Settlement Agreement.

(3.) COUNSEL for the plaintiff states that the cheques in question for Rs. 53.00 lacs issued by the defendant in four instalments, were duly encashed and the entire amount has been received by his client.