SANJEEV ARORA Vs. KULJEET SINGH AND ORS.

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation & Conciliation Centre, a Settlement Agreement dated 6.8.2015 has been forwarded by the Centre.

(2.) Vide order dated 20.7.2015, the present case was adjourned to 3.9.2015. However, on an oral joint mentioning made by the counsels for the parties to the effect that the parties have been able to negotiate a settlement, the Registry was directed to list the matter in the supplementary cause list. The Mediation Centre has also forwarded a report, along with the Settlement Agreement dated 6.8.2015.

(3.) Counsels for the parties state that terms and conditions of the settlement are set out in para (i) to (xxv) of the Settlement Agreement, whereunder the plaintiff has agreed to purchase the suit premises bearing No.3/19A, Kirti Nagar Industrial Area, New Delhi for a total consideration of Rs. 1,16,00,100/-. It is stated that a sum of Rs. 86,00,100/- has been tendered by the plaintiff to the defendants No.1 to 4 through demand drafts/cheques. Counsel for the plaintiff undertakes that the cheques for a part of the said amount when presented, shall be duly honoured.