DLF LIMITED Vs. G WEBBOOK AND ANR

JUDGEMENT

(1.) Ia No.11333/2016 (Order XXIII Rule 3 CPC)

(2.) Learned counsel for the parties state that the suit may be decreed in terms of the Settlement arrived at between them and recorded in the present application.

(3.) The Court has perused the application. The same has been signed by the authorised signatories of the plaintiff and the defendants as also their respective counsels and is supported by the affidavits of the signatories to the application.