JHA ENTERPRISES Vs. VINOD POPLI

JUDGEMENT

(1.) The present summary suit has been instituted by the plaintiff against the defendant for recovery of a sum of Rs.44,77,753.40 paise.

(2.) Vide order dated 3.6.2016, the parties were referred to the Delhi High Court Mediation & Conciliation Centre and pursuant thereto, a Settlement Agreement dated 19.7.2016 has been executed between the parties, whereunder the defendant had agreed to return the goods in question to the plaintiff within one week and the plaintiff had agreed that if the said goods are returned within the stipulated timeline, then he would not press for recovery of the suit amount.

(3.) Counsel for the plaintiff states that the defendant has returned the goods in question and therefore he does not wish to press the suit any further.