RADICO KHAITN LTD Vs. DHAMPUR SUGAR MILLS LTD

JUDGEMENT

(1.) Pursuant to the parties being referred to mediation, a Settlement Agreement dated 13.07.2016 has been forwarded by the Delhi High Court Mediation and Conciliation Centre.

(2.) Counsels for the parties state that the terms and conditions of the settlement have been set out in para 6 of the Settlement Agreement, whereunder the defendant has given a series of acknowledgments and undertakings in favour of the plaintiff and in lieu thereof, the plaintiff has agreed to give up the relief of damages, rendition of accounts and costs against the defendant. Counsels for the parties jointly state that the present suit may be decreed in terms of paras 31(i) to (iv) of the plaint.

(3.) The Court has perused the Settlement Agreement dated 13.07.2016. The same has been signed by the authorised signatories of the plaintiff and the defendant as also their respective counsels and the learned Mediator. Enclosed with the Settlement Agreement are the copies of the Resolutions of the Board of Directors of the plaintiff/company and the defendant/company, authorising their officers to sign the Settlement Agreement.