AJAY AGGARWAL & OTHERS Vs. LUV BHARDWAJ

JUDGEMENT

(1.) I.A. 11408/2016 (joint application u/O XXIII R 1 CPC)

(2.) Counsel for the plaintiffs states on instructions that the aforesaid agreed amount has been received by his clients and in view of the said settlement, nothing further survives for adjudication in the present suit, which may be disposed of.

(3.) The Court has perused the present application as also the Memorandum of Settlement dated 05.09.2016. The Memorandum of Settlement has been signed by the plaintiff No.1 for self and as Power of Attorney Holder of the remaining plaintiffs and by the defendant. The application has been signed by the counsel for the plaintiffs and the counsel for the defendant and is duly supported by the affidavits of the plaintiff No.1 and the defendant.