JAY VINYLS LIMITED Vs. BHAGWANTI SAHNI

JUDGEMENT

(1.) The plaintiff has filed a suit for specific performance of the Agreement to Sell dated 22.10.1994 in respect of a flat No.D-6, Rajouri Garden, New Delhi, admeasuring 1973 sq. yards. The plaintiff had paid a sum of Rs.30.00 lacs as earnest money out of the total agreed consideration of Rs.2,66,25,000/-.

(2.) The issues were framed in the suit and the suit was set down for trial. Recording of evidence was completed and the matter was fixed for final hearing. It was during the proceeding for final hearing that learned counsel for the parties stated that there may be a possibility of an amicable solution and took time.

(3.) Learned counsel for the parties, on instructions, state that the matter has been settled between the parties. Learned counsel for the defendants has also placed on record an authorisation letter to settle in terms of what has been agreed upon between the parties and the said letter dated 29.9.2007 is taken on record.