EMAAR MGF LAND LTD. Vs. AVNEET KAUR

JUDGEMENT

(1.) . An Application, being I.A. No. 1819 of 2022 has been filed by the Appellants stating therein that the matter has been amicably settled between the parties and the Deed of Settlement executed between the Parties, on 14/5/2021, is annexed as Annexure-4 to the Application. In the Application, certain other reliefs have also been claimed by the Appellants. It is also stated that the name of the Appellant Company has also changed to Emaar India Ltd. in place of Emaar MGF Land Ltd.

(2.) . Vide the Order dtd. 24/3/2022, Mr. Parminder Singh, learned counsel for the Respondent / Complainant was permitted to file the Reply within two weeks. However, the Reply has not been filed so far.

(3.) . Heard the learned counsel for the Appellants and perused the averments made in the Application. The Settlement entered into the Parties, executed between them on 14/5/2021, is taken on record.