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Judgment
8 paragraphs · 252 wordsC. Hari Shankar, J
CM APPL. 17112/2022
The disputes between the parties in this appeal stand settled by way of Settlement Agreement dated 11th March, 2022, executed with the intervention of the Delhi High Court Mediation and Conciliation Centre. A copy of the settlement agreement has been placed on record.
As the terms of the settlement involve Mrs. Anshul Arora, wife of Mr. Ankur Arora, (through her Power of Attorney holder, Mr. Ankur Arora), who is not a party to this appeal, this application also seeks that she be made a party so that she can provide her consent to the terms of settlement. Today, Ms. Farheen Fatima appears on behalf of Mr. Ankur Arora and submits that she has no objection to the terms of the settlement executed between the appellant and the respondent.
As such, nothing survives for adjudication in the present appeal. The appeal stands disposed of in terms of the settlement agreement dated 11th March, 2022, executed between the parties.
In accordance with the terms of settlement, the learned trial Court is directed to release, the amount of Rs. 1,50,00,000/- deposited along with interest accrued thereon, in favour of Respondents 1 to 4 and the Registrar General of this Court is directed to release, Rs. 1,03,54,000/-, deposited with this Court along with interest accrued thereon to the appellant.
The impugned decree dated 24th November, 2006 stands modified in terms of the settlement executed between the parties.
Both the appeals stand disposed of.