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Judgment
5 paragraphs · 175 wordsC. Hari Shankar, J
The dispute in this case stands settled under the aegis of the Delhi High Court Mediation and Conciliation Centre. A copy of the settlement agreement dated 30th September, 2021 has been placed on record. The terms of settlement are contained in clauses 1 to 18 thereof. E-mails, evidencing consent of all the parties to this litigation, to the aforesaid settlement agreement are also placed on record. Parties agree to be bound by the terms of the settlement.
However, Mr. Srivastava, learned Counsel for the petitioners submits that the figure of Rs.36,93,616/-, contained in para 2 of the settlement agreement should be read as Rs.37,89,517/-. Learned Counsel for the respondents also acknowledges this fact.
As such, the parties would remain bound by the terms of settlement subject to the figure of Rs.36,93,616/- in para 2 of the settlement agreement be read as Rs.37,89,517/-.
In view thereof, nothing survives for adjudication in this petition. The petition alongwith pending application stands disposed of in terms of the aforesaid settlement agreement.