AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 204 wordsTarun Agarwala, Presiding Officer
We have heard Ms. Rishika Harish, the learned counsel for the appellant and Mr. Gaurav Joshi, the learned senior counsel for the respondent
through video conference.
An affidavit has been filed by the appellant stating that they are willing to accept the settlement in terms of the Settlement Scheme and that they
will pay the amount as per the Settlement Scheme.
In view of the aforesaid, the appeal is dismissed as not pressed leaving it open to the appellant to pay the settlement amount as per the Settlement
Scheme within the stipulated period.
In the circumstances of the case, there shall be no order as to costs.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage, it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.