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Judgment
7 paragraphs · 180 wordsC. Hari Shankar, J
O.M.P.(I) (COMM.) 174/2021, I.A. 7117/2021 (Section 151 CPC), I.A. 7118/2021 (Section 151 CPC) & I.A. 12654/2021 (Order I Rule 10 CPC)
This matter is taken up today as 18th October, 2021 being declared a holiday.
Consequent to the order passed on the last date of hearing, vakalatnama stands filed by Mr. Krish Kalra, on behalf of M/s ATS Infrastructure Ltd, which is one of the necessary parties to the settlement arrived at in this matter.
The dispute between the parties stands settled with the intervention of the Delhi High Court Mediation and Conciliation Centre. The Settlement Agreement dated 29th July, 2021 is already on record.
Learned counsel for the parties submit that parties undertake to abide and remain bound by the terms of the aforesaid Settlement Agreement. In view thereof, nothing survives for adjudication in the present matter.
The petition is, accordingly, disposed of in terms of the Settlement Agreement dated 29th July, 2021, by which the parties shall remain bound. Miscellaneous applications are also disposed of as being rendered infructuous.