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Judgment
5 paragraphs · 107 words
1.
The dispute between the parties stands settled, thanks to the intervention of the Delhi High Court Mediation and Conciliation Centre, and the settlement agreement, dated 26th June, 2020, arrived at consequent thereto, has been transmitted by e-mail to the Court Master.
2.
The settlement agreement, along with the covering index and other documents filed therewith, is taken on record.
3.
Both parties agreed that they would be bound by the terms of the aforesaid settlement agreement and would strictly abide therewith.
4.
Accordingly, this suit stands decreed in terms of the aforesaid settlement agreement, and is, accordingly, disposed of.
5.
Formal decree sheet be drawn up.