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Judgment
C. Hari Shankar, J
CS(OS) 152/2020
The parties to this litigation have settled the disputes amongst themselves, with the intervention of the Delhi High Court Mediation and Conciliation
Centre.
A settlement memorandum dated 22nd January, 2021, executed among the parties to this litigation, has been placed on record by the Mediation
Centre.
A detailed memorandum of settlement has been placed on record, setting out in comprehensive detail, the terms of settlement.
The settlement memorandum shall be treated as an appendix to this order.
Learned counsel for the Plaintiff and Defendant nos. 1 to 4 as well as the Plaintiff and Defendant nos. 1 to 4 themselves are present during the
hearing. They all agree that the suit may be disposed of in terms of the aforesaid settlement, by which they undertake to remain bound.
Recording the said statement, the present suit does not survive for consideration in view of the settlement between the parties.
It is, therefore, disposed of in terms of the aforesaid settlement memorandum dated 22nd January, 2021.
The parties shall remain bound by the terms of the said settlement.
The suit stands decreed accordingly, in terms of the Memorandum of Settlement arrived at among the parties.
The Registry is directed to draw up a decree sheet in terms thereof.
All pending applications i.e. I.A. 4952/2020, I.A. 4953/2020 & I.A. 4954/2020, also stand disposed of.