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Judgment
At the very outset, learned counsel for the parties have informed that matter has been amicably settled and the copy of settlement agreement dated 18.07.2024 which had taken place under the aegis of Delhi High Court Mediation & Conciliation Centre, Delhi High Court, New Delhi is already on record.
Both the learned counsel have assured that parties would abide by the terms of the settlement.
Pursuant to such settlement terms, three drafts of Rs. 13,00,000/- (Rs. Thirteen Lacs) have been handed by the learned counsel for respondent to the learned counsel for appellant and simultaneously, the keys of the property in question have been handed over by learned counsel for respondents along with GPA.
Both the parties undertake that they would take further steps in terms of the settlement and the suit in question would also be accordingly withdrawn.
Learned counsel for the appellant states that in view of the settlement, appeal in question may be disposed of.
Resultantly, appeal stands disposed of as settled in terms of the settlement agreement dated 18.07.2024.