HIMA KOHLI, J. - (1.) I .A. No.5190/2015 (joint application u/O XXIII R 3 CPC) The present application has been filed by the plaintiff stating inter alia that during the pendency of the present proceedings, the plaintiff and the defendant have arrived at an out of court settlement and reduced the same into writing in a Compromise Deed dated 2.3.2015.
(2.) LEARNED Senior Advocate appearing for the plaintiff states in view of the settlement arrived at between the parties, the suit may be decreed.
(3.) COUNSEL for the defendant confirms the fact that the parties have arrived at an out of court negotiated settlement in terms of the Compromise Deed dated 2.3.2015 and he does not have any objection to the suit being decreed in terms of the said settlement. The Court has perused the Compromise Deed dated 2.3.2015. The same has been signed by the authorized representatives of the plaintiff company and the proprietor of the defendant firm. The terms and conditions of the settlement are set out in paras 2 to 4 of the Compromise Deed. The present application has been signed by the counsel for the plaintiff and is supported by the affidavit of the Director of the plaintiff company.;