- (1.) Pursuant to the parties being referred to mediation vide order dated 29.07.2016, a Settlement Agreement dated 22.08.2016 has been forwarded by the Delhi High Court Mediation and Conciliation Centre.
(2.) Counsels for the parties state that the terms and conditions of the settlement have been set out in the Settlement Agreement, whereunder the defendants have undertaken to comply with the averments made in their affidavit dated 22.07.2016, enclosed with the Settlement Agreement as Annexure 4. The defendants have also given several undertakings as recorded in sub-paras (b), (c) and (d) of the Settlement Agreement. In view of the settlement arrived at with the defendants, the plaintiff has agreed to give up the relief of rendition of accounts, damages and costs in the suit proceedings, as prayed for in prayer clauses (k), (l) and (m) of the plaint.
(3.) The Court has perused the Settlement Agreement. The same has been signed by the constituted attorney of the plaintiff and the Directors of the defendant No.1 and authorised signatories of the defendants No.2 and 3 as also their respective counsels and the learned Mediator.;