- (1.) Counsels for the parties jointly state that after being referred to the Delhi High Court Mediation & Conciliation Centre, they have arrived at a negotiated settlement, as recorded in the Settlement Report dated 10.3.2015. The terms and conditions of the settlement are a part of the Memorandum of Settlement dated 15.12.2014, enclosed with the captioned Settlement Report and marked as Annexure-A.
(2.) Counsels for the parties state that not only the plaintiff and the defendant, but their group companies are also signatories to the Memorandum of Settlement dated 15.12.2014 and some other disputes, which were not a subject matter of the present suit, have been settled during the mediation. It is stated that the defendant and its group companies have agreed to receive a sum of Rs. 1,69,363/- from the plaintiff and its group companies in full and final settlement of all their inter se disputes and the said amount has already been paid by the plaintiff to the defendant.
(3.) Counsels for the parties state that in view of the aforesaid settlement arrived at between the parties, nothing further survives in the present suit, which may be disposed of.;