- (1.) Learned counsel for the parties are ad idem that negotiated settlement has been arrived at between them and on behalf of a claimant it has been duly signed by Mr. M.K. Hingorani and on behalf of respondent-Jasmine Buildmart Private Limited by Mr. Rajiv Narda as per resolution of the company dated 04.12.2017 and again by Mr. Rajiv Narda on behalf of Krrish Realtynirman Private Limited.
(2.) The signature on the settlement have been identified by the learned counsel for the respective parties and both the parties undertake to be bound by the terms of settlement.
(3.) In view of the above, learned counsel for the petitioner does not press the petition.;