- (1.) This is a joint application filed by the parties in C.P. No. 97(ND)/2016 with a prayer to take on record the deed of family settlement dated 28.06.2017 arrived amongst the parties and direct the parties to be bound by the same. A further prayer has been made for passing an order to dispose of the present Company Petition i.e. C.P. No. 97(ND)/2016 in terms of the deed of the aforesaid family settlement (Annexure-A).
(2.) We have heard learned counsel for the parties it has been stated before us that signatures on the settlement deed have been appended by the respective parties and have been identified by both the learned counsel appearing for them, although only a photocopy of a deed has been placed on record. On behalf of the respective parties learned counsels have stated that the parties shall remain bound by the terms of settlement and that the settlement was arrived at out of their free will and volition.
(3.) Keeping in view the memorandum recording family settlement and the statement made at the bar, we are of the view that there appears to be amicable settlement between the parties. Accordingly, we take the photocopy of memorandum recording family settlement dated 28.06.2017 on record. C.P. No. 97(ND)/2016 is disposed of in view of the family settlement.;