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IN THE HIGH COURT OF DELHI AT NEW DELHI CS(OS) 315/2010 DONALD J TRUMP ..... Plaintiff Through: Ms. Nancy Roy, Advocate. versus KOTAK MAHINDRA BANK LTD ..... Defendant Through: Mr. Sudeep Chatterjee, Advocate. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI O R D E R 25.10.2013 I.A. 17053/2013 This application has jointly been moved by the parties under Order XXIII Rule 3 CPC to record their settlement. The same is signed by the constituted attorney of the plaintiff and the authorised signatory of the defendant as well as learned counsel for the parties and is also supported by the affidavit of Mr. Michael Cohen, the authorised representative of the plaintiff and Ms. Sarika Prasad, the authorised signatory of the defendant. The terms of the settlement appear to be just, fair and reasonable and I see no impediment in accepting the same. The application is allowed. Accordingly, the suit is decreed in terms of the settlement arrived at between the parties. The parties shall remain bound by the said terms. VIPIN SANGHI, J OCTOBER 25, 2013 BSR $ 34.
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