Delhi High Court
M/S Hilti India Pvt Ltd vs M/S Seven Hills Healthcare (P) Ltd on 27 July, 2016
$~26.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3847/2014 and I.A. 12148-12149/2015
M/S HILTI INDIA PVT LTD ..... Plaintiff
Through: Mr. Arvind Sharma, Advocate
versus
M/S SEVEN HILLS HEALTHCARE (P) LTD ..... Defendant
Through: Mr. Shravanth P., Advocate
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 27.07.2016
1. Counsel for the plaintiff states that the parties have arrived at a settlement, whereunder the plaintiff has received a sum of Rs.39,15,419/-. He, therefore, states that he does not wish to pursue the present suit any further.
2. Counsel for the defendant confirms having paid the aforesaid amount to the plaintiff.
3. Accordingly, the suit is dismissed as withdrawn alongwith the pending applications.
HIMA KOHLI, J JULY 27, 2016 rkb