Standard Chartered Bank & Anr. vs Mehra Sons Jewellers
2011 Latest Caselaw 6012 Del

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. No. 504/2010 & Crl.M.A.1844/2010

%             Judgment delivered on:08th December, 2011

STANDARD CHARTERED BANK & ANR.           ..... Petitioner
                Through : Mr.Sumit Bansal & Mr.Ateev
                Mathur, Advs.

                      versus

MEHRA SONS JEWELLERS                 ..... Respondent
                 Through : Mr.R. K. Singla, Adv with
                 attorney in person.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

Crl.M.A.No.18981/2011

1. Learned counsel for the petitioner submits that the present matter has been resolved between the parties.

2. The respondent does not wish to pursue present case any further and he has no objection, if the present case is withdrawn having been settled.

3. Shri Gian Prakash Singh s/o Shri R.C. Singh, attorney holder of respondent is present in the Court with learned counsel. The copy of power of attorney is on the record as Annexure R-1.

4. Mr.R. K. Singla, learned counsel for respondent, on instructions submits that respondent does not wish to wish to pursue its complaint case pending before learned Trial Court and he has no objection, if the same is allowed to be withdrawn.

5. Admittedly, criminal complaint case filed by respondent is pending before learned Trial Court and he has no objection, if the said complaint is rejected.

6. There is no embargo in the law if the present case is withdrawn or settled.

7. In the circumstances, no further order required to be passed, as parties have already settled all the issues in the present case.

8. Consequently, petition and pending applications are disposed of having been settled and withdrawn.

SURESH KAIT, J

DECEMBER 08, 2011 Mk