M/S Hira Relators Pvt. Ltd. & Ors. vs Sh. Sidharth Sareen & Ors.
2015 Latest Caselaw 2771 Del

      41
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 260/2008
      M/S HIRA RELATORS PVT. LTD. & ORS.        ..... Plaintiffs
                     Through : Mr. Azhar Qayum, Advocate


                          versus

      SH. SIDHARTH SAREEN & ORS.                ..... Defendants
                     Through : Mr. Shubhankar Sengupta, Advocate
                     for D-2 & 6.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 07.04.2015

1. Pursuant to the order dated 6.4.2015, a copy of the Settlement

Agreement dated 5.3.2015 has been forwarded by the Delhi High

Court Mediation & Conciliation Centre & Conciliation Centre.

2. Counsels for the parties jointly state that the original Settlement

Agreement has been placed in the file of CS(OS)No.65/2011.

3. The original Settlement Agreement has been summoned from

the Registry, a perusal whereof reveals that a comprehensive

settlement has been arrived at between the parties in respect of

several civil and criminal litigations, including the present suit.

4. Counsel for the plaintiff states that in terms of the

comprehensive settlement arrived at with the defendants and some

other parties, the plaintiff seeks the liberty to withdraw the present

suit.

5. While taking on record the copy of the Settlement Agreement

dated 5.3.2015, the present suit is disposed of as not pressed. The

parties are left to bear their own costs.

6. File be consigned to record room.

HIMA KOHLI, J APRIL 07, 2015 sk/rkb