Satish Chopra vs Kapil Chopra & Anr
2015 Latest Caselaw 3044 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1422/2014 & IAs No.9321/2014 & 13827/2014
       SATISH CHOPRA                                 ..... Plaintiff
                         Through : Mr. Sanjeev Singh, Advocate

                         versus

       KAPIL CHOPRA & ANR                       ..... Defendants
                      Through : Ms. Tanmaya Mehta, Adv. for D-2.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.04.2015

1. Counsels for the parities jointly state that after the last date of

hearing, CS(OS)No.2438/2014 was listed before the appropriate

Bench (Manmohan, J.) on 10.4.2015 on which date, a compromise

decree has been passed.

2. Counsel for the plaintiff states that in view of the aforesaid

compromise arrived at between the parties, he does not wish to press

the present suit and seeks leave to withdraw the same.

3. Leave, as prayed for, is granted.

4. The suit is dismissed as withdrawn, along with the pending

applications.

HIMA KOHLI, J APRIL 16, 2015 sk