Microsoft Corporation & Anr vs Anuj Bairathi & Ors
2015 Latest Caselaw 3096 Del

$~39.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 923/2015 and I.A. 7462/2015
     MICROSOFT CORPORATION & ANR                 ..... Plaintiffs
                    Through: Mr. Ravin Galgotia, Advocate with
                    Mr. Aasish Somasi, Advocate

                           versus

      ANUJ BAIRATHI & ORS                        ..... Defendants
                     Through: Ms. Zeba Khair, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 17.04.2015

I.A. 7752/2015 (by the plaintiffs u/O XXIII Rule 1 CPC)

1. The present application has been filed by the plaintiff praying

inter alia for permission to withdraw the suit in view of the fact that

the parties have arrived at an out of court settlement.

2. Counsel for the defendants confirms the aforesaid position and

states that she does not have any objection to the suit being disposed

of in view of the settlement arrived at with her client.

3. Accordingly, the present application is allowed. The suit is

disposed of alongwith the pending application while leaving the parties

to bear their own costs.

HIMA KOHLI, J APRIL 17, 2015 rkb