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Hero Honda Motors Limited vs Mandeep Singh & Anr.
2015 Latest Caselaw 3308 Del

Citation : 2015 Latest Caselaw 3308 Del
Judgement Date : 23 April, 2015

Delhi High Court
Hero Honda Motors Limited vs Mandeep Singh & Anr. on 23 April, 2015
Author: Hima Kohli
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       CCP(O) 41/2011
                                                 Decided on 23.04.2015

IN THE MATTER OF :
HERO HONDA MOTORS LIMITED                       ..... Petitioner
                   Through: Ms.Prachi Agarwal, Advocate

                        versus

MANDEEP SINGH & ANR.                          ..... Respondents
                   Through: Mr. Ashish Singh, Advocate


CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. Counsel for the petitioner states that in view of the fact that a

settlement has been arrived at between the parties, as recorded in the

Settlement Agreement dated 4.3.2015 before the Delhi High Court

Mediation & Conciliation Centre, her client does not wish to press the

present petition.

2. In view of the aforesaid submission, the petition is disposed of.




                                                     (HIMA KOHLI)
APRIL 23, 2015                                          JUDGE
mk

 
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