At & T Communication Services ... vs Vikram Bakshi
2015 Latest Caselaw 3344 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                  CS(OS) 1087/2013
                                                Decided on 24.04.2015

IN THE MATTER OF :
AT & T COMMUNICATION SERVICES INDIA PVT.LTD. ..... Plaintiff
                   Through: Mr.Vijay Kumar, Advocate

                        versus

VIKRAM BAKSHI                                         ..... Defendant
                        Through: Mr. Rishi Sood, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. The present suit has been placed before the court by the learned

Joint Registrar who has recorded in the order dated 13.4.2015 that the

parties have arrived at an out of court settlement in terms whereof,

the plaintiff has received the principal amount from the defendant and

has relinquished the rest of its claim raised in the suit. The statement

of the counsel for the plaintiff to this effect has been separately

recorded by the Joint Registrar.

2. The court has perused the order dated 13.4.2015 and the

statement made by the counsel for the plaintiff. Counsel for the

plaintiff reiterates that the plaintiff does not wish to pursue the

present suit as the defendant has paid the principal amount to it,

which fact is confirmed by the other side.

3. In view of the aforesaid submission, the suit is disposed of, while

leaving the parties to bear their own expenses.

4. At this stage, learned counsel for the plaintiff states that the

plaintiff may be refunded 50% of the court fees in terms of Section

16-A of the Court Fees Act, as the suit was at the stage of completion

of pleadings when the settlement took place.

5. The Registry is directed to issue a certificate in favour of the

plaintiff for refund of 50% of the court fees, as per law.

File be consigned to the record room.

                                                      (HIMA KOHLI)
APRIL 24, 2015                                           JUDGE
mk