Super Cassettes Industries Ltd. vs Scod 18 Networking Pvt. Ltd.
2015 Latest Caselaw 5687 Del

Citation : 2015 Latest Caselaw 5687 Del
Judgement Date : 6 August, 2015

Delhi High Court

Super Cassettes Industries Ltd. vs Scod 18 Networking Pvt. Ltd. on 6 August, 2015

Author: Hima Kohli

$~15
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 577/2013 & IAs No.5070/2013 & 4297/2015

       SUPER CASSETTES INDUSTRIES LTD.           ..... Plaintiff
                     Through : Ms. Prachi Agarwal, Advocate

                         versus

       M/S SCOD 18 NETWORKING PVT. LTD.         ..... Defendant
                      Through : Mr.M.Khanna, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 06.08.2015

1. Learned counsel for the plaintiff states that the parties have

arrived at an out of court negotiated settlement and resultantly, the

plaintiff does not wish to pursue the suit any further.

2. In view of the aforesaid submission, the suit is disposed of along

with the pending applications, while leaving the parties to bear their

own expenses.

HIMA KOHLI, J AUGUST 06, 2015 mk

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