Sunita vs Simran Jeet Kaur & Anr
2015 Latest Caselaw 9006 Del

$~48.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2015/2014 and I.A. 12416/2014
      SUNITA                                    ..... Plaintiff
                     Through: Mr. Sudhir Kumar Sharma, Advocate
                     versus
      SIMRAN JEET KAUR & ANR                    ..... Defendants
                     Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 03.12.2015 I.A. 24674/2015 (by the plaintiff u/O XXIII R 1 CPC r/w S 16 of the Court Fees Act)

1. Counsel for the plaintiff states that the present suit has been

settled with the defendants before the Delhi High Court Mediation and

Conciliation Centre in terms of the Settlement Agreement dated

28.08.2015 and in terms thereof, the plaintiff has received the sale

consideration in respect of the suit premises from the defendants and

therefore, she does not wish to pursue the present suit any further. He

further requests that a certificate may be issued for refund of the court

fee under Section 16 of the Court Fees Act.

2. For the reasons stated in the application, the same is allowed.

The suit is disposed of alongwith the pending application. The Registry

is directed to issue a certificate in favour of the plaintiff for refund of

the court fees, as per law.

HIMA KOHLI, J DECEMBER 03, 2015/rkb/ap