Feedback Consulting Private Ltd vs Subhash Joshi & Anr
2015 Latest Caselaw 9332 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1611/2010 and IAs No.10444/2010 & 16828/2010
      and CC No.101/2010
      FEEDBACK CONSULTING PRIVATE LTD                ..... Plaintiff
                    Through : Mr. Praveen Sehrawat, Advocate

                        versus

      SUBHASH JOSHI & ANR                       ..... Defendants
                    Through : Ms. Charu Rustogi, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 15.12.2015

1. Pursuant to the order dated 17.11.2015 passed by the Joint

Registrar before whom counsels for the parties had jointly stated that

they have amicably settled all their disputes, the suit and the counter

claim have been placed before the Court.

2. Counsel for the plaintiff reiterates the submission made before

the learned Joint Registrar that the parties have arrived at an amicable

settlement and his client does not wish to pursue the present suit any

further. He adds that his client shall also withdraw the criminal case

filed against the defendant that is pending before the learned MM,

Saket Courts, New Delhi, within six weeks. Similarly, counsel for the

defendant states that in view of the settlement arrived at by her client

with the plaintiff, she does not wish to press the counter claim.

3. Accordingly, the suit as also the counter claims are disposed of,

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

their own expenses.

File be consigned to Record Room.

HIMA KOHLI, J DECEMBER 15, 2015 sk/ap