Jai Singh & Ors vs State Of Delhi & Ors
2015 Latest Caselaw 9465 Del

      $~10
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     TEST.CAS. 87/2011 and IAs No.25843/2015, 14622-23/2015
      JAI SINGH & ORS                         ..... Petitioners
                        Ms. Mansi Gupta, Advocate with
                        Mr. Neeraj Mahalwal son of petitioner No.1
                        in person.

                        versus

      STATE OF DELHI & ORS                 ..... Respondents
                     Through : Respondent No.2 in person.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 18.12.2015

1. Counsel for the petitioners states that in view of the order

passed in I.A. No.25848/2015, under Order XXIII Rule 3 CPC in

CS(OS) 453/2012, a joint application filed by the parties, recording

inter alia the settlement arrived at between the petitioners and the

respondent No.2, in terms of the Memorandum of Understanding

dated 28.11.2015, she has instructions to withdraw the present

petition. Ordered accordingly.

2. The petition is dismissed as withdrawn, along with the pending

applications.

HIMA KOHLI, J DECEMBER 18, 2015/sk/ap