Rakesh Kumar Jain vs M/S Stalward Properteis Pvt Ltd. & ...
2015 Latest Caselaw 1228 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CS(OS) 2754/2012 and IA No.16709/2012 &
      IA No.17034/2014

                                                    Decided on 10.02.2015
IN THE MATTER OF :
RAKESH KUMAR JAIN                                    ..... Plaintiff
                        Through: Mr. A.K. Bajpai, Advocate

                        versus

M/S STALWARD PROPERTEIS PVT LTD. & ORS      ..... Defendants
                  Through: Ms. Monika Chauhan, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. Counsels for the parties jointly state that in view a

comprehensive settlement arrived at between the parties in

CS(OS)No.278/2011 by virtue of a Settlement Agreement dated

11.9.2014, the plaintiff does not wish to pursue the present suit any

further and the same may be disposed of.

2. Counsel for the defendants confirms the aforesaid submission.

3. Accordingly, the present suit is disposed of, along with the

pending applications, while leaving the parties to bear their own costs.

4. File be consigned to the record room.

                                                          (HIMA KOHLI)
FEBRUARY 10, 2015                                            JUDGE
sk