Societe Des Produits Nestle,S.A & ... vs Sapan Kumar Bhatia & Ors
2015 Latest Caselaw 165 Del

22
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       CS(OS) 2242/2013 & IA No.18359/2013
        SOCIETE DES PRODUITS NESTLE,S.A & ANR      ..... Plaintiffs
                       Through : Ms. Mamta Jha with
                       Ms. Kritika Seth, Advocates

                          versus

        SAPAN KUMAR BHATIA & ORS                         ..... Defendants
                      Through : None.

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 09.01.2015

1. Vide order dated 27.10.2014, learned Joint Registrar had

recorded the submission of the counsel for the plaintiffs that the

matter had been settled with the defendants and at her request, the

matter was directed to be placed before the Court with liberty to the

parties to file an application for withdrawal of the suit.

2. The plaintiffs have not filed any application for withdrawal of the

suit. However, counsel for the plaintiff confirms the fact that the

plaintiffs have arrived at an out of court settlement with the

defendants and resultantly, they do not wish to pursue this suit.

3. In view of the statement made by the counsel for the plaintiffs

that nothing further survives in the present suit in view of the

settlement arrived at with the defendants, the same is disposed of,

along with the pending application.

4. File be consigned to the record room.

HIMA KOHLI, J JANUARY 09, 2015 sk/mk