Shiv Shankar vs Rambati
2015 Latest Caselaw 266 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+         CCP(O) 71/2011 in CS(OS) 369/2011

                                              Decided on: 12.01.2015
IN THE MATTER OF
SHIV SHANKAR                                   ..... Plaintiff
                        Through : Mr.Pankaj Vivek and
                        Ms.Anupriya Singh, Advocates

                        versus
RAMBATI                                       ..... Defendant
                        Through : Ms.Richa Kapoor, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (ORAL)

IA No.569/2015 (u/S 151 CPC for withdrawal of contempt petition)

1. Learned counsel for the petitioner states that as the parties

have arrived at an out of court settlement and pursuant thereto an

application filed by the plaintiff for seeking withdrawal of the suit(IA

No.570/2015) has been allowed, the petitioner does not wish to

pursue the present contempt petition any further and seeks leave to

withdraw the same.

2. Leave, as prayed for, is granted. The contempt petition is

dismissed as withdrawn.

(HIMA KOHLI) JUDGE JANUARY 12, 2015 mk