Satish Kumar Chojar vs Subhashni Chopra & Ors
2015 Latest Caselaw 5141 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2190/2011 and I.A. 7476/2013
     SATISH KUMAR CHOJAR                 ..... Plaintiff
                    Through: None
                    versus
     SUBHASHNI CHOPRA & ORS              ..... Defendants
                    Through: None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 17.07.2015

1. A perusal of the order-sheets shows that aggrieved by the

preliminary decree dated 01.07.2014, the plaintiff had filed an appeal,

registered as RFA(OS) 133/2014, wherein cross-objections were filed

by the other side. Vide order dated 21.05.2015, the Division Bench

has recorded that a settlement was arrived at between the parties by

virtue of a Settlement Agreement dated 23.04.2015 and resultantly,

the impugned judgement and decree dated 01.07.2014 was modified

to the extent of the terms of said settlement.

2. In view of the aforesaid settlement as recorded before the

Division Bench, nothing further survives in the present suit. Perhaps it

is for the said reason that neither the plaintiff nor the defendants are

represented today.

3. Accordingly, the suit is disposed of alogwith the pending

application.

HIMA KOHLI, J JULY 17, 2015/rkb