Raksha Sood And Ors vs Jayant Mohindra And Ors
2015 Latest Caselaw 5447 Del

$~11.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CS(OS) 438/2012 & IAs No.3452/2012, 10501, 10502 &
      13833/2013

      RAKSHA SOOD & ORS.                      ..... Plaintiffs
                   Through: Mr.Atul Varma, Advocate

                        versus

      JAYANT MOHINDRA & ORS                    ..... Defendants
                    Through: Mr. Rakesh Kumar, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.07.2015

1. Counsel for the plaintiffs states that after the parties were

referred to the Delhi High Court Mediation & Conciliation Centre, they

have been able to arrive at a settlement, as recorded in the

Settlement Agreement dated 19.12.2014, whereunder, the plaintiffs

have agreed to withdraw their claim under the suit.

2. The Settlement Agreement dated 19.12.2014 has been signed

by both the parties and their respective counsels, as also the learned

Mediator. The same is taken on record.

3. Counsel for the plaintiffs states that in view of the settlement

arrived at between the parties, the plaintiffs do not wish to pursue the

present suit any further. Accordingly, the suit is disposed of, along

with the pending applications.

4. At this stage, learned counsel for the plaintiffs states that in

view of the fact that the parties have arrived at a settlement through

court annexed mediation and prior to the stage of framing of issues,

the plaintiffs are entitled to claim refund of the court fees in terms of

Section 16 of the Court Fees Act.

5. In view of the aforesaid submission made by the counsel for the

plaintiffs, the Registry is directed to issue a certificate in favour of the

plaintiffs for refund of the court fees, as per law.

6. The suit is disposed of, along with the pending application.

File be consigned to the record room.

HIMA KOHLI, J JULY 30, 2015 mk