Vinod Kumar Gupta vs Smt. Seema Sethi & Ors
2015 Latest Caselaw 1929 Del

$~35.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 185/2008
      VINOD KUMAR GUPTA                        ..... Plaintiff
                    Through: Mr. Rajender Agarwal, Advocate with
                    the plaintiff in person.

                        versus


      SMT. SEEMA SETHI & ORS.                    ..... Defendants
                     Through: Mr. Jabar Singh, Advocate for D-1 to
                     D-3.
                     Mr. H.C. Kharbanda, Advocate for D-4.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 04.03.2015

I.A. 4585/2015 (by the plaintiff u/O XXIII R 1 CPC)

1. The present application has been filed by the plaintiff praying

inter alia that he be permitted to withdraw the suit as the parties have

arrived at an out of court settlement with the intervention of the

friends and well wishers.

2. The plaintiff is present in Court and confirms that he has

instructed his counsel to file the present application. The application

has been signed by the plaintiff and is supported by his affidavit.

3. Counsels for the defendants No.1 to 3 and defendant No.4 also

confirm that the parties have arrived at an out of court settlement.

Counsels for the parties confirm that the fee of the Local

Commissioner has already been paid by them.

4. In view of the aforesaid submission, the present application is

allowed and disposed of. The suit is dismissed as withdrawn.

5. File be consigned to the record room.

HIMA KOHLI, J MARCH 04, 2015 rkb