Aureole Infocom Pvt. Ltd. & Anr. vs Smt. Seema Puri
2015 Latest Caselaw 3865 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 674/2009
       AUREOLE INFOCOM PVT. LTD. & ANR.           ..... Plaintiffs
                     Through : Mr. Rajat Joseph, Advocate


                         versus

       SMT. SEEMA PURI                             ..... Defendant
                      Through : Mr. Abhishek Dixit, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 14.05.2015

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

arrived at with the defendant through the court annexed mediation

and recorded in the Settlement Agreement dated 13.4.2015 placed on

record, the plaintiffs seek leave to withdraw the present suit.

2. Leave, as prayed for, is granted. The suit is disposed of.

3. At this stage, counsel for the plaintiffs states that as the parties

have arrived at a settlement through the court annexed mediation, the

plaintiffs are entitled to refund of the court fees.

4. Having regard to the fact that when the suit is at the stage of

recording of evidence, the parties had been referred to mediation, the

plaintiffs are held entitled to refund of 50% court fees under Section

16A of the Court Fees Act.

5. Registry is directed to issue a certificate of refund of 50% court

fee to the plaintiffs under Section 16A of the Court Fees Act.

6. File be consigned to the record room.

HIMA KOHLI, J MAY 14, 2015 sk/mk