Kiran D Paki vs Kanval Dhillon And Anr.
2015 Latest Caselaw 4329 Del

20
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CS(OS) 2055/2012

      KIRAN D PAKI                                            ..... Plaintiff
                         Through Mr.Arun Mohan, Sr.Advocate with
                         Mr.P.C.Sen, Advocate with plaintiff in person


                         versus

      KANVAL DHILLON AND ANR.                   ..... Defendants
                    Through: Defendant No.2 in person

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 27.05.2015

1. On the last date of hearing, Mr. Arun Mohan, learned Senior

Advocate for the plaintiff had stated that he was trying to facilitate a

settlement between the plaintiff and defendant No.2(sisters) and was

hopeful of reporting a settlement on the next date. At the request of

the learned counsel for the plaintiff, the case was adjourned for today.

2. Today, the plaintiff is present along with her counsel. Defendant

No.2 is present in person and is duly identified by the plaintiff.

3. Mr. Arun Mohan, learned Senior Advocate states on instructions

that the plaintiff wishes to withdraw the present suit in view of a

settlement arrived at with the defendant No.2.

4. The court has enquired from the plaintiff, who is present in court

if she proposes to pursue the present suit any further. She states that

she does not wish to press the present suit as she has arrived at a

settlement with her sister(defendant No.2). Defendant no.2 also

confirms the fact that she and plaintiff have arrived at a settlement.

5. In view of the aforesaid submission, the suit is disposed of as

not pressed.

6. In acknowledgment of the statements made by the plaintiff and

the defendant No.2 and recorded hereinabove, they shall affix their

signatures on the margin of the order sheet.

HIMA KOHLI, J MAY 27, 2015 mk/ap