Kailash Chand Bansal vs Punjabi Bagh Club & Ors
2015 Latest Caselaw 4380 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1848/2012
       KAILASH CHAND BANSAL                           ..... Plaintiff
                     Through : Mr. Siddharth Bambha, Advocate

                         versus

       PUNJABI BAGH CLUB & ORS                    ..... Defendants
                      Through : Mr. P.D. Gupta, Advocate

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 28.05.2015 I.A.No.11811/2015 (by the plaintiff u/O XXIII R-1 CPC)

1. Counsel for the plaintiff states that the matter has been resolved

between the parties during the pendency of the present proceedings

and therefore, he does wish to press the present suit.

2. Notice. Counsel for the defendants accepts notice and confirms

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

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

allowed and disposed of.

4. The suit is disposed of, while leaving the parties to bear their

own costs.

5. File be consigned to the Record Room.

HIMA KOHLI, J MAY 28, 2015 sk/ap