Rakesh Arora vs Sanjay Kumar Shamra & Ors.
2015 Latest Caselaw 4445 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+          CS(OS) 1002/2014 & IA Nos.6469, 8165, 18368 &
           19131/2014
                                     Decided on: 29.05.2015

IN THE MATTER OF:
RAKESH ARORA                                  ..... Plaintiff
                  Through Mr.Hari Kishan, Advocate
                  versus
SANJAY KUMAR SHAMRA & ORS.                     .... Defendants
                  Through Mr.S.Rajappa, Advocate
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J.(Oral)

IA No.12393/2015(u/O XXIII R 1 CPC)
1.

The present application has been filed by the plaintiff stating

inter alia that during the pendency of the present proceedings, the

plaintiff and the defendants No.5 & 6 have arrived at an out of court

settlement in terms of the Compromise Agreement dated 26.5.2015,

copy whereof has been enclosed with the application.

2. Counsel for the plaintiff states that in view of the said

settlement, his client does not wish to pursue the suit any further.

Accordingly, the present application is allowed. The suit is disposed

of, along with pending applications. The interim order stands vacated.

                                                    (HIMA KOHLI)
MAY 29, 2015                                           JUDGE
mk/ap