Shri Suraj Bhan Bansal & Anr. vs Shri Saurabh Singhal & Anr.
2015 Latest Caselaw 8505 Del

$~34
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1633/2007
       SHRI SURAJ BHAN BANSAL & ANR.              ..... Plaintiffs
                      Through : Mr. Rajesh Mukhija, Advocate

                        versus

       SHRI SAURABH SINGHAL & ANR.                ..... Defendants
                     Through : Mr. M.K. Dhingra, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.11.2015

1. Pursuant to the order dated 3.11.2015, the file of

CS(OS)No.1631/2007 has been tagged with this file for perusal.

2. The original Settlement Agreement dated 27.4.2015 arrived at

between the parties through court annexed mediation is enclosed with

the captioned file and has been perused.

3. Counsel for the plaintiffs states that in terms of the settlement

arrived at with the defendants and recorded in the Settlement

Agreement, he may be permitted to withdraw the present suit.

4. Leave, as prayed for, is granted. The suit is dismissed as

withdrawn, while leaving the parties to bear their own costs.

HIMA KOHLI, J NOVEMBER 16, 2015 sk/ap