M/S Jindal Steel & Power Ltd vs Union Of India & Ors
2015 Latest Caselaw 8588 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2168/2011 and I.A. 24288/2014
     M/S JINDAL STEEL & POWER LTD                ..... Plaintiff
                    Through: Mr. Ujjwal K. Jha, Advocate

                        versus

      UNION OF INDIA & ORS                        ..... Defendants
                     Through: Mr. R.V. Sinha, Advocate with
                     Mr. A.S. Singh, Advocate for D-1 to D-3.
                     Mr. C. Mukund, Advocate with Mr. Pankaj Jain,
                     Advocate for D-4.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 18.11.2015

1. Counsel for the plaintiff states that he does not wish to press the

present suit any further in view of the fact that the defendants No.1 to

3 have made payments to the tune of Rs.22,06,394/- to the plaintiff.

2. Counsel for the defendants No.1 to 3 hands over a copy of the

letter dated 03.11.2015, addressed by the plaintiff to the defendants

confirming receipt of the payment on 27.10.2015. The documents are

taken on record.

3. The suit is dismissed as withdrawn alongwith the pending

application.

HIMA KOHLI, J NOVEMBER 18, 2015 rkb/ap