Alamdeep Singh Mundi & Ors. vs State Of Delhi & Anr.
2015 Latest Caselaw 8590 Del

$~42.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     TEST.CAS. 42/2015 & IA No.20155/2015
      ALAMDEEP SINGH MUNDI & ORS.               ..... Petitioners
                    Through: Mr. H.K.Singh & Mr.S.K.Pabbi,
                    Advocates

                        versus

      STATE OF DELHI & ANR.                     ..... Respondents
                     Through: Mr.S.K.Bansal &
                     Mr.Vinay Kumar Shukla, Advocates for R-2

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 18.11.2015

1. By a separate order passed today in CS(OS) No.3721/2014, the

settlement arrived at between the parties and recorded in a

compromise application, registered as IA No.23701/2015, has been

taken on record and the suit has been decreed in terms of the said

settlement. One of the terms and conditions of the settlement is that

the petitioners herein shall withdraw the present petition.

2. Though the next date of hearing in the present case is

12.2.2016, at the joint request of the counsels for the parties, the file

of the present petition was requisitioned from the Registry and the

case has been circulated in the Supplementary Cause List.

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

arrived at with all the legal heirs of Late Lt.General Ajit Singh and the

beneficiaries of the will dated 5.1.2007 executed by the deceased, as

recorded in the captioned suit, the petitioners seek leave to withdraw

the present petition.

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

withdrawn, along with pending application.

The date of 12.2.2016 stands cancelled.

HIMA KOHLI, J NOVEMBER 18, 2015 mk