Raja Iqbal Singh & Anr vs Som Prakash Kohli
2015 Latest Caselaw 8050 Del

$~15.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2200/2012
       RAJA IQBAL SINGH & ANR                     ..... Plaintiffs
                      Through: Mr. M.G. Vacher, Advocate

                        versus

       SOM PRAKASH KOHLI                         ..... Defendant
                     Through: Mr. Sagar Hajelay,Advocate with
                     Mr. Mahesh Issar, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 19.10.2015

I.A. 22393/2015 (by the plaintiffs u/O XXIII R 1 CPC)

1. The present application has been filed by the plaintiffs stating

inter alia that during the pendency of the present suit, the parties

have arrived at an out of court settlement, due to which the plaintiffs

do not wish to pursue the present suit.

2. Issue notice.

3. Counsel for the non-applicant/defendant accepts notice and

confirms the fact that his client has arrived at a settlement with the

plaintiff.

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

allowed. The suit is dismissed as withdrawn alongwith the pending

application.

5. The date fixed before the Joint Registrar, i.e., 20.10.2015 is

cancelled.

6. File be consigned to the record room.

HIMA KOHLI, J OCTOBER 19, 2015 rkb