Kshitij Mittra & Ors vs Sakshi Ghai Mittra & Ors
2015 Latest Caselaw 8117 Del

$~35
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 4067/2014
       KSHITIJ MITTRA & ORS                         ..... Plaintiffs
                       Through : Ms. Eti Solanki, Advocate

                         versus

       SAKSHI GHAI MITTRA & ORS                   ..... Defendants
                      Through : Ms. Priya Deep, Advocate

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 28.10.2015 IA No.22583/2015 (by the plaintiffs u/O XXIII R-1 CPC)

1. The present application has been filed by the plaintiffs (plaintiff

No.1 being the husband of the defendant No.1 and plaintiffs No.2 & 3

being the parents of the plaintiff No.1) stating inter alia that the

plaintiff No.1 and the defendant No.1 have entered into a settlement,

vide Settlement Deed dated 6.10.2015, (a copy whereof has been

enclosed with the application) whereunder they have resolved all their

inter se disputes. Further, both the parties have agreed to dissolve

their marriage for which, they have filed the first motion for divorce by

mutual consent on 9.10.2015.

2. Counsel for the plaintiffs states that in view of the settlement

arrived at between the parties, the plaintiffs wish to withdraw the

present suit.

3. Notice. Counsel for the defendants accepts notice and states

that she has no objection to the prayer made in the application being

allowed.

4. Accordingly, the present application is allowed and the suit is

dismissed as withdrawn, while leaving the parties to bear their own

expenses.

5. The date already fixed in the case, i.e., on 30.3.2016, stands

cancelled.

6. File be consigned to Record Room.

HIMA KOHLI, J OCTOBER 28, 2015 sk/ap