Rainbow Technologies, Inc. vs Parag Shah And Others
2015 Latest Caselaw 6503 Del

Citation : 2015 Latest Caselaw 6503 Del
Judgement Date : 1 September, 2015

Delhi High Court

Rainbow Technologies, Inc. vs Parag Shah And Others on 1 September, 2015

28.
*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+            CS(OS) 1362/2002 & IAs No.7739/2002 &
             2426/2003

                                                 Decided on 01.09.2015
IN THE MATTER OF:
RAINBOW TECHNOLOGIES, INC.                                   ..... Plaintiff
                  Through None
                  versus
PARAG SHAH AND OTHERS                            ..... Defendants
                  Through : None

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. On 3.8.2005, it was noted that the parties had settled the

matter and they had proposed to file a formal application for recording

the said settlement. After the passage of a decade, the Settlement

Agreement has yet to see the light of the day.

2. None is present on behalf of the parties despite the fact that the

present case has been reflected in the advance cause list for the past

two weeks.

3. It appears that the plaintiff is not interested in prosecuting the

present suit, which is accordingly dismissed in default and for

non-prosecution, along with pending applications.

HIMA KOHLI, J SEPTEMBER 01, 2015/mk/ap