Rajesh Arora vs Rakesh Malhotra
2015 Latest Caselaw 7491 Del

$~19.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1109/2014 and I.As. No.7178/2014 & 24305/2014
      RAJESH ARORA                                 ..... Plaintiff
                    Through: Mr. Rajesh Banati, Advocate with
                    plaintiff in person.
                    versus
      RAKESH MALHOTRA                            ..... Defendant
                    Through: Mr. Amiet Andley and
                    Mr.A.K.Sharma, Advocates with defendant in
                    person
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.09.2015

1. The Mediation Centre has forwarded a report stating inter alia

that the mediation has ended as `non-settled'.

2. On 22.4.2014, counsel for the plaintiff had stated that he shall

deposit a sum of Rs.40 lacs in this court. The said amount has not

been deposited till date.

3. Counsel for the plaintiff states on instructions from his client,

that he may be permitted to withdraw the present suit.

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

withdrawn, along with pending applications.

HIMA KOHLI, J SEPTEMBER 30, 2015 mk