Smt. Reena Arora vs Sri Rajeev Sachdeva & Ors
2016 Latest Caselaw 81 Del

$~10.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1606/2015 & IA No.11617/2015
      SMT. REENA ARORA                             ..... Plaintiff
                    Through: Mr. Jagdeep Vats and
                    Mr.Dharmender Sharma, Advocates with
                    plaintiff in person.

                        versus

      SRI RAJEEV SACHDEVA & ORS.                ..... Defendants
                     Through: Mr. Sanjeev Bhandari, Advocate with
                     D-1 in person

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 06.01.2016

1. The present suit has been instituted by the plaintiff for the relief

of declaration to the effect that the Relinquishment Deed executed by

her in favour of the defendant No.1, in respect of three shops and one

immoveable property situated in Paharganj, New Delhi, be declared as

null and void.

2. Counsels for the parties state that during the pendency of the

suit, the parties who are related to each other, being sister and

brother, have arrived at an out of court settlement duly recorded in a

Memorandum of Understanding dated 30.12.2015. True copy of the

said document is handed over by the counsels for the parties and is

taken on record.

3. Counsel for the plaintiff states on instructions that the plaintiff

does not wish to pursue the present suit any further.

4. In view of the aforesaid submission, the suit is disposed of,

along with the pending application.

5. At this stage, counsel for the plaintiff states that as the parties

have arrived at an out of court settlement before the stage of framing

of issues, the plaintiff may be issued a certificate for refund of 50%

court fee affixed on the plaint.

6. In view of the aforesaid submission, the Registry is directed to

issue a certificate of refund of 50% court fee to the plaintiff under

Section 16A of the Court Fees Act.

File be consigned to the record room.

HIMA KOHLI, J JANUARY 06, 2016 mk