Tanya Air Conditioning Pvt Ltd vs M/S Studio Xp Management ...
2016 Latest Caselaw 82 Del

$~15.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2931/2015 and
      TANYA AIR CONDITIONING PVT LTD            ..... Plaintiff
                    Through: Mr. R.D. Chauhan and Mr. Arun K.
                    Chauhan, Advocates with Mr. Ashish Gulati,
                    Director of the plaintiff.

                          versus

      M/S STUDIO XP MANAGEMENT CONSULTANTS PVT LTD
                                                    ..... Defendant
                     Through: Mr. Dinesh Pardasani and
                     Mr. Sudhanshu Goel, Advocates

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 06.01.2016

I.A. 203/2016 (by the plaintiff u/S 151 CPC for withdrawal of the suit)

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

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

have arrived at an out of court amicable settlement in terms of the

Agreement dated 31.12.2015 (Annexure A-1), whereunder the

defendant has agreed to pay a sum of Rs.15,14,591/- to the plaintiff

in full and final settlement of all its claims, subject matter of the

present suit.

2. Counsel for the defendant states that he has brought a demand

draft bearing No.022579 dated 30.12.2015 drawn on HDFC Bank, I.P.

Extension, Patparganj Branch, in favour of the plaintiff/company for a

sum of Rs.15,14,591/-, which is duly accepted by the counsel for the

plaintiff, who states that having received the agreed amount, he does

not wish to press the present suit any further.

3. For the reasons stated in the application, the same is allowed.

The suit is disposed of alongwith the pending application. No orders as

to cost.

4. File be consigned to the record room.

HIMA KOHLI, J JANUARY 06, 2016 rkb