Super Cassettes Industries ... vs M/S Rachana Television Pvt Ltd.
2016 Latest Caselaw 4489 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 50/2014 and EA No. 121/2014 and 736/2014
       SUPER CASSETTES INDUSTRIES LIMITED                   ..... Decree Holder
                          Through: Mr. Prachi Aggarwal, Adv.

                          versus

       M/S RACHANA TELEVISION PVT LTD. ..... Judgement Debtor
                    Through: Mr. J.P. Malviya, Advocate.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 12.07.2016

1. Learned counsel for the Decree Holder states that during the pendency of the present proceedings, the parties have been able to arrive at an out of court settlement in terms whereof the judgment and decree dated 13.5.2013 stands satisfied. She therefore seeks liberty to withdraw the present petition.

2. Leave as prayed for is granted. The execution petition is dismissed as withdrawn along with pending applications.

HIMA KOHLI, J

JULY 12, 2016 ap