India Glycols Limited vs Standard Chartered Bank & Ors
2016 Latest Caselaw 4546 Del

Citation : 2016 Latest Caselaw 4546 Del
Judgement Date : 14 July, 2016

Delhi High Court

India Glycols Limited vs Standard Chartered Bank & Ors on 14 July, 2016

$~4
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2230/2009
      INDIA GLYCOLS LIMITED                    ..... Plaintiff
                   Through : Mr. Karandeep Khanna, Advocate

                          versus

      STANDARD CHARTERED BANK & ORS             ..... Defendants
                  Through : Ms. Richa Oberoi, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 14.07.2016

1. Counsel for the plaintiff states that during the pendency of the present proceedings, the parties have arrived at an out of court settlement and therefore, the plaintiff wishes to withdraw the suit.

2. In view of the submissions made by the counsels for the parties that the parties have arrived at an out of court settlement, the present suit is disposed of, along with the pending application.

HIMA KOHLI, J JULY 14, 2016 sk

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