Rachna vs The Indian Army & Ors
2016 Latest Caselaw 1760 Del

$~12.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 1871/2016 and CM APPL.8001-8002/2016
        RACHNA                                          ..... Petitioner
                           Through: Mr. Dharmender Sharma, Advocate with
                           Ms. Monika Singh, Advocate and petitioner in
                           person.

                           versus

        THE INDIAN ARMY & ORS                      ..... Respondents
                     Through : Mr. Anurag Ahluwalia, CGSC with
                     Mr. Sumit Rajput, Advocate for R-1.
                     Mr. Anuj Aggarwal, ASC for R-2/GNCTD.
                     Ms. Sonia Mathur, Advocate with Mr. Sushil
                     Kumar Dubey, Advocate for R-3/CBI.

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

% 03.03.2016

1. The present petition has been listed subject to office objections with regard to its maintainability.

2. Counsel for the petitioner seeks leave to withdraw the present petition while reserving her right to approach the competent court for seeking enforcement of the settlement dated 21.12.2015 recorded between the petitioner and the respondent No.4 before the Mediation Centre, Saket Court Complex, New Delhi in CC No.100/3/15 in accordance with law.

3. Leave, as prayed for, is granted. The petition is dismissed as withdrawn alongwith the pending applications.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 03, 2016 rkb