M/S Bharat Tourist Service & Anr vs Joginder Lal Kuthiala & Ors
2016 Latest Caselaw 6634 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 115/2016 and CM No.7972/2016
      M/S BHARAT TOURIST SERVICE & ANR       ..... Appellants
                   Through: Mr.Shwetank Sailakwal, Advocate

                          versus

      JOGINDER LAL KUTHIALA & ORS               ..... Respondents
                    Through: Mr.B.L.Walia, AR of the respondent
                             Joginder lal Kuthiala

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 24.10.2016

1. Counsel for the appellant states that during the pendency of the present appeal, the parties have arrived at a settlement whereunder, a fresh lease deed has been executed by the respondents in favour of the appellant in respect of the subject premises for a period of three years and the rent has been fixed @ Rs.12,000/- per month. Sh. B.L.Walia, the representative of the respondents confirms the aforesaid fact that the parties have arrived at a settlement.

2. Accordingly, at the request of counsel for the appellant, the present appeal is dismissed as withdrawn along with the pending applications in view of the settlement stated to have been arrived at between the parties.

HIMA KOHLI, J OCTOBER 24, 2016/sv/ap