Super Cassettes Industries ... vs S M Cable Network
2016 Latest Caselaw 5825 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 231/2016 & IA No.3647/2016
      SUPER CASSETTES INDUSTRIES PRIVATE LIMITED
                                                  ..... Plaintiff
                   Through : Mr. K.K. Khetan with
                   Ms. Prachi Aggarwal, Advocates

                           versus

      S M CABLE NETWORK                                    ..... Defendant
                   Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 05.09.2016

1. The suit is listed for awaiting service of summons on the defendant.

2. As per the office report, the defendant stands served through ordinary process on 20.4.2016. However, none is present on their behalf.

3. Counsel for the plaintiff states that after the defendant was served with the summons, they had approached the plaintiff for a settlement and a settlement has been negotiated between the parties. She states that in view of the above, she has instructions that the plaintiff does not wish to pursue the present suit any further.

4. In view of the submission made by the counsel for the plaintiff, the suit is disposed of, along with the pending application.

HIMA KOHLI, J SEPTEMBER 05, 2016/sk