Sukhdev Bera vs Sudhir Verma
2017 Latest Caselaw 893 Del

$~12
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 40/2016
      SUKHDEV BERA                                          ..... Appellant
                          Through: Mr. Rakesh Kumar Dudeja, Advocate
                          with appellant in person.
                          versus
      SUDHIR VERMA                                         ..... Respondent
                          Through: None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 15.02.2017

1. Learned counsel for the appellant states that the respondent had expired during the pendency of the appeal but before steps could be taken to bring on record his legal heirs, the appellant and the legal heirs of the deceased respondent have arrived at an out of court settlement. As a result, he does not wish to press the present appeal.

2. In view of the submission made by learned counsel for the appellant, the appeal is disposed of as not pressed.

3. Trial court record be released forthwith.

4. File be consigned to the record room.

HIMA KOHLI, J FEBRUARY 15, 2017 ap