Sandeep Gupta vs Vijay Kumar Goel & Ors.
2020 Latest Caselaw 2405 Del

                            $~8 (original)
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      I.As. 6796-6797/2020 in O.M.P.(I) (COMM.) 210/2020

                                   SANDEEP GUPTA                                    ..... Petitioner
                                                Through:            Mr. Adhish Srivastava,
                                                                    Mr.Mandeep      Kumar         and
                                                                    Mr.Arjun Maheshwari, Advs.

                                                          versus


                                   VIJAY KUMAR GOEL & ORS.           ..... Respondents
                                                Through: Mr. Aman Shokeen and
                                                         Mr. Abhishek Kukkar, Advs.

                                   CORAM:
                                   HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                         ORDER

% 13.08.2020 (Video-conferencing)

I.A. 6797/2020 (for exemption from filing attested affidavits) in O.M.P. (I) (COMM.) 210/2020

1. In view of the fact that I.A. 6796/2020 is being disposed of, this application does not survive for consideration and is accordingly disposed of.

I.A. 6796/2020 (praying for withdrawal of the petition) in O.M.P. (I) (COMM.) 210/2020

1. By this application, the petitioner seeks to withdraw the petition, as the parties have amicably settled the disputes between Signature Not Verified Digitally Signed By:SUNIL

Signing Date:18.08.2020 22:46:50 themselves and recorded the terms of settlement in a Memorandum of Understanding, dated 30th July, 2020 which has been filed as Document 1, annexed to the application. He, therefore, submits that he may be permitted to withdraw the petition, subject to parties agreeing to be bound by the terms of the aforesaid Memorandum of Understanding.

2. Mr. Aman Shokeen, learned Counsel for the respondents has no objection.

3. Accordingly, in view of the fact that the parties have amicably settled the disputes between themselves, this petition is permitted to be withdrawn. The parties, as represented by learned Counsel, agree to abide by the Memorandum of Understanding, dated 30th July, 2020 supra.

4. The petition is accordingly disposed of as withdrawn in the aforesaid terms.

5. The date fixed for 26th August, 2020 shall stand cancelled.

6. All pending I.As. are disposed of accordingly.

C. HARI SHANKAR, J.

AUGUST 13, 2020/kr

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:18.08.2020 22:46:50