Citation : 2021 Latest Caselaw 292 Del
Judgement Date : 28 January, 2021
$~1 & 2 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 153/2021, I.A.s 1280/2021 &1281/2021
M/S INDIABULLS DISTRIBUTION SERVICES LIMITED
..... Petitioner
Through: Mr. Mansimran Singh &
Ms. Vishakha Ahuja, Advs.
versus
M/S B.G.A REALTORS ..... Respondent
Through:
+ ARB.P. 154/2021, I.A.s 1282/2021 & 1283/2021
M/S INDIABULLS DISTRIBUTION SERVICES LIMITED
..... Petitioner
Through: Mr. Mansimran Singh &
Ms. Vishakha Ahuja, Advs.
versus
M/S B.G.A REALTORS ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (ORAL)
% 28.01.2021 (Video-Conferencing)
1. Learned counsel for the petitioner seeks leave to withdraw these petitions, stating that the disputes between the parties stand settled vide settlement agreement dated 7th November, 2020.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI
Signing Date:29.01.2021 21:50:02
2. The statement is taken on record.
3. The petitions are disposed of.
C.HARI SHANKAR, J JANUARY 28, 2021 ss
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI
Signing Date:29.01.2021 21:50:02
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