M/S Era-Patei-Advance(Jv) vs Rail Vikas Nigam Limited
2021 Latest Caselaw 2903 Del

                          $~6
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 212/2021

                                M/S ERA-PATEI-ADVANCE(JV)          ..... Petitioner
                                              Through: Mr. Suhail Sehgal & Mr. Achin
                                              Goel, Advs.

                                                   versus

                                RAIL VIKAS NIGAM LIMITED           ..... Respondent
                                              Through: Mr. J.K. Singh, Adv.

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

                                                   O R D E R (ORAL)

                                %                    25.10.2021

                          C .HARI SHANKAR, J.

O.M.P. (COMM) 212/2021, I.A. 9282/2021, I.A. 9283/2021 (Section 151 CPC for exemption), I.A. 9284/2021 (Section 151 CPC for delay in refiling), I.A. 9285/2021 (Section 151 CPC for exemption) and I.A. 13729/2021 (for taking on record settlement)

1. Mr. Suhail Sehgal, learned counsel for the petitioner seeks on instructions to withdraw the petition as the disputes between the parties stand amicably resolved. He has, however, invited my attention to the communication dated 10th September, 2021 from the respondent to the petitioner, forming document A2 to IA 13729/2021. The said communication calls upon the petitioner to withdraw OMP (COMM) 167/2021. He submits that this was a typographical error and that the request of the respondent to the petitioner was to withdraw the present OMP (COMM), i.e. OMP (COMM) 212/2021. Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:26.10.2021 17:32:23

2. Mr. J.K. Singh, learned counsel for the respondent, confirms this position.

3. As the disputes between the parties stand amicably resolved, nothing survives for adjudication in this petition. Accordingly, the petition is disposed of as withdrawn in accordance with the settlement between the parties by which they shall remain bound. All pending miscellaneous applications are also disposed of as infructuous.

C.HARI SHANKAR, J OCTOBER 25, 2021 r.bararia

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:26.10.2021 17:32:23