Beena Saraf & Anr vs Sonam Saraf & Ors
2023 Latest Caselaw 582 Del

Citation : 2023 Latest Caselaw 582 Del
Judgement Date : 14 February, 2023

Delhi High Court

Beena Saraf & Anr vs Sonam Saraf & Ors on 14 February, 2023

                                         Neutral Citation Number 2023/DHC/001090



                          $~45
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                Judgment delivered on: 14.02.2023
                          +       CM(M) 778/2019
                                  BEENA SARAF & ANR                                  ..... Petitioner
                                                           versus

                                  SONAM SARAF & ORS                               ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner        :   Mr. Lalit Gupta and Mr. Siddharth Arora,
                                                        Advocates
                          For the Respondent        :   None

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                    JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ]

CM APPL. 7280/2023

1. This is an application under Order XXIII Rule 1 read with Section 151 of CPC, 1908 seeking withdrawal of the captioned petition.

2. Mr. Lalit Gupta, learned counsel appears on behalf of the petitioners and submits that the parties have settled their disputes vide the mediation process conducted by Delhi Mediation Centre, Tis Hazari Courts, Delhi and the true copy of mediation settlement dated 08.06.2022 is placed at page No.10 of the instant application.

Signature Not Verified Digitally Signed

Signing Date:15.02.2023 17:51:22 Neutral Citation Number 2023/DHC/001090

3. The aforesaid application is supported by affidavits of Ms. Beena Saraf and Ms. Pragati Saraf, both dated 09.02.2023.

4. In view of the aforesaid mediation settlement duly supported by affidavits, the application seeking withdrawal is allowed and stands disposed of.

CM(M) 778/2019 & CM APP No. 23712/2019

5. The petition is dismissed as withdrawn.

6. Date already fixed, i.e. 22.02.2023 stands cancelled.

TUSHAR RAO GEDELA, J FEBRUARY 14, 2023 Aj

Signature Not Verified Digitally Signed

Signing Date:15.02.2023 17:51:22