Delhi High Court - Orders
Rayco Engineering Services vs R.K. Hoteliers And Developers Pvt Ltd on 20 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 321/2017
RAYCO ENGINEERING SERVICES ..... Plaintiff
Through Mr.Sandeep Sharma and Mr.Sarthak
Manan, Advs.
versus
R.K. HOTELIERS AND DEVELOPERS PVT LTD..... Defendant
Through Mr.Gagan Gupta, Mr.Ananta Prasad
Mishra and Mr.Ashutosh Shandilya, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 20.02.2019 IA No.2406/2019 By this application the plaintiff seeks permission to withdraw the suit in view of the matter being settled before the Delhi High Court Mediation and Conciliation Centre. Application is allowed. CS(COMM) 321/2017 Suit is dismissed as withdrawn. The plaintiff shall be entitled to refund of Court Fees under section 16 of the Court Fees Act, 1870.
JAYANT NATH, J FEBRUARY 20, 2019 n