Delhi High Court - Orders
Zomato Private Limited Through Ms. ... vs Ms. Rashmi Yadav & Ors on 19 January, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 434/2020, I.A. No. 12292/2020 (O-39 R-1&2) & I.A. No.
16688/2021 (O-1 R-10)
ZOMATO PRIVATE LIMITED THROUGH
MS. AKRITI CHOPRA AUTHORIZED
REPRESENTATIVE ..... Plaintiff
Through: Ms. Divya Joshi, Advocate.
versus
MS. RASHMI YADAV & ORS. ..... Defendants
Through: Mr. Manu Yadav, Advocate for D-
1&2.
Mr. Varun Pathak with Ms. Amee
Rana and Mr. Akhil Shandilya,
Advocates for D-3&4.
Mr. Saransh Jain with Mr. Shaurya
Rai and Ms. Shloka Narayanan,
Advocates for D-5.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 19.01.2022 [VIA VIDEO CONFERENCING]
1. Counsel for the plaintiff and defendants no. 1 & 2 submits that the suit has been settled between the plaintiff and the said defendants. The terms of the settlement are confidential.
2. In view of the settlement, the plaintiff seeks to withdraw the suit.
3. The suit is dismissed as withdrawn.
4. In light of Section 89 of the Code of Civil Procedure, 1908, (CPC) Signature Not Verified Signed By:SAKSHI CS(OS) 434/2020 Page 1 of 2 RAMOLA Signing Date:01.21.2022 19:49:17 read with Section 16 of the Court Fees Act, 1870, since the matter has been settled at a very early stage, the court fee be refunded to the plaintiff.
AMIT BANSAL, J.
JANUARY 19, 2022 at Signature Not Verified Signed By:SAKSHI CS(OS) 434/2020 Page 2 of 2 RAMOLA Signing Date:01.21.2022 19:49:17