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Meena Kapoor vs Ayushi Rawal & Anr on 13 May, 2022

Author: Amit Bansal

Bench: Amit Bansal

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 104/2017
       MEENA KAPOOR                                       ..... Plaintiff
                   Through:              Mr. Jhum Jhum Sarkar and Mr.
                                         Shajun Saproo, Advocates.
                            versus

       AYUSHI RAWAL & ANR.                                ..... Defendants
                   Through:              Mr. Sanjeev Sahay, Advocate for D-
                                         2.

       CORAM:
       HON'BLE MR. JUSTICE AMIT BANSAL
                            ORDER

% 13.05.2022 CS(OS) 104/2017 & I.A. 7520/2022 (u/O-XXIII R-1(3) of CPC)

1. The present application has been filed under Order XXIII Rule 1(3) of the Code of Civil Procedure, 1908 (CPC), seeking withdrawal of the present suit in view of the settlement arrived at between the parties. The settlement agreement dated 12th February, 2020 has been filed along with the application and bears the signatures of the parties thereto.

2. I have examined the terms of the Settlement Agreement and find nothing unlawful therein.

3. Parties shall remain bound by the terms of the Settlement Agreement.

4. Accordingly, the suit is decreed in terms of the Settlement Agreement dated 12th February, 2020.

5. The settlement Agreement shall form part of the decree.

6. Let the decree sheet be drawn up.

Signing Date:18.05.2022 11:49:13

7. All pending applications stand disposed of.

8. In view of the fact that the matter has been settled before the stage of evidence, the Registry is directed to refund 50% of the court fees to the plaintiff, in terms of Section 16A of the Court Fees Act, 1870, as applicable to Delhi.

AMIT BANSAL, J MAY 13, 2022 Sakshi R. Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:18.05.2022 11:49:13