Delhi High Court - Orders
Makemy Trip (India) Private Limited vs Dot Eventures Private Limited on 26 February, 2019
Author: Manmohan
Bench: Manmohan
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1268/2018 & I.A. 16613/2018
MAKEMY TRIP (INDIA) PRIVATE LIMITED ..... Plaintiff
Through Mr.Mohit Goel with Mr.Sidhant Goel,
Mr.Abhishek Kotnala and Ms.Malika
Nandkeolyar, Advocates.
versus
DOT EVENTURES PRIVATE LIMITED ..... Defendant
Through None
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 26.02.2019 Learned counsel for the plaintiff states that the dispute between the parties has been resolved by way of an out-of-court settlement dated 09th February, 2019. A photocopy of the same is taken on record.
Consequently, the present suit and pending application are disposed of as having become infructuous.
MANMOHAN, J FEBRUARY 26, 2019 KA