Delhi High Court - Orders
No.14678/ 2021(For Directions) ... vs Hemant Dhasmana & Ors on 20 September, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 150/2019, CM No.8954/2020(for modification of order dated
03.02.2020), CM No.34090/2020(for early hearing) & CM
No.14678/ 2021(for directions)
NIRMALA DHASMANA ..... Petitioner
Through: Ms. Kamlesh Mahajan, Advocate.
versus
HEMANT DHASMANA & ORS ..... Respondents
Through: Mr. A.K.Tandon with Ms. Purnima
Singh, & Ms. Priyanka Kumar,
Advocates for R-2(a), 2(b) & 2(c).
Ms. Rashmi Chopra, Advocate for R-
3.
Mr. H.P.Singh, Advocate for R-11.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 20.09.2021 [VIA VIDEO CONFERENCING]
1. The counsel for the petitioner submits that the matter has been settled before the Mediator. In this regard Settlement Agreement dated 17 th September, 2021 recording settlement between the petitioner, respondents no.2(a), 2(b), 2(c), 2(d), 2(e) and 2(f) has been filed. In view thereof the petitioner wishes to withdraw the present petition.
2. The present petition is dismissed as withdrawn.
3. Since shares of all the parties have been determined, the parties shall endeavour to sell the subject property in an expeditious manner and in this regard have agreed to engage among themselves .
AMIT BANSAL, J SEPTEMBER 20, 2021 ak Signature Not Verified Digitally Signed CM(M) 150/2019 Page 1 of 1 By:MAMTA ARYA Signing Date:21.09.2021 12:40:30