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Ramesh Kumar vs Karan Singh & Anr on 9 December, 2021

Author: Amit Bansal

Bench: Amit Bansal

                          $~85
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       RFA 831/2015
                                  RAMESH KUMAR                                        ..... Appellant
                                             Through:             Mr. Brijesh Sharma, Advocate along
                                                                  with appellant in person.

                                                     versus

                                  KARAN SINGH & ANR .                              ..... Respondents
                                               Through:           Mr. Naresh K. Daksh, Advocate.

                              CORAM:
                              HON'BLE MR. JUSTICE AMIT BANSAL
                                          ORDER

% 09.12.2021 CM No. 44180/2021 (u/O-23 R-1 of CPC)

1. The present application has been filed on behalf of the appellant stating that the matter has been settled between the parties. In view of the settlement, the appellant wishes to withdraw the present appeal.

2. The application is allowed.

3. The appeal is dismissed as withdrawn.

4. All original documents filed by the appellant, either before this Court or before the Trial Court, may be returned back to the respondent no. 1 through counsel.

AMIT BANSAL, J DECEMBER 9, 2021 Sakshi R. Signature Not Verified Signed By:ARUNA KANWAR Signing Date:09.12.2021 21:18:59