Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Hamdard(Wakf) Laboratories & Ors vs Hammad Ahmed & Anr on 2 March, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw

$~6
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 59/2011 & IAs No.1947/2015 (u/O I R-10(2) CPC),
      9125/2017 (u/O VII R-14 CPC) & 12706/2018 (u/O VI R-17 CPC)

      HAMDARD(WAKF) LABORATORIES & ORS ..... Plaintiffs
                 Through: Mr. Simran Mehta, Mr. Rohit Puri
                          and Mr. Javed Akhtar, Advs.

                          versus

      HAMMAD AHMED & ANR                     ..... Defendants
                 Through: Mr. Rohit Gandhi for D-4, Mr. Ajay
                          Garg and Mr. Satinder Singh Bawa
                          for D-3, Mr. Ankit Jain for D-5, Mr
                          Bobby Lao for D-1, Advs.

      CORAM:
      HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                   ORDER

% 02.03.2020

1. The counsel for the plaintiffs as well as the counsel for the defendant no.1 state that the costs imposed vide order dated 4 th February, 2020 have been deposited.

2. The counsel for the plaintiffs has handed over in the Court a copy of the amendment to the Deed of Family Settlement dated 22nd October, 2019 and the same is taken on record and be tagged to Part-I file.

3. The counsel for the plaintiffs states that in view of the settlement, he withdraws the suit.

4. The suit and pending applications are dismissed as withdrawn leaving the parties to bear their own costs.

RAJIV SAHAI ENDLAW, J MARCH 02, 2020/aa..