Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Manjit Singh & Ors vs Shanti Kapoor on 27 October, 2021

Author: Amit Bansal

Bench: Amit Bansal

                          $~22
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CM(M) 1602/2007
                                 MANJIT SINGH & ORS.                               ..... Petitioners
                                                   Through:    Mr. R.P. Pandey with Ms. Gurmeet
                                                               Kaur and Mr. Sandeep Singh, SPA
                                                               holder of Mr. Devinder Singh.

                                                   versus

                                 SHANTI KAPOOR                                   ..... Respondent
                                              Through:         Mr. S.C. Jha, Advocate with
                                                               respondent no. 1 Mr. Gopal Kapoor
                                                               ( LR of deceased Smt. Shanti Kapoor)

                              CORAM:
                              HON'BLE MR. JUSTICE AMIT BANSAL
                                          ORDER

% 27.10.2021 CM No. 7598/2016 (O-22 R-4)

1. This application has been filed under Order XXII Rule 4 of the Code of Civil Procedure, 1908 (CPC) to bring on record the legal representatives of the deceased respondent.

2. There is no opposition to the said application. Accordingly, the application is allowed and the legal heirs of the deceased respondent are taken on record.

3. The amended memo of parties filed along with CM No.38080/2021 is taken on record.

CM(M) 1602/2007 & CM No. 38080/2021(O-23 R-3)

4. CM No. 38080/2021 is a joint application filed on behalf of both the parties under Order XXIII Rule 3 of the CPC for disposing of the present Signature Not Verified Digitally Signed By:MAMTA ARYA CM(M) 1602/2007 Page 1 of 2 Signing Date:28.10.2021 18:13:04 petition in light of the compromise having been worked out between the parties.

5. Along with the said application, parties have also filed a Memorandum of Understanding (MoU) dated 24th July, 2021 between the legal representative of respondent no.1, Mr. Gopal Kapoor and legal representatives of petitioner no.1, Mr. Manjeet Singh and petitioner no.2, Mr. Devinder Singh. In terms of the settlement, respondent no.1 has handed over vacant possession of the tenanted premises to the legal representatives of the petitioner no.1 and petitioner no.2.

6. In light of the aforesaid settlement, the petitioners seek to withdraw the present petition. The same is dismissed as withdrawn.

AMIT BANSAL, J OCTOBER 27, 2021 Sakshi R. Signature Not Verified Digitally Signed By:MAMTA ARYA CM(M) 1602/2007 Page 2 of 2 Signing Date:28.10.2021 18:13:04