Delhi High Court - Orders
Sree Rayalseema Green Energy Ltd vs Indian Renewable Energy Development ... on 3 August, 2022
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 329/2018 & I.A. 16771/2018
SREE RAYALSEEMA GREEN ENERGY LTD.
..... Plaintiff
Through: Mr. Bhanu Sanoriya, Advocate
(Mobile No.:9953227984,
Email:[email protected],
Enrolment No.D4313/2015).
versus
INDIAN RENEWABLE ENERGY DEVELOPMENT
AGENCY LTD.
..... Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 03.08.2022
1. Mr. Bhanu Sanoriya states that the matter has been settled between the parties and he has instructions to withdraw the present matter.
2. His vakalatnama is also on record.
3. Though there is no appearance on behalf of the defendant, however, learned counsel for plaintiff submits that he has instructions to state that defendant also has no objection, if the present suit is withdrawn.
4. In view of the aforesaid, leave is granted to withdraw the present suit.
5. Suit is dismissed as withdrawn.
MINI PUSHKARNA, J AUGUST 3, 2022/MR Signature Not Verified Digitally Signed By:PREETI Signing Date:08.08.2022 10:44:53