Delhi High Court - Orders
M/S Tdi Infratech Ltd vs M/S Dynamic Universal Ltd. & Ors on 16 December, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 295/2021, I.As. 7566/2021 & 13131/2021.
M/S TDI INFRATECH LTD. ..... Plaintiff
Through: Ms. Kanika Agnihotri, Mr. Amer
Vaid and Ms. Yashodhara Gupta,
Advocates.
versus
M/S DYNAMIC UNIVERSAL LTD. & ORS. ..... Defendants
Through: Mr. Kapil Midha and Ms. Versha
Singh, Advocates for D-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.12.2021
[VIA HYBRID MODE]
1. The parties have settled the disputes in terms of the Settlement Agreement dated 09th December, 2021 executed before the Delhi High Court Mediation and Conciliation Centre which has been placed on record along with relevant annexures including Board Resolutions in favour of the executants of the aforenoted Settlement Agreement.
2. In terms thereof, the Plaintiff has agreed to withdraw the present suit. Mr. Amer Vaid, counsel for the Plaintiff, on instructions, states that the Plaintiff may be permitted to withdraw the suit in terms of the Settlement Agreement.
3. In view of the foregoing, the suit is dismissed as withdrawn as per Settlement Agreement noted above.
Signature Not Verified Signed By:SAPNA SETHI Signing Date:18.12.2021 18:07:554. Interim order(s), if any, stand vacated.
5. In view of the above, Registry is directed to issue a certificate for refund of full Court Fees in favour of the Plaintiff.
SANJEEV NARULA, J DECEMBER 16, 2021/hd Signature Not Verified Signed By:SAPNA SETHI Signing Date:18.12.2021 18:07:55