Dr. Vishvas Kumar Sharma vs Zomato Media Private Limited & Anr on 23 November, 2022

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Delhi High Court - Orders

Dr. Vishvas Kumar Sharma vs Zomato Media Private Limited & Anr on 23 November, 2022

Bench: Navin Chawla

                    $~12
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +    CS(COMM) 447/2019
                         DR. VISHVAS KUMAR SHARMA                  ..... Plaintiff
                                       Through: Mr.Akshat Bajpai & Ms.Ishanee
                                                Sharma, Advs.

                                                versus

                             ZOMATO MEDIA PRIVATE LIMITED & ANR ..... Defendants
                                         Through: Ms.Avsi Malik & Ms.Aditi Ajeet
                                                   Saxena, Advs. for D-1.
                                                   Mr.Sagar     Chandra,     Mr.Nikhil
                                                   Chawla,      Ms.Urvashi       Garg,
                                                   Mr.Ashutosh Ranga, Advs. for D-2.

                             CORAM:
                             HON'BLE MR. JUSTICE NAVIN CHAWLA
                                          ORDER

% 23.11.2022 I.A. Nos.16123-24/2022 (Exemption)

1. Allowed, subject to all just exceptions I.A.903/2020

2. This application has already been disposed of vide order of the learned Joint Registrar (Judicial) dated 18.04.2022, the same should not be shown in the Cause List any further.

I.A.16122/2022

3. This application has been filed by the plaintiff/applicant seeking condonation of delay in filing the Chamber Appeal, being OA No.41/2022, challenging the order dated 18.04.2022 passed by the learned Joint Registrar (Judicial).

Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:25.11.2022 18:01:07

4. Having considered the contents of the application, the application is allowed. The delay is condoned.

O.A.41/2022

5. This Chamber Appeal has been filed by the plaintiff challenging the order dated 18.04.2022 passed by the learned Joint Registrar (Judicial) in I.A.903/2020, deleting the defendant no.2 from the array of parties.

6. During the hearing of this appeal, the defendant no.2 had circulated a proposal of settlement to the plaintiff, a copy of the same is marked as 'Exhibit-A'.

7. The learned counsel for the plaintiff submits that he has received instructions by way of an email dated 22.11.2022 accepting the proposal put forward by the defendant no.2. The same is marked as 'Exhibit-B'.

8. The defendant no.2 has handed over the details in terms of the settlement that has been arrived at between the parties to the learned counsel for the plaintiff. The same is marked as 'Exhibit-C'.

9. On basis of the above, the learned counsel for the plaintiff prays for leave to withdraw the present Chamber Appeal. Accordingly, the appeal is disposed of.

CS(COMM) 447/2019 & I.A.11423/2019

10. List before the learned Joint Registrar (Judicial) on 28th February, 2023 for further proceedings.

NAVIN CHAWLA, J NOVEMBER 23, 2022/Arya Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:25.11.2022 18:01:07

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Delhi High Court - Orders