Delhi High Court - Orders
Rayalseema Expressway Private Limited vs National Highways Auhtoirty Of India on 31 August, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 131/2020 & EX.APPL.(OS) 1177/2020
RAYALSEEMA EXPRESSWAY PRIVATE
LIMITED ..... Decree Holder
Through Mr Suryadeep Singh and Ms Radha
R. Tarkar, Advocates.
versus
NATIONAL HIGHWAYS AUHTOIRTY OF
INDIA ..... Judgement Debtor
Through Ms Nivedita Nair and Ms Asha
Gopalan Nair, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 31.08.2021 OMP (ENF.) (COMM.) 131/2020 & E.A. 927/2021
1. The parties have filed a joint application, inter alia, stating that the parties have settled their disputes in terms of the Settlement Agreement dated 17.08.2021. A copy of the said agreement is on record.
2. The learned counsel appearing for the petitioner states that in view of the Settlement Agreement, he has instructions to withdraw the present petition.
3. Accordingly, the present application is allowed and the present Signature Not Verified Digitally Signed By:DUSHYANT RAWAL petition is dismissed as withdrawn.
4. All the pending applications are also disposed of.
VIBHU BAKHRU, J AUGUST 31, 2021 nn Signature Not Verified Digitally Signed By:DUSHYANT RAWAL