Delhi High Court - Orders
M/S Rayco Engineering Services vs Bptp Limited on 19 May, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1090/2022
M/S RAYCO ENGINEERING SERVICES ..... Petitioner
Through: Mr.Shekhar Sharma, Advocate
versus
BPTP LIMITED ..... Respondent
Through: Ms.Harleen Singh and Mr.Vidit
Gupta, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 19.05.2023 I.A. No. 9783/2023 (seeking permission for withdrawal of the petition) The present application under Section XXIII Rule 3 of the Code of Civil Procedure, 1908 has been filed by the petitioner seeking withdrawal of the ARB.P. 1090/2022 submitting to the effect that the parties have arrived at an amicable settlement before the Delhi High Court Mediation & Conciliation Centre vide settlement agreement dated 28th April, 2023.
Heard the learned counsel appearing for the petitioner. In view of the averments made in the application and the settlement agreement dated 28th April, 2023, the application is allowed.
The application is disposed of.
ARB.P. 1090/2022In terms of the order of even date in I.A. No. 9783/2023 filed by the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 16:20:06 petitioner seeking withdrawal of the present petition, the petition is dismissed as withdrawn.
The date 26th July, 2023 stands cancelled.
CHANDRA DHARI SINGH, J MAY 19, 2023 SV/DB Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 16:20:06