Delhi High Court - Orders
Shri Rajinder Kumar Handa vs Shri Sunil Kumar Khanna & Anr on 9 November, 2021
Author: Jayant Nath
Bench: Jayant Nath
$~OS-14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 251/2017
SHRI RAJINDER KUMAR HANDA ..... Plaintiff
Through Mr. Aditya Nayyar, Adv.
versus
SHRI SUNIL KUMAR KHANNA & ANR..... Defendants
Through Mr. S.K. Gautam and Mr.Manoj
Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 09.11.2021 IA No.14468/2021
Allowed subject to all just exceptions. IA No.14467/2021 This application is filed under Order 23 Rule 1 CPC seeking permission for withdrawal of the present suit in view of the settlement arrived at between the parties.
The Memorandum of Settlement dated 23.10.2021 has been filed along with the application.
Learned counsel for the defendants has no objection to the application.
Learned counsel for the defendants has today handed over to the learned counsel for the plaintiff two bankers cheque of Rs. 28 lakhs and Rs.6,50,000/- respectively.
The application is allowed.
CS(OS) 251/2017 The suit is dismissed as withdrawn. All pending applications also stand dismissed.
The plaintiff shall be entitled to refund of the full court fees. All interim orders stand vacated.
JAYANT NATH, J NOVEMBER 9, 2021 rb