Delhi High Court - Orders
Srs Investments Bengal Tiger Ltd vs Mr. Rahul Todi & Ors on 8 February, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~131(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 749/2020
SRS INVESTMENTS BENGAL TIGER LTD. ..... Petitioner
Through: Ms. Avlokita Rajvi, Adv.
versus
MR. RAHUL TODI & ORS. ..... Respondents
Through: Mr. Arjun Aggarwal, Adv. for R-1, 3
& 8.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 08.02.2022 The hearing was conducted through video conferencing. CM APPL. 7012/2022 (fresh by petr. for withdrawal of petition)
1. For the reasons mentioned in the application, it is allowed.
2. The application stands disposed-off, accordingly. CONT.CAS(C) 749/2020
3. In terms of the Settlement Agreement dated 28.06.2021, the learned counsel for the petitioner seeks to withdraw the petition.
4. Accordingly, the petition is dismissed as withdrawn.
5. The next date of hearing i.e. 30.05.2022 stands cancelled.
6. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J FEBRUARY 8, 2022/dss Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:10.02.2022 16:57:44