Full Judgment Text
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 4036/2014 & IA No. 26288/2014
SUPER CASSETTES INDUSTRIES PVT LTD ..... Plaintiff
Through Ms.Prachi Agarwal, Advocate
versus
JIA NEWS CHANNEL ..... Defendant
Through None
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
O R D E R
% 01.10.2015
1. Learned counsel for the plaintiff states that the parties have
been able to arrive at an out of court settlement during the pendency
of the present suit. She therefore seeks leave to withdraw the present
suit.
2. Leave, as prayed for, is granted. The suit is dismissed as
withdrawn, along with pending application.
HIMA KOHLI, J
OCTOBER 01, 2015
mk
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 4036/2014 & IA No. 26288/2014
SUPER CASSETTES INDUSTRIES PVT LTD ..... Plaintiff
Through Ms.Prachi Agarwal, Advocate
versus
JIA NEWS CHANNEL ..... Defendant
Through None
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
O R D E R
% 01.10.2015
1. Learned counsel for the plaintiff states that the parties have
been able to arrive at an out of court settlement during the pendency
of the present suit. She therefore seeks leave to withdraw the present
suit.
2. Leave, as prayed for, is granted. The suit is dismissed as
withdrawn, along with pending application.
HIMA KOHLI, J
OCTOBER 01, 2015
mk