Full Judgment Text
$~1 & 2 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 153/2021, I.A.s 1280/2021 &1281/2021
M/S INDIABULLS DISTRIBUTION SERVICES LIMITED
..... Petitioner
Through: Mr. Mansimran Singh &
Ms. Vishakha Ahuja, Advs.
versus
M/S B.G.A REALTORS ..... Respondent
Through:
+ ARB.P. 154/2021, I.A.s 1282/2021 & 1283/2021
M/S INDIABULLS DISTRIBUTION SERVICES LIMITED
..... Petitioner
Through: Mr. Mansimran Singh &
Ms. Vishakha Ahuja, Advs.
versus
M/S B.G.A REALTORS ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
% 28.01.2021
(Video-Conferencing)
O R D E R (ORAL)
1. Learned counsel for the petitioner seeks leave to withdraw these
petitions, stating that the disputes between the parties stand settled
th
vide settlement agreement dated 7
November, 2020.
Signature Not Verified
ARB.P. 153/2021 & ARB.P. 154/2021 Page 1 of 2
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:29.01.2021
21:50:02
2. The statement is taken on record.
3. The petitions are disposed of.
C.HARI SHANKAR, J
JANUARY 28, 2021
ss
Signature Not Verified
ARB.P. 153/2021 & ARB.P. 154/2021 Page 2 of 2
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:29.01.2021
21:50:02