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Judgment
MINI PUSHKARNA, J. (ORAL):
CM APPL. 24005/2023 (Application under Section 151 CPC on behalf of Tata Power Delhi Distribution Limited, (erstwhile North Delhi Power Limited) for withdrawal of the present appeal)
The present is an application on behalf of the appellant Tata Power Delhi Distribution Limited, erstwhile North Delhi Power Limited for withdrawal of the present appeal.
By way of the present application, it is submitted that during the pendency of the present appeal, parties have resolved the dispute before the Special Lok Adalat. Thus, it is submitted that an award of settlement dated 19.02.2023 has been passed by the Special Lok Adalat.
Both the parties have agreed for a settlement of Rs. 9,49,074/-against the amount of Rs. 15,81,819/-. It is submitted that the said amount of Rs. 9,49,074/- has already been received by the appellant. Thus, it is submitted that the matter stands resolved in terms of the award of settlement before the Special Lok Adalat.
In view of the submissions made herein, the present application is allowed and the appellant is allowed to withdraw the present appeal.
Application is allowed accordingly.
RFA 433/2010
The present appeal is dismissed as withdrawn in view of the settlement of the matter before the Special Lok Adalat.