Sawan Public School & Anr vs Ram Parvesh Sharma & Anr
2014 Latest Caselaw 6746 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      W.P.(C) 6477/2014

                                        Decided on 12.12.2014
IN THE MATTER OF :
SAWAN PUBLIC SCHOOL & ANR                      ..... Petitioners
                   Through: Mr. G.D. Gupta, Senior Advocate
                   with Mr. Pramod Ahuja and Mr. Abhishek
                   Mishra, Advocates

                       versus

RAM PARVESH SHARMA & ANR                     ..... Respondents
                  Through: Mr. Rajeev Kumar Singh, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

CM APPL. 20251/2014 (by the petitioners u/O VI R 17 CPC)

1. The present application has been filed by the petitioners

seeking extensive amendments in the writ petition.

2. The writ petition is listed at the stage of admission and having

regard to the number of amendments sought by the petitioners, it

would virtually change the entire complexion of the pleadings.

3. Mr. G.D. Gupta, learned Senior Advocate appearing for the

petitioners state that he may be permitted to withdraw the present

petition while reserving the right of the petitioners to file a fresh

petition on the same cause of action, by taking all the pleas that may

be available to them, in accordance with law.

4. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn alongwith the pending application.

5. The date already fixed in the matter, i.e., 27th January, 2015

stands cancelled.

                                                    (HIMA KOHLI)
DECEMBER 12, 2014                                      JUDGE
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