Suresh Chand vs Govt Of Nct Of Delhi & Others.
2015 Latest Caselaw 2721 Del

35
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1261/2010 & IA No.8222/2010
      SURESH CHAND                                    ..... Plaintiff
                         Through Mr.Rohit Gandhi, Ms.Manpreet Kaur
                         & Mr.Varun Garg, Advocates

                         versus

      GOVT OF NCT OF DELHI & OTHERS.           .... Defendants
                     Through Mr.Amitabh Marwah, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 06.04.2015

1. Pursuant to the last date of hearing, counsel for the plaintiff

states that he has obtained instructions from his client to the effect

that in the light of the averments made by the defendants No.1 & 2 in

their written statement, the plaintiff does not wish to pursue the suit

any further. However, the plaintiff reserves his right to seek his

remedies against the defendants in case a fresh cause of action arises

in his favour.

2. Leave, as prayed for, is granted. The suit is disposed of, along

with the pending application. The interim order stands vacated.

HIMA KOHLI, J APRIL 06, 2015 mk