Tushar Kanti Ganguli vs Raghuvir Singh And Others
2015 Latest Caselaw 3259 Del

$~9.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 591/2012
       TUSHAR KANTI GANGULI                       ..... Plaintiff
                     Through: Mr. S.K. Bhaduri, Advocate with
                     plaintiff in person.

                          versus


       RAGHUVIR SINGH AND OTHERS                          ..... Defendants
                     Through: None

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 22.04.2015

I.A. 8195/2015 (by the plaintiff u/O XXIII R 1 CPC)

1. The present application has been filed by the plaintiff praying

inter alia for permission to withdraw the present suit unconditionally.

2. Counsel for the plaintiff states that the plaintiff is a senior citizen

and is keeping indifferent health and therefore, not interested in

proceeding further with the suit.

3. In view of the submission made by the counsel for the plaintiff,

the present suit is dismissed as withdrawn.

4 The interim order stands vacated.

5. File be consigned to the record room.

6. At this stage, learned counsel for the plaintiff states that the

Registry may be directed to return the original documents filed with

the suit.

7. Subject to the plaintiff filing the certified copies of the original

documents, the same shall be returned to him through counsel.

HIMA KOHLI, J APRIL 22, 2015 rkb