Pawan Kumar Sikka vs Poonam Sehgal & Ors.
2015 Latest Caselaw 3528 Del

Citation : 2015 Latest Caselaw 3528 Del
Judgement Date : 30 April, 2015

Delhi High Court

Pawan Kumar Sikka vs Poonam Sehgal & Ors. on 30 April, 2015

Author: Hima Kohli

$~40

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      EX.P. 179/2013 & EA(OS) No.13/2014

       PAWAN KUMAR SIKKA                   ..... Decree Holder
                     Through: Mr. Yogesh Kumar Jagia, Advocate

                        versus

       POONAM SEHGAL & ORS.         ..... Judgement Debtors
                    Through: Mr. Bharat Bhushan, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.04.2015

1. Counsel for the Decree Holder states that after the last date of

hearing, the parties have almost resolved their interse disputes

through the intervention of family friends and well wishers. He

therefore seeks leave to withdraw the present petition.

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

withdrawn, along with the pending application.

HIMA KOHLI, J APRIL 30, 2015 mk

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