Parvinder Singh Juneja vs Makhan Singh
2015 Latest Caselaw 9506 Del

3
$~
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 67/2012 & IA No.496/2012
      PARVINDER SINGH JUNEJA                    ..... Plaintiff
                    Through : Mr. Dattatray Vyas, Proxy Counsel
                    with plaintiff in person

                       versus

      MAKHAN SINGH                                  ..... Defendant
                       Through : Mr.Jagjit Singh Dahiya, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 21.12.2015

1. The present suit has been instituted by the plaintiff against his

uncle(father's brother) in respect of the suit premises situated in

Village Uldhanpur, Shahdara, Delhi.

2. When the case was taken up on the first call, the plaintiff had

appeared in person with learned proxy counsel and had sought leave

to withdraw the present suit on the ground that he had arrived at a

settlement with the defendant. At that time, proxy counsel appearing

for counsel for the plaintiff had stated that he was unable to identify

the plaintiff. On the second call, the plaintiff produces his driving

licence with a copy thereof duly endorsed by him as true copy, which

is taken on record.

3. Proxy counsel appearing for the counsel for the plaintiff states

that the arguing counsel had to suddenly leave for out of town due to

which he is unavailable today.

4. In view of the fact that the plaintiff states that he has arrived at

a settlement with the defendant and does not wish to pursue the suit

any further and a similar statement was made by the counsel for the

plaintiff when he had appeared before the Joint Registrar on

19.11.2015, the present suit is dismissed as withdrawn, along with

pending application.

HIMA KOHLI, J DECEMBER 21, 2015 mk