Ms Neelam Nagpal & Anr vs Ms. Monika Satija & Ors
2015 Latest Caselaw 1562 Del

$~3.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1854/2008 and I.A. 1519/2012
       MS NEELAM NAGPAL & ANR                  ..... Plaintiffs
                    Through: Mr. Alok Sharma, Advocate

                        versus

       MS. MONIKA SATIJA & ORS                     ..... Defendants
                      Through: Mr. K. Sunil, Advocate with
                      Mr. Abhishek Khanna and Mr. Rajesh Anand,
                      Advocates

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 23.02.2015

1. Counsel for the plaintiffs seeks leave to withdraw the present

suit as he states that a comprehensive suit for seeking partition of the

estate of late Shri K.L. Nagpal was instituted by the plaintiffs after

instituting the present suit, registered as CS(OS) 335/2011, which is

listed at Item No.37 in today's cause list and is being pursued by the

plaintiffs.

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

withdrawn alongwith the pending application.

HIMA KOHLI, J FEBRUARY 23, 2015 rkb