Bimla & Ors vs Braham Prakash
2015 Latest Caselaw 1693 Del

31
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3998/2014 & IA No.26105/2014
      BIMLA & ORS                                    ..... Plaintiffs
                         Through : Mr. V.P. Rana, Advocate

                         versus

      BRAHAM PRAKASH                           ..... Defendant
                   Through : Ms. Richa Singh, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 26.02.2015

I.A. No.1982/2015 (u/O XXIII R -1 CPC)

1. Counsel for the plaintiffs states that the defendant has paid the

agreed amount of `10.00 lacs to the plaintiffs and nothing further is

due and payable to them in terms of their entire claim. He therefore

seeks leave to withdraw the present suit.

2. Counsel for the defendant states that she has no objection to

the aforesaid request.

3. Accordingly, the suit is dismissed as withdrawn, along with the

pending application, while leaving the parties to bear their own costs.

HIMA KOHLI, J FEBRUARY 26, 2015 sk