Kiran Sakhuja vs Poshita Sakhuja & Anr
2015 Latest Caselaw 1762 Del

$~29.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2283/2014 and I.A. 14256-58/2014
     KIRAN SAKHUJA                              ..... Plaintiff
                    Through: Mr. Vasdev Lalwani, Advocate
                    versus

     POSHITA SAKHUJA & ANR                                 ..... Defendants
                   Through: None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 27.02.2015

1. Counsel for the plaintiff states that he may be permitted to

withdraw the present suit for partition institution against the

defendants for the reason that the dispute between the parties has

been settled in SC No.85/2012, the succession petition filed by the

defendants in respect of the estate of late Shri Rohit Sakhuja (son of

the plaintiff, the husband of defendant No.1 and father of defendant

No.2). In support of the said submission, a certified copy of the

judgment dated 29.11.2014 pronounced by the learned ACJ is handed

over and taken on record.

2. The suit is disposed of alongwith the pending applications in

view of the aforesaid submission.

HIMA KOHLI, J FEBRUARY 27, 2015 rkb