Dalip Yadav vs Sukhbinder Singh Saini & Anr.
2015 Latest Caselaw 934 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CS(OS) 41/2015 & IAs No.292-93/2015 and
      CS(OS) 42/2015 & IAs No.298-99/2015


                                                    Decided on : 02.02.2015
IN THE MATTER OF:
DALIP YADAV                                              ..... Plaintiff
KRISHAN YADAV                                            ..... Plaintiff
                              Through: Mr. Dhamanjai Rana, Advocate

                   versus
SUKHBINDER SINGH SAINI & ANR.                           ..... Defendants
                   Through: None.
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1.

Counsel for the plaintiffs seeks leave to withdraw the present suits,

while reserving the right of his clients to file fresh suits on the same cause

of action.

2. Leave, as prayed for, is granted. As and when the plaintiffs file

fresh suits, the same shall be considered in accordance with law.

3. The suits are dismissed as withdrawn, along with the pending

applications.

(HIMA KOHLI) JUDGE FEBRUARY 02, 2015 sk