Gurmeet Singh vs Gurdit Singh And Ors
2015 Latest Caselaw 166 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    CS(OS) 1370/2011

                                                 Decided on: 09.01.2015
IN THE MATTER OF
GURMEET SINGH                                        ..... Plaintiff
                         Through: Mr. R.K. Uppal, Advocate with
                         plaintiff in person.

                         versus

GURDIT SINGH AND ORS                           ..... Defendants
                   Through: Mr. S.K. Bhaduria, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (ORAL)

1. Counsel for the plaintiff states on instructions from his client

that he may be permitted to withdraw the present suit on account

of the fact that there are number of errors in drafting the same. He,

however, seeks leave to file a fresh suit for the same relief

alongwith additional reliefs at a later stage.

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

withdrawn alongwith the pending application.

3. As and when the plaintiff files a fresh suit seeking appropriate

relief, the same shall be considered in accordance with law.

                                                     (HIMA KOHLI)
                                                         JUDGE
JANUARY      9, 2015
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