Sheela Devi vs Triloki Nath And Others
2015 Latest Caselaw 442 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    CS(OS) 1573/2009

                                               Decided on: 16.01.2015

IN THE MATTER OF
SHEELA DEVI                                           ..... Plaintiff
                         Through : Mr. Rajat Malhotra, Advocate

                         Versus

TRILOKI NATH AND OTHERS            ..... Defendants
                   Through : None.

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J. (ORAL)

I.A. No.1048/2015 (by the plaintiff u/O XXIII R-1 CPC)

1. The present petition has been filed by the plaintiff praying

inter alia for leave to withdraw the present suit on the ground that

the plaintiff has agreed to settle the dispute with the successor-in-

title in respect of the defendants' shares in the suit property.

2. Counsel for the plaintiff states that initially some of the

defendants were represented through counsel, but for the last

several dates, none has been appearing on their behalf and

presently, the suit is at the stage of recording of plaintiff's evidence.

3. The prayer made in the application is allowed and the suit is

dismissed as withdrawn.

4. The date already fixed in the case, i.e., 17.4.2015, stands

cancelled.

HIMA KOHLI, J

JANUARY 16, 2015 sk