Bhupinder Singh Jaggi vs Punjabi Bagh Club(Regd) & Ors
2015 Latest Caselaw 611 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                  CS(OS) 3079/2014

                                                 Decided on : 21.01.2015

IN THE MATTER OF:
BHUPINDER SINGH JAGGI                              ..... Plaintiff
                   Through: Ms. Rekha Aggarwal, Advocate

                        versus


PUNJABI BAGH CLUB(REGD) & ORS                      ..... Defendants
                   Through: Mr. P.D. Gupta, Advocate for D-1

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J.(Oral)

1.

Pursuant to the order dated 14.01.2015, counsel for the plaintiff

states that she has obtained instructions to the effect that her client

does not wish to pursue the present suit any further. She, however,

submits that liberty may be granted to the plaintiff to approach the office

bearers of the Managing Committee of the defendant No.1/Club with

regard to proper maintenance of the electoral rolls in the future.

2. Mr. Gupta, learned counsel for the defendant No.1 states that the

plaintiff himself is a Patron of the defendant No.1/Club and even prior

hereto, in terms of the order dated 09.10.2014, the grievances raised by

the plaintiff were duly redressed by the defendant No.1/Club when he

had approached the Managing Committee on 10.10.2014. He submits

that in any case, if any further grievance subsists, the plaintiff is at

liberty to approach the office bearers of the Managing Committee of the

defendant No.1/Club who shall examine the same and take necessary

steps, in accordance with law.

3. In view of the aforesaid submissions, the suit is disposed of, while

leaving the parties to bear their own costs.

                                                    (HIMA KOHLI)
JANUARY 21, 2015                                       JUDGE
rkb/mk