Shri Mahesh Gupta vs Shri Dwarka Prasad And Ors
2015 Latest Caselaw 5422 Del

$~2.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 155/2008 and I.A. 15290-91/2014, 8321/2014
     SHRI MAHESH GUPTA                          ..... Plaintiff
                    Through: Mr. Mukesh Goel, Advocate

                        versus


      SHRI DWARKA PRASAD & ORS                   ..... Defendants
                    Through: Mr. Shivam Sharma, Adv. for D-1.
                    Mr. Ashish Mohan, Advocate for D-18 to 20.
                    Mr. Ashish Aggarwal, Advocate for D-21 to 24.
                    D-5 to 8, 12, 13, 15 & 17 are ex-parte.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 29.07.2015

I.A. 11167/2015 (by the plaintiff for withdrawal of the suit)

1. Notice could not issue on the application for want of process fee.

However, appearance is entered by the counsels for the defendant

No.1, defendants No.18 to 20 and defendants No.21 to 24.

2. The present application has been filed by the plaintiff seeking

permission to withdraw the present suit on the ground that in view of

his health condition and family engagement, he is unable to pursue

the present suit any further.

3. Counsels for the defendants states that they have no objection

to the prayer made in the present application.

4. Accordingly, the present application is allowed. The suit is

dismissed as withdrawn alongwith the pending applications while

leaving the parties to bear their own costs.

HIMA KOHLI, J JULY 29, 2015 rkb