Memo Devi vs Bijender Singh Bhadana & Ors.
2015 Latest Caselaw 1811 Del

15
*          IN THE HIGH COURT OF DELHI AT NEW DELHI

+          CS(OS) 3193/2014 & IA No.20489/2014

                                                 Decided on 02.03.2015
IN THE MATTER OF:
MEMO DEVI                                                  ..... Plaintiff
                       Through : Mr. Pranav Verma,
                       Ms.Nilakshi Verma and Mr.Yogesh Rathi,
                       Advocates

                       versus

BIJENDER SINGH BHADANA & ORS.                   .... Defendants
                   Through : M.K.Sharma, Advocate for D-1

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. Learned counsel for the plaintiff seeks leave to withdraw the

present suit on the ground that the plaintiff has arrived at an out of

court settlement with the defendant No.1.

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

withdrawn, along with the pending application.

                                                    (HIMA KOHLI)
MARCH 02, 2015                                         JUDGE
mk