Sushila @ Babli & Anr vs Rambir Singh
2015 Latest Caselaw 1868 Del

27
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 347/2010 & E.A(OS) Nos.385 & 386/2011
      SUSHILA @ BABLI & ANR.             ..... Decree Holders
                    Through : Mr.Anand Yadav, Advocate

                        versus

      RAMBIR SINGH                              ..... Judgment Debtor
                        Through : None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 03.03.2015

1. Learned counsel for the Decree Holders seeks leave to withdraw

the present petition while reserving the rights of his clients to file a

fresh petition for seeking execution of the judgment and decree

25.8.2009, passed in CS(OS) No.717/2007.

2. Leave, as prayed for, is granted, subject to the Decree Holders

filing a fresh execution petition within the period of limitation as

prescribed in law. The present petition is disposed, along with the

pending applications.

HIMA KOHLI, J MARCH 03, 2015 mk