Medha Nath vs Manu Nath & Ors
2015 Latest Caselaw 1928 Del

Citation : 2015 Latest Caselaw 1928 Del
Judgement Date : 4 March, 2015

Delhi High Court

Medha Nath vs Manu Nath & Ors on 4 March, 2015

Author: Hima Kohli

$~32.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 595/2015 and I.A.4520/2015
      MEDHA NATH                                     ..... Plaintiff
                         Through: Mr. V. Seshagri, Advocate with
                         Ms. Pragya Nalwa, Advocate

                         versus

      MANU NATH & ORS                                    ..... Defendants
                    Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 04.03.2015

1. Counsel for the plaintiff seeks leave to withdraw the present suit

while reserving the right of his client to file an indigent petition for the

same cause of action in accordance with law.

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

withdrawn alongwith the pending application.

HIMA KOHLI, J MARCH 04, 2015 rkb

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