Satinder Kaur vs Rajendra Pal Singh Sandhu & Ors.
2015 Latest Caselaw 2663 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                 TR.P.(C) 26/2014

                                                  Decided on 27.03.2015

IN THE MATTER OF :
SATINDER KAUR                                         ..... Petitioner
                         Through: Mr.Vikrant Mittal, Advocate

                         versus

RAJENDRA PAL SINGH SANDHU & ORS.                      ..... Respondents
                    Through: None


CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

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

present petition while reserving the right of his client to approach the

court of the learned ADJ, North-West, Rohin Courts, Delhi where suit

No.389/2004 is pending, for making a request to return the plaint to

enable the petitioner to file the same before the court vested with the

pecuniary jurisdiction to try and entertain it.

2. Leave, as prayed for, is granted. The petition is disposed of.

                                                      (HIMA KOHLI)
MARCH 27, 2015                                           JUDGE
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