State Bank Of India vs Anil Amangal & Ors.
2015 Latest Caselaw 3859 Del

$~9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3433/2012
      STATE BANK OF INDIA                         ..... Plaintiff
                     Through : Mr. Sanjiv Kakra, Advocate

                        versus

      ANIL AMANGAL & ORS.                   ..... Defendants
                     Through : Mr. Amarjit Singh Bedi, Adv.for D-1
                     Mr. Nimanniyu Sharma, Advocate for D-2.
                     Mr. Rajender Singh, Adv. for D-3
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 14.05.2015

1. Counsel for the plaintiff/bank states that during the pendency of

the present proceedings, the bank has vacated the suit premises and

deposited the keys thereof in the Registry. He states, on instructions,

that having done so, the plaintiff/bank is no longer interested in

pursuing the present suit any further. However, the plaintiff/bank

reserves its right to contest CS(OS) No.1370/2009 instituted by the

defendant No.1 in respect of the suit premises and take all the pleas

as have been taken in the written statement.

2. The suit is dismissed as withdrawn, while reserving the right of

the plaintiff, as prayed for above.

HIMA KOHLI, J MAY 14, 2015/sk