Ing Vysya Life Insurance Company ... vs Dalmeet Saini & Ors.
2015 Latest Caselaw 3899 Del

2, 3 & 4
$~
*     IN   THE    HIGH     COURT    OF   DELHI    AT    NEW      DELHI

+     CS(OS) 283/2007 and I.A. 16385/2014

      ING VYSYA LIFE INSURANCE COMPANY LTD.         ..... Plaintiff
                      Through Mr.R.Jawaharlal, Mr.Siddharth Bawa
                      and Mr.Shyamal Anand, Advocate

                     versus
      DALMEET SAINI & ORS.                             ..... Defendants
                     Through: None

+     CS(OS) 303/2007 and I.A. 16498/2014

      ING VYSYA LIFE INSURANCE COMPANY LTD.         ..... Plaintiff
                      Through Mr.R.Jawaharlal, Mr.Siddharth Bawa
                      and Mr.Shyamal Anand, Advocate

                         versus

      GURVINDER S. SAINI & ORS.                        ..... Defendants
                     Through: None

+     CS(OS) 284/2007 and I.A. 16404/2014

      ING VYSYA LIFE INSURANCE COMPANY LTD.         ..... Plaintiff
                      Through Mr.R.Jawaharlal, Mr.Siddharth Bawa
                      and Mr.Shyamal Anand, Advocate

                         versus

      GOPAL DAS ESTATES AND HOUSING PVT. LTD.          & ORS.
                                                     ..... Defendants
                         Through: Ms.Simran K.Paul, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 15.05.2015

1. The plaintiff has instituted the present suits praying inter alia for

a decree of specific performance against the defendants calling upon

them to execute and register a lease deed in respect of the suit

premises for a period of three years, commencing on 19.1.2007.

Further, the plaintiff has prayed for a decree of permanent and

mandatory injunction directing the defendants No.2 and 3 to continue

providing maintenance facilities in respect of the suit premises.

2. The Court is informed that during the pendency of the present

suits, the plaintiff had vacated the suit premises on 28.9.2012. In view

of the fact that the plaintiff has elected to vacate the suit premises and

has already handed over the possession thereof to the defendants,

nothing further survives for adjudication in the present suits as they

have been rendered infructuous.

3. The suits are accordingly disposed of, along with the pending

applications.

The date already fixed, i.e., 18.8.2015 stands cancelled.

HIMA KOHLI, J MAY 15, 2015 mk/rkb