Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Andra Paradesh State Handloom ... vs Shamshul Huda
2015 Latest Caselaw 3971 Del

Citation : 2015 Latest Caselaw 3971 Del
Judgement Date : 18 May, 2015

Delhi High Court
The Andra Paradesh State Handloom ... vs Shamshul Huda on 18 May, 2015
Author: Hima Kohli
$~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2406/2009
      THE ANDRA PARADESH STATE HANDLOOM WEAVERS
      CO-OPERATIVE SOCIETY LTD                         ..... Plaintiff
                    Through : Ms. Raavi Birbal, Advocate with
                    Mr. K. Nageshwara Rao, Manager in person.

                        versus

      SHAMSHUL HUDA                                     ..... Defendant
                        Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 18.05.2015

1. Counsel for the plaintiff states, on instructions from the Manager

of the plaintiff/society that as the plaintiff has already received the

possession of the suit premises, vide order dated 15.12.2009 passed

in the present proceedings, they do not wish to pursue the suit any

further and she seeks leave to withdraw the same.

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

withdrawn.

HIMA KOHLI, J MAY 18, 2015 sk/ap

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter