Kanval Dhillon vs Kiran D Patki & Anr
2015 Latest Caselaw 4019 Del

Citation : 2015 Latest Caselaw 4019 Del
Judgement Date : 19 May, 2015

Delhi High Court

Kanval Dhillon vs Kiran D Patki & Anr on 19 May, 2015

Author: Hima Kohli

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 3006/2011
       KANVAL DHILLON                                    ..... Plaintiff
                         Through : Ms. Aastha Dhawan, Advocate

                         versus

       KIRAN D PATKI & ANR                         ..... Defendants
                       Through : Mr. Arun Mohan, Sr. Advocate with
                       Ms. Ankita, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 19.05.2015

1. Counsel for the plaintiff states that the plaintiff has expired on

3.5.2015 and therefore the present suit, wherein she has sought a

decree of permanent injunction against the defendants(her sisters)

praying inter alia that she may not be dispossessed from the suit

premises, has abated.

2. In view of the aforesaid submission, the suit is disposed of as

having abated.

HIMA KOHLI, J MAY 19, 2015 sk/mk

Download the LatestLaws.com Mobile App