Sunil Kumar Jain vs Prakash Khatri & Ors.
2015 Latest Caselaw 4381 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1647/2015 & IAs No.11849 & 11850/2015
      SUNIL KUMAR JAIN                           ..... Plaintiff
                     Through Mr.Ankur Jain, Advocate

                        versus

      PRAKASH KHATRI & ORS.                              ..... Defendants
                    Through None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 28.05.2015

1. The Registry has raised an office objection with regard to the

manner in which the plaintiff has calculated the jurisdiction value of

the suit and assessed the court fees for each relief as mentioned in

paras 19 & 20 of the plaint.

2. Learned counsel for the plaintiff seeks leave to withdraw the

present suit, while reserving the right of the plaintiff to seek his

remedies against the defendants as raised in the present suit, by filing

appropriate proceedings including a writ petition under Article 226 of

the Constitution of India, as may be available in law.

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

withdrawn, along with pending applications.

HIMA KOHLI, J MAY 28, 2015/mk