Oudh Bir Prasad vs Skipper Sales P Ltd.
2015 Latest Caselaw 8764 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1727/1998 & IA No.7120/1998
       OUDH BIR PRASAD                           ..... Plaintiff
                     Through : Mr. Akshay Makhija, Advocate

                         versus

       SKIPPER SALES P LTD.                             .... Defendant
                      Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 24.11.2015

1. Counsel for the plaintiff states that he has obtained instructions

from his client which are to the effect that one of the legal heirs of the

deceased plaintiff, namely, Ms. Santosh Kumari Jain had expired in the

year 2006 and all her legal heirs are already on record.

2. Learned counsel for the plaintiff further states that in view of the

orders passed by the Supreme Court, the plaintiff does not wish to

pursue the present suit any further. The same is accordingly disposed

of, along with the pending application.

HIMA KOHLI, J NOVEMBER 24, 2015 sk/ap