Sh Anil A Biswas vs Smt Rina Biswas And Another
2015 Latest Caselaw 8897 Del

$~30.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3223/2015
      SH ANIL A BISWAS                           ..... Plaintiff
                     Through: Mr. Vaibhav Gaggar, Advocate with
                     Ms. Neha Mishra and Mr. Abhimanyu Chopra,
                     Advocates

                        versus

      SMT RINA BISWAS AND ANOTHER                ..... Defendants
                    Through: Ms. Jubli Momalia, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.11.2015

1. Pursuant to the order dated 14.10.2015, counsel for the

plaintiffs states that he has obtained instructions from his clients to

the effect that his clients are in possession of the suit premises and

therefore do not wish to pursue the present suit any further. He,

therefore, seeks leave to withdraw the suit.

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

withdrawn.

HIMA KOHLI, J NOVEMBER 30, 2015 rkb