Rina Biswas vs Anil A Biswas & Ors
2015 Latest Caselaw 7916 Del

Citation : 2015 Latest Caselaw 7916 Del
Judgement Date : 14 October, 2015

Delhi High Court

Rina Biswas vs Anil A Biswas & Ors on 14 October, 2015

Author: Hima Kohli

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 999/2013
       RINA BISWAS                                      ..... Plaintiff
                           Through : Mr. Jubli Momalia, Advocate


                           versus

       ANIL A BISWAS & ORS                       ..... Defendants
                      Through : Ms. Reena Kumari, Adv. for D-1.


       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 14.10.2015

1. Pursuant to the order dated 14.9.2015, learned counsel enters

appearance for the plaintiff and states that the plaintiff had expired in

the month of May, 2015 and therefore nothing further survives for

adjudication in the present suit as the relief in the suit was personal

to the plaintiff. The suit is accordingly disposed of as infructuous.

2. File be consigned to the record room.

HIMA KOHLI, J OCTOBER 14, 2015 sk

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