Krishan Kumar Sharma vs Aiswarya Sharma
2015 Latest Caselaw 8207 Del

Citation : 2015 Latest Caselaw 8207 Del
Judgement Date : 30 October, 2015

Delhi High Court

Krishan Kumar Sharma vs Aiswarya Sharma on 30 October, 2015

Author: Hima Kohli

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2726/2014 and I.A. 17292/2014
      KRISHAN KUMAR SHARMA                     ..... Plaintiff
                    Through: Mr. Pradeep Dhingra, Advocate with
                    Mr. Ripin Sood, Advocate

                        versus

      AISWARYA SHARMA                                 ..... Defendant
                   Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 30.10.2015

1. Counsel for the plaintiff seeks leave to withdraw the present suit

as he states that presently, the defendant (daughter-in-law of the

plaintiff) is not causing any harassment to him.

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

withdrawn alongwith the pending application.

HIMA KOHLI, J OCTOBER 30, 2015 rkb

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