Aman Singh vs Sudesh & Ors
2015 Latest Caselaw 6557 Del

$~34 *      IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 126/2014 & IA No.843/2014
      AMAN SINGH                                          ..... Plaintiff
                             Through : Mr. L.B. Rai, Advocate with plaintiff
                             in person.

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

% 02.09.2015 IA No.18317/2015 (by the plaintiff u/O XXVIII R-1 CPC)

1. The present application has been filed by the plaintiff praying

inter alia for permission to withdraw the accompanying suit on the

ground that the disputes between the parties have been settled and

the plaintiff does not wish to pursue the suit any further.

2. As per the record, an advance copy of the application has been

served on the counsel for the defendants through speed post. Despite

the same, none is present on their behalf.

3. As the plaintiff seeks an unqualified withdrawal of the

accompanying suit, the application is allowed. The suit is dismissed as

withdrawn, along with the pending application.

5. The date fixed in the case, i.e., 12.10.2015 stands cancelled.

HIMA KOHLI, J SEPTEMBER 02, 2015/sk/rkb