Abhisekh Singla vs Rajesh Singla & Ors
2015 Latest Caselaw 6558 Del

$~31.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2621/2015 and I.A.18241-43/2015
      ABHISEKH SINGLA                           ..... Plaintiff
                    Through: Mr. K.K. Jha, Advocate

                        versus

      RAJESH SINGLA & ORS                              ..... Defendants
                     Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 02.09.2015

1. The plaintiff has instituted the present suit against his father and

siblings praying inter alia for partitioning of ground floor of property

No.V-14, Green Park, New Delhi.

2. Having regard to the nature of the averments made in the

plaint, counsel for the plaintiff has been requested to address

arguments on the maintainability of the present suit for partition in

view of the fact that even as per the plaintiff, his grandfather, Shri

Mahan Lal Singla was the owner of the suit property and had

bequeathed the same in favour of his four sons including the

defendant No.1 under a will dated 20.09.1997.

3. After addressing arguments for some time, learned counsel for

the plaintiff seeks leave to withdraw the present suit.

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

withdrawn alongwith the pending applications.

HIMA KOHLI, J SEPTEMBER 02, 2015 rkb