R K Mishra vs Shashi
2015 Latest Caselaw 6636 Del

Citation : 2015 Latest Caselaw 6636 Del
Judgement Date : 4 September, 2015

Delhi High Court

R K Mishra vs Shashi on 4 September, 2015

$~19.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2557/2015 and I.A. 17816-18/2015
      R K MISHRA                                   ..... Plaintiff
                        Through: Mr. Manoj Saxena, Advocate

                        versus

      SHASHI                                          ..... Defendant
                        Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 04.09.2015

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

while reserving the right of his client to file a fresh suit based on the

same cause of action.

2. Leave, as prayed for, is granted subject to the fresh suit being

maintainable in accordance with law.

3. The suit is dismissed as withdrawn alongwith the pending

applications.

HIMA KOHLI, J SEPTEMBER 04, 2015 rkb

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