Sangeet Aggarwal vs Madan Lal & Ors.
2015 Latest Caselaw 6776 Del

2
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 499/2007 & IA No.20339/2014
      SANGEET AGGARWAL                           ..... Plaintiff
                    Through : Mr.Sumit Purohit, Advocate with
                    plaintiff in person
                    versus
      MADAN LAL & ORS.                      ..... Defendants
                    Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 09.09.2015

1. Counsel for the plaintiff states on instructions from his client who

is present in court that the present suit has been rendered infructuous

on the ground that the land, subject matter of the suit was auctioned

by a Committee constituted by the Supreme Court in another set of

proceedings. As a result, nothing further survives for adjudication in

the present suit.

2. In view of the submission made above, the present suit is

disposed of as having been rendered infructuous, along with pending

application.

HIMA KOHLI, J SEPTEMBER 09, 2015 mk