Shailendra Kumar vs Sukhvinder Singh
2015 Latest Caselaw 7308 Del

Citation : 2015 Latest Caselaw 7308 Del
Judgement Date : 23 September, 2015

Delhi High Court

Shailendra Kumar vs Sukhvinder Singh on 23 September, 2015

Author: Hima Kohli

$~25.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2246/2015 and I.A. 15310-11/2015
      SHAILENDRA KUMAR                           ..... Plaintiff
                    Through: Mr. Rohit Agarwal, Advocate

                         versus

      SUKHVINDER SINGH                                  ..... Defendant
                    Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 23.09.2015

1. Counsel for the plaintiff states on instructions that the plaint

may be returned to him alongwith the court fee for being presented

before the competent court vested with the pecuniary jurisdiction in

that regard.

2. Leave, as prayed for, is granted. The Registry is directed to

return the plaint with the court fee to the plaintiff as prayed for.

3. The suit is disposed of alongwith the pending applications.

HIMA KOHLI, J SEPTEMBER 23, 2015 rkb

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