Mukul M.Sangma vs P.A.Sangma & Ors.
2016 Latest Caselaw 4976 Del

$~13.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3109/2014 and I.A. 19948/2014
      MUKUL M.SANGMA                             ..... Plaintiff
                  Through: Ms. Suchitra Atul Chitale,
                  Mr.Chetan Sharma & Mr.Madhav Chitale,
                  Advocates

                          versus

      P.A.SANGMA & ORS.                          ..... Defendants
                   Through: Mr. Avijit Mani Tripathi,
                   Mr.Shaurya Sahay and Mr.Ankit Tripathi,
                   Advocates for D-1
                   Ms.Snigdha Sharma, Advocate for D-2

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 29.07.2016

1. Learned counsel for the plaintiff states that she has received instructions from her client to the effect that he does not wish to pursue the present suit any further in view of the demise of the defendant No.1.

2. The suit is accordingly dismissed as withdrawn, along with pending application, while leaving the parties to bear their own costs.

HIMA KOHLI, J JULY 29, 2016 mk