R.S.Yadav vs Sumer Singh Salkan & Ors.
2017 Latest Caselaw 3609 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     FAO(OS) 157/2015
      R.S.YADAV                                              ..... Appellant
                           Through:     Mr. Arjun Dewar, Advocate along
                                        with Ms. Anupama Kumar, Advocate.

                           versus

      SUMER SINGH SALKAN & ORS.              ..... Respondents
                   Through: Mr. Ranjay, Advocate for R-1.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA

                           ORDER

% 25.07.2017

CM No. 15665/2017 (application on behalf of the respondent no. 1 under Section 151 of the CPC for appropriate directions)

1. The present application has been filed by the respondent no. 1 praying inter alia that the documents filed by the petitioner (Annexure 1) be taken on record.

2. Appearance is entered by learned counsel for the non-applicant/appellant who opposes the application and submits that it is for the respondent no. 1 to make such a prayer before the learned ADJ, Patiala House Courts, as the present appeal has already been disposed of.

3. In view of the submission made hereinabove, learned counsel for respondent no. 1 seeks leave to withdraw the present application while reserving the right of his client to file an appropriate application on the same lines in the pending suit proceedings.

4. Leave as prayed for is granted. The Application stands disposed of.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 25, 2017 ss