Pamela Manmohan Singh vs State & Ors.
2017 Latest Caselaw 3699 Del

    $~9
    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
    +     FAO(OS) 362/2000
          PAMELA MANMOHAN SINGH                                 ..... Appellant
                              Through:     Mr. Mahendra Rana, Advocate.

                              versus

          STATE & ORS.                                      ..... Respondents
                              Through:     Mr. Lovkesh Sawhney, Advocate for
                                           R-2.

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

                              ORDER

% 27.07.2017

1. The present appeal was adjourned sine die vide order dated 04.03.2014 with liberty granted to the parties to approach this Court after the Supreme Court decides the inter-se disputes.

2. Learned counsel for the parties jointly states that much water has flown under the bridge after 04.03.2014 inasmuch as the learned Single Judge in Suit No. 238/89 and Probate No. 19/97 and Probate No. 20/97 has passed a consent order on 01.08.2016, whereunder liberty has been given to the other side to cross examine the petitioner in Probate No. 19/97.

3. Learned counsel for respondent nos. 2 to 5 submitted that pursuant thereto, a challenge laid by some intervenors, who had approached the Supreme Court by filing an SLP, has been withdrawn and they have been

impleaded in all the three cases which submission is denied by learned counsel for the appellant.

4. Be that as it may, as learned counsels for the parties state that nothing further survives for adjudication in the present appeal, the same is accordingly disposed of. File be consigned to the record room.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 27, 2017 ss