Sunita Sharma vs State & Ors.
2021 Latest Caselaw 2180 Del

                          $~32
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     TEST.CAS. 47/2019 & I.A. 10169/2021
                                SUNITA SHARMA                                     ..... Petitioner
                                            Through              Mr. Karan Balraj Mehta, Adv.
                                                                 with petitioner in person

                                                    versus

                                STATE & ORS.                                 ..... Respondents
                                                    Through: Mr. T.S. Nanda, Adv. for R-1
                                                    Mr. Dhruv Chawla, Ms. Anita Kumari and
                                                    Ms. Divita Dutta, Advs. for R-2 to R-4
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                        O R D E R (ORAL)

% 13.08.2021 (Video-Conferencing)

I.A. 10169/2021 (under Order XXIII Rule 1 CPC) in TEST.CAS. 47/2019

1. Mr. Mehta, learned counsel for the petitioner, seeks leave to withdraw this testamentary case.

2. The petitioner is also present in person. Her husband, who appears on her behalf, submits that they are persons of advanced stage, and that their health has deteriorated to a point where they are not in a position to prosecute these proceedings. They, therefore, reiterate to withdraw these proceedings.

3. Learned counsel for the opposite parties does not oppose the prayer.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:15.08.2021 19:21:13

4. Accordingly, the present petition stands disposed of.

5. The application stands allowed accordingly.

C. HARI SHANKAR, J.

AUGUST 13, 2021 dsn

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:15.08.2021 19:21:13