Dayanand Saini & Anr. vs Samunder Singh
2021 Latest Caselaw 2907 Del

                          $~4
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(OS) 23/2021

                                DAYANAND SAINI & ANR.                ..... Plaintiffs
                                            Through: Mr. Nishant Das, Mr. Atul
                                            Kumar, Mr. Pramod Kumar Rath and Mr.
                                            Akhilesh, Advs.

                                                   versus

                                SAMUNDER SINGH                         ..... Defendant
                                             Through: Attendance not given
                                CORAM:
                                HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                   O R D E R (ORAL)

% 25.10.2021

C .HARI SHANKAR, J.

CS(OS) 23/2021 & I.A. 410/2021 (Order XXXIX Rules 1 and 2 CPC)

1. Mr. Das, learned counsel for the plaintiffs, seeks leave to withdraw the suit, as his client intends to approach another forum in the matter.

2. Recording the said submission, the suit is dismissed as withdrawn. Miscellaneous application is disposed of as infructuous.

C.HARI SHANKAR, J OCTOBER 25, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:26.10.2021 17:32:23