Delhi High Court - Orders
Ranjib Biswal vs M/S Sachin Jain (Huf) & Ors on 5 February, 2026
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 564/2025 and I.A. 20491/2025, I.A. 23781/2025
I.A. 26692/2025
RANJIB BISWAL .....Plaintiff
Through: Mr. Laksh Khanna, Ms. Diksha Suri
and Ms. Riya Jain, Advocates.
versus
M/S SACHIN JAIN (HUF) & ORS. .....Defendants
Through: Mr. Amit Gupta, Advocate for D1.
Mr. Ashish Mohan, Sr. Advocate with Mr. Shivam
Gangra, Mr. Gurumukh Choudhary, Ms. Sheetal
Sharma and Ms. Shreya Pal, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.02.2026 I.A. 31392/2025 (Application under Order XXIII Rule 1 read with Section 151 CPC by the plaintiff)
1. Mr. Laksh Khanna, learned counsel appearing on behalf of the plaintiff/applicant, on instructions, submits that he seeks to withdraw the present suit against all the defendants.
2. The suit is dismissed as withdrawn.
3. Application stands disposed of.
4. All the pending applications stand disposed of.
VIKAS MAHAJAN, J FEBRUARY 5, 2026/jg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2026 at 20:37:57