Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Raminder Kaur vs Manmohan Singh & Anr on 15 September, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                                          $~67
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +           CMI 4/2023 & CM 47741/2023
                                                      RAMINDER KAUR                                                                   ..... Petitioner
                                                                  Through:                                       Mr. Karan Luthra, Advocate

                                                                                         versus

                                                      MANMOHAN SINGH & ANR.                                                           ..... Respondents
                                                                  Through: None

                                          CORAM:
                                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                            ORDER

% 15.09.2023 CM APPL. 47740/2023

1. This is an application filed by the Appellant seeking leave to withdraw C.M. No. 7763/2023, whereby, she sought permission under Order XXXIII of the Code of Civil Procedure ('CPC') to sue as an indigent person.

2. The learned counsel for the Appellant states that the Appellant has deposited Rs. 12,500/- to be paid as a Court Fee with the Registry of this Court.

3. In view of the averments made in this application, the present application is allowed and C.M. No. 7763/2023 is dismissed as withdrawn.

4. In view of the orders passed in CM APPL. 47740/2023, this application has become infructuous and is accordingly, dismissed as withdrawn.

5. The registry is directed to inform the concerned Sub Divisional CMI 4/2023 Page 1 of 2 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Order is downloaded from the DHC Server on 16/09/2023 at 19:40:10 Magistrate ('SDM'), Dwarka that the Petitioner has withdrawn the said application. In addition, electronically on the mobile number of the Assistant Section Officer ('ASO') mentioned in the order dated 25.07.2023.

6. This appeal has been filed impugning the order dated 07.04.2022 passed by the Additional District Judge, West District, Tis Hazari Courts, Delhi ('Trial Court') in CS No. 103/2021 titled as "Manmohan Singh v. Raminder Kaur" whereby, the Trial Court rejected the application seeking leave to defend filed by the Appellant and decree the suit of the Respondent.

7. In view of the fact that the Petitioner has deposited the Court Fee, the Registry is directed to register this petition as a Regular First Appeal ('RFA') and place it before the Roster Bench.

8. The Joint Registrar in the order dated 25.07.2023 has directed the Petitioner's financial status report to be taken on record. The registry is directed to place the same on record before the next date of hearing.

9. List before the Roster Bench on 19.09.2023.

10. The date already fixed before the Registrar i.e., 20.09.2023 stands cancelled.

MANMEET PRITAM SINGH ARORA, J SEPTEMBER 15, 2023/rhc/asb Click here to check corrigendum, if any CMI 4/2023 Page 2 of 2 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 16/09/2023 at 19:40:10