Delhi High Court
Kulan Rukhsana Amin & Anr vs Rodion Henry Arsalan Amin & Ors on 29 May, 2015
Author: Hima Kohli
Bench: Hima Kohli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 708/2015 & IAs No.11986/2015 and 11530/2015
KULAN RUKHSANA AMIN & ANR ..... Plaintiffs
Through : Mr. M. Tarique Siddiqui, Advocate
versus
RODION HENRY ARSALAN AMIN & ORS ..... Defendants
Through : Mr. Rajiv K. Nanda, Advocate.
Mr. S.S. Jauhar, Advocate
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 29.05.2015 I.A. No.12376/2015 (by the plaintiffs u/O XXIII R-1 CPC)
1. The present application has been filed by the plaintiffs praying inter alia for leave to withdraw the accompanying suit, with liberty to file a fresh suit in case a fresh cause of action arises in their favour.
2. Notice. Counsels for the defendants accept notice and state that they do not have any objection to the present application being allowed.
3. Accordingly, the application is allowed and the suit is dismissed as withdrawn, along with the pending applications, with liberty granted to the plaintiff, as prayed for.
HIMA KOHLI, J MAY 29, 2015 sk