Delhi High Court - Orders
Order Xxxix Rules 1 & 2 Read With Section ... vs State (Nct Of Delhi) & Ors on 31 January, 2022
Author: Asha Menon
Bench: Asha Menon
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 65/2021, I.As. 10470/2021 (by the petitioner under
Order XXXIX Rules 1 & 2 read with Section 151 CPC for grant
of an ex-parte ad-interim injunction), 10471/2021 (by the
petitioner under Section 237 of the Indian Succession Act, 1925
read with Section 151 CPC seeking Leave of the Hon'ble Court to
treat the certified copy of the WILL dated 12th April, 2013 as the
Original WILL has been mislaid and/or not produced by the
daughter of the testator) & 16038/2021(by the respondents No.2, 3
and 5 under Order XXXIX Rule IV read with Section 151 CPC to
discharge, vary or set aside order dated 20thSeptember, 2021)
SARMUKH SINGH ..... Petitioner
Through: Mr. Rajal Rai Dua, Adv.
versus
STATE (NCT OF DELHI) & ORS. ..... Respondents
Through: Mr. Rohit Nagpal, Advocate for
Respondent no. 2,3&5
Mr. Akhil Hasija, Adv. for R-4
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 31.01.2022 [VIA VIDEO CONFERENCING]
1. Mr. Rajal Rai Dua, learned counsel for the petitioner, informs that the parties have settled the matter amicably and on instructions, he seeks permission to withdraw the petition.
2. In view of the submissions made, the petition is dismissed as withdrawn.
3. The order be uploaded on the website forthwith.
ASHA MENON, J JANUARY 31, 2022 Ab Signature Not Verified Signed By:MANJEET KAUR Signing Date:31.01.2022 23:12:13