OM PARKASH GUPTA Vs. YOGESH SHAROHA

JUDGEMENT

(1.) THE appeal in which these applications have been filed, was filed impugning the judgment and decree dated 15.02.2005 of the Court of the Additional District Judge (ADJ), Delhi of dismissal of suit No.34/2000 filed by the four original appellants.

(2.) THE said suit was filed, for the reliefs of:

(3.) CM No.6804/2011 was filed by the appellant No.1 Sh. Om Parkash Gupta for permission to withdraw the appeal insofar as on his behalf. The said application was, vide order dated 18.04.2010 allowed and the appellant No.1 deleted from the array of parties.