LALIT KAPUR Vs. VINOD KUMAR KAPUR & ORS

JUDGEMENT

(1.) I.A. 2706/2013 (by the plaintiff u/O XII R 6 CPC)

(2.) In view of the submission made by the counsel for the plaintiff, the present application is disposed of.

(3.) Summons were issued in the suit on 05.09.2012, whereafter appearance was entered by the learned counsel for the defendant No.1 on 26.11.2012. On 09.01.2013, on an application filed by the plaintiff, the name of the defendant No.5 was permitted to be deleted from the array of the parties. Simultaneously, the parties were referred to mediation, which did not succeed.