ARCHANA BAJORIA Vs. RADHA DEVI KHEMKA

JUDGEMENT

(1.) The plaintiff has filed the present application being G.A. No. 3 of 2022 in C.S. 140 of 2022 praying for withdrawal of the suit with liberty to file afresh. The defendant nos. 1, 2, 4, 6, 7, 8, 9, 10, 11 and 13 have raised objection for allowing the plaintiff to withdraw the suit with liberty to file afresh.

(2.) The plaintiff says that the plaintiff was not satisfied with the erstwhile advocate with the manner, the case was conducted and has changed her advocate and engaged the present advocate to conduct her case. The present advocate after going through the plaint found several formal defects in the plaint and also found that no relief for partition and consequential reliefs had been prayed for.

(3.) The present Counsel has informed the plaintiff about the said defects and advised for withdrawal of the suit and to file afresh.