ISHITA SANDHU Vs. VIJAY KUMAR

JUDGEMENT

(1.) Learned Advocate appearing on behalf of the plaintiff submitted that plaintiff does want to continue present civil suit and permission be granted to withdraw the civil suit. In view of the submission of learned Advocate appearing on behalf of the plaintiff permission to withdraw present civil suit granted in the ends of justice. Civil Suit is dismissed as withdrawn as prayed for. No order as to costs. C.S. No. 89 of 2011 is disposed of. Pending applications if any also disposed of.