Super Cassettes Industries Ltd. and Ors. v. Union of India - (High Court of Delhi) (07 Aug 2015)

Sufficient grounds for withdrawal of suit

MANU/DE/2228/2015

Civil

Petitioner seeking to withdraw suit because issue is to be decided in another pending petition constitutes 'sufficient grounds'. The Court noted that hearings had not commenced and no interim relief had been granted to the Petitioners. Adding that the Union of India suffered no prejudice, the Court allowed the Petitioner's application to withdraw.

Relevant : Rule 1 Code of Civil Procedure, 1908 Act Sarguja Transport Service vs. State Transport Appellate Tribunal, M.P., Gwalior and Ors. MANU/SC/0114/1986 Hulas Rai Baij Nath vs. Firm K.B. Bass & Co. MANU/SC/0023/1967 Sarva Shramik Sanghatana (K.V), Mumbai vs. State of Maharashtra and Ors. MANU/SC/8144/2007

Tags : SUIT WITHDRAW SUFFICIENT GROUND