AIROnline 1996 SC 389 ::(1996) 3 Rec Civ R 316 ::1996 (4) SCC 592 ::1996 (3) Land LR 541 ::1996 (3) ICC 542 ::1996 (3) Civil LJ 202 ::1996 (2) LJR 31 ::(1996) 2 Cur CC 264 ::(1997) 1 Mad LJ 64 ::(1996) 6 JT 78 ::(1996) 6 JT 78 (SC) ::(1996) 3 SCJ 85

Supreme Court Of India

Hon'ble Judge(s): K. Ramaswamy, G. B. Pattanaik , JJ

Civil P.C. (5 of 1908) , O.23 R.1— Withdrawal of suit - Suit for declaration of title -Appellants got themselves impleaded as party defendants during pendency of suit - Appellants in a written statement filed by them specifically reserving their right to take appropriate proceedings and seeking dismissal of suit - Not a case that respondent sought permission to have suit dismissed with liberty to file fresh suit - Order dismissing suit as against appellants proper. (Para 2)