Take notes as you read a judgment using our Virtual Legal Assistant and get email alerts whenever a new judgment matches your query (Query Alert Service). Try out our Premium Member Services -- Sign up today and get free trial for one month.
Punjab-Haryana High Court
M/S Puneet Fashion Pvt. Ltd vs M/S Madan Hosiery Mills And Ors on 7 May, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
279-13 CRM-M-9255-2023 (O&M)
Date of decision: 07.05.2024
M/S PUNEET FASHION PVT LTD .... PETITIONER(S)
VERSUS
M/S MADAN HOSIERY MILLS AND ORS ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Avinit Avasthi, Advocate for
Ms. Kriti S. Avasthi, Advocate
for the petitioner(s).
Mr. Nippun Sharma, Advocate
for respondent Nos.1 to 4.
****
JASJIT SINGH BEDI, J. (Oral)
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a fresh petition, if and when any cause of action still survives.
Ordered accordingly.
All the pending miscellaneous applications, if any, stand disposed of.
(JASJIT SINGH BEDI) 07.05.2024 JUDGE Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.05.08 10:34 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD