Medizen Labs Pvt Ltd vs S.A. Pharmachem Pvt. Ltd
2023 Latest Caselaw 8708 Bom

                                                                                         8-IA(L)-8026-2023.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                               INTERIM APPLICATION (L) NO.8026 OF 2023
                                                                 IN
                                               COMMERCIAL SUMMARY SUIT NO.6 OF 2023

                               MEDIZEN LABS PVT LTD                                  )...APPLICANT

                                        V/s.

                                S.A. PHARMACHEM PVT LTD.                             )...RESPONDENT

                               Mr.Avdhoot Prabhu i/by Lex Services, Advocate for the Applicant and
                               for the Defendant in COMSS/6/2023.
                               Mr.Girish Kedia, Advocate for the Plaintiff.

                                                           CORAM        :      ABHAY AHUJA, J.

                                                           DATE         :      24th AUGUST 2023

                               P.C. :

1. Mr.Kedia, learned Counsel for the Plaintiff, would submit that the

dispute in the suit has been settled out of Court and the Plaintiff

be permitted to withdraw the suit.

2. The suit is allowed to be withdrawn.

3. Pending Interim Application and Summons for Judgment are

accordingly disposed.

4. Refund of Court fees as per Rules.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 25/08/2023 10:48:11