Surakshit Exports Private ... vs M/S. Gcg Transglobal Housing ...
2011 Latest Caselaw 6267 Del

*                 IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                                      Reserved on: 21.09.2011
%                                                                 Date of decision : 20.12.2011

+                                   FAO (OS) No.58 of 2004


SURAKSHIT EXPORTS PRIVATE LIMITED & ORS.         ..... Appellants
              Through: Mr. T.K. Ganju & Mr. Aman Lekhi, Sr.
                       Advs. with Mr. Dinesh Rastogi & Mr. Aditya
                       Ganju, Advocates.


                                                Versus


M/s. GCG TRANSGLOBAL HOUSING
PROJECT PVT. LTD.                                 ..... Respondent
               Through: Mr. A.S. Chandhiok, Mr. Sandeep Sethi &
                        Mr. Raman Kapur, Sr. Advocates with
                        Mr. Amit Sibal, Mr. Amit Kumar,
                        Mr. Sidharth Bawa, Mr. Sandeep Bajaj,
                        Mr. Gurpreet S. Palwanda & Mr. Arvind Sah,
                        Advocates.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE RAJIV SHAKDHER

SANJAY KISHAN KAUL, J.

1. In view of orders passed in IA No.6836/2008 in CS (OS)

No.1077/2000 and the suit having been permitted to be withdrawn

unconditionally in terms of orders passed today; that part of the order

dated 23.3.2004, which is in favour of the respondent, shall stand

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dissolved. Resultantly, the appeal is disposed of as having become

infructuous.

2. We may note that learned counsel for the appellants on 9.8.2011 had

stated that he would withdraw the appeals if he succeeds in the

application for withdrawal of the suit.

SANJAY KISHAN KAUL, J.

DECEMBER 20, 2011                                              RAJIV SHAKDHER, J.
b'nesh

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