Ceylon Biscuits Ltd. vs Bakemans Industries Pvt. Ltd. & ...
2011 Latest Caselaw 5176 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+            COMPANY APPEAL No.65/2011

                                 Date of Decision: October 20, 2011


      CEYLON BISCUITS LTD.                         ...... Appellant
                Through    Mr. P. C. Sen with Ms. Aanchal Yadav,
                           Advocates


                       versus


      BAKEMANS INDUSTRIES PVT. LTD. & ORS. ..... Respondents
               Through  Mr. Vikas Pahawa, Sr. Advocate with
                        Mr. Abhinit Das, Advocate for R-1.
                        Mr. Rajiv Bahl, Advocate for OL.

      CORAM:
      HON'BLE MR. JUSTICE ANIL KUMAR
      HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.    Whether Reporters of local papers may be allowed to see the
      judgment? No.
2.    To be referred to the Reporter or not? No.
3.    Whether the judgment should be reported in the Digest? No.


ANIL KUMAR, J (ORAL)


CM No.18996/2011(Exemption)

      Allowed subject to just exceptions.

Co. Appeal No.65/2011

1.           After some arguments, learned counsel for the appellant

seeks to withdraw the appeal with liberty to approach the Company

Court for any clarification/modification of the impugned order dated

9th September, 2011, as he may be advised.


Co.Appeal.No.65/2011                                     Page 1
       Appeal is dismissed as withdrawn with liberty as prayed for.

CM No.18995/2011(Stay)

2.           Since     the   main   appeal   has   been   dismissed   as

withdrawn, this application does not survive and the same is

disposed of as such.




                                       ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. OCTOBER 17, 2011 dr

Co.Appeal.No.65/2011 Page 2