M/S B.R Arora & Associates (P) Ltd vs Indian Tourism Developement ...
2015 Latest Caselaw 1003 Del

$~35.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 279/2015 and I.A. 2242-2243/2015
      M/S B.R ARORA & ASSOCIATES (P) LTD             ..... Plaintiff
                     Through: Ms. Anusuya Salwan, Advocate with
                     Mr. Vikas Sood, Advocate

                         versus

      INDIAN TOURISM DEVELOPEMENT CORPN LTD ..... Defendant
                    Through: NONE

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 03.02.2015

1. Counsel for the plaintiff states that she may be permitted to

withdraw the present suit on the ground that the defendant/ITDC does

not propose to encash the subject bank guarantee as of now. She

however, reserves the right of the plaintiff to institute a fresh suit in

case of a fresh cause of action arising in favour of her client.

2. Leave, as prayed for, is granted. The suit is dismissed as

withdrawn alongwith the pending applications.

HIMA KOHLI, J FEBRUARY 03, 2015 rkb