Devinder Kaur & Ors vs Catmoss Retail Limited
2015 Latest Caselaw 1053 Del

Citation : 2015 Latest Caselaw 1053 Del
Judgement Date : 4 February, 2015

Delhi High Court

Devinder Kaur & Ors vs Catmoss Retail Limited on 4 February, 2015

Author: Hima Kohli

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2935/2011 & IAs No.18849/2011, 5548/2013
     DEVINDER KAUR & ORS                       ..... Plaintiffs
                   Through : Mr. Vaibhav Dang, Advocate

                       versus

     CATMOSS RETAIL LIMITED                         ..... Defendant
                   Through : None.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 04.02.2015

1. Counsel for the plaintiffs seek leave to withdraw the present suit on

the ground that the defendant/company has gone into liquidation and his

clients shall be approaching the Official Liquidator for lodging their

monetary claims.

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 The suit is dismissed as withdrawn,

along with the pending applications.

HIMA KOHLI, J FEBRUARY 04, 2015 sk

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