Alkem Laboratories Ltd vs Sanjay Bhatia & Ors
2015 Latest Caselaw 1229 Del

$~30.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 160/2015 and I.A. 1212-1213/2015
      ALKEM LABORATORIES LTD                    ..... Plaintiff
                    Through: Ms. Ishani Chandra, Advocate with
                    Mr. Sagar Chandra and Ms. Surabhi Iyer,
                    Advocates

                        versus

      SANJAY BHATIA & ORS                             ..... Defendants
                     Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 10.02.2015

1. Counsel for the plaintiff seeks leave to withdraw the present suit

on the ground that extensive amendments would be required in the

averments made in the plaint and instead of pressing the suit as it

stands or seeking amendments therein, she may be permitted to

withdraw the same while reserving the right of her client to file a fresh

suit based on the same cause of action.

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

withdrawn alongwith the pending applications.

HIMA KOHLI, J FEBRUARY 10, 2015 rkb