Hughes Communications India Ltd vs Imran Bagi
2015 Latest Caselaw 4794 Del

$~8.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2662/2013 and I.A. 21159/2013, 8947/2014,
       18531/2014, 18532/2014 and 18533/2014
       LLOYD ELECTRIC & ENGINEERING LTD            ..... Plaintiff
                      Through: Mr. P.S. Bindra, Advocate

                         versus


       JASPER INFOTECH PVT LTD & ORS             ..... Defendants
                      Through: Ms. Archana Sachdeva, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 07.07.2015

1. Counsel for the plaintiff draws the attention of the Court to the

order dated 04.04.2014, on which date, the predecessor Bench had

expressed a prima facie opinion that the present suit instituted by the

plaintiff for permanent injunction, infringement of trademark,

copyright, rendition of accounts etc. is not maintainable when its

grievance against the defendant is that they are unauthorizedly selling

the plaintiff's goods.

2. Counsel for the plaintiff states that his clients may be permitted

to withdraw the present suit while reserving their right to seek legal

remedies against the defendant or any other party in accordance with

law.

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

withdrawn alongwith the pending applications.

HIMA KOHLI, J JULY 07, 2015 rkb