Skol Breqeries Limited vs Ram Nath Foods & Anr.
2015 Latest Caselaw 5189 Del

$~1CCP
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CCP (O)No.154/2008 in CS(OS) 1127/2007
     SKOL BREQERIES LIMITED                   ..... Petitioner
                   Through : Ms.Nancy Roy, Advocate
                   versus
     RAM NATH FOODS & ANR.                    ..... Respondents
                   Through : None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 20.07.2015

1. Counsel for the petitioner states that though the evidence of the

petitioner in the present case was concluded on 12.12.2011, the

respondents stopped appearing after 17.12.2012. She submits that no

useful purpose would be served by proceeding further with the present

petition and therefore, she does not wish to press the same, while

reserving the right of her client to file execution proceedings against

the respondents, for seeking execution of the judgment and decree

dated 13.11.2007, passed in CS(OS) No.1127/2007, in accordance

with law.

2. Leave, as prayed for, is granted. The present petition is

disposed of.

HIMA KOHLI, J JULY 20, 2015 mk