Philips India Ltd vs Sant Kripa Appliances Pvt Ltd
2015 Latest Caselaw 6637 Del

$~13.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1913/2014
     PHILIPS INDIA LTD                           ..... Plaintiff
                     Through: Ms. Divya Bhalla, Advocate
                     versus
     SANT KRIPA APPLIANCES PVT LTD               ..... Defendant
                     Through: Mr. Amit Jain, Advocate
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 04.09.2015

1. Counsel for the plaintiff states on instructions from his client that

she proposes to withdraw the present suit on the ground that the

defendant has stopped publishing/telecasting the alleged disparaging

representations in respect of its products.

2. Counsel for the defendant states that the defendant had to incur

avoidable and unnecessary expenses in contesting the present suit,

which was misconceived from day one and he reserves the right of his

client to recover damages from the plaintiff on the said account.

3. While granting leave to the defendant as prayed for and

reserving the right of the plaintiff to take all the pleas that may be

available to it in the event the defendant files a suit for damages

against it, the present suit is dismissed as withdrawn.

HIMA KOHLI, J SEPTEMBER 04, 2015 rkb/ap