Janak Bir Singh & Others vs M/S Lilliput Kidswear Limited
2015 Latest Caselaw 6826 Del

Citation : 2015 Latest Caselaw 6826 Del
Judgement Date : 10 September, 2015

Delhi High Court

Janak Bir Singh & Others vs M/S Lilliput Kidswear Limited on 10 September, 2015

Author: Hima Kohli

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1179/2012
     JANAK BIR SINGH & OTHERS                   ..... Plaintiffs
                    Through Mr.Harshbir Singh Kohli, Advocate

                       versus

     M/S LILLIPUT KIDSWEAR LIMITED               ..... Defendant
                     Through Mr.Karthik K.R., Advocate


     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 10.09.2015

1. Learned counsel for the plaintiffs seeks leave to withdraw the

present suit instituted against the defendant company which has been

declared sick by the BIFR vide order dated 17.2.2015. He however

seeks liberty to the plaintiffs to invoke their remedies against the

defendant company before the Company Court and/or before any

other forum, in accordance with law.

2. Leave, as prayed for, is granted. The suit is disposed of.

HIMA KOHLI, J SEPTEMBER 10, 2015 mk/ap

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