Dabur India Limited vs M/S Alka Ayurvedic Pvt Ltd
2016 Latest Caselaw 5542 Del

$~21.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     TR.P.(C) 16/2016
      DABUR INDIA LIMITED                        ..... Petitioner
                    Through: Mr. Manish Mishra, Advocate with
                    Mr. Pranav Nrain, Advocate

                          versus

      M/S ALKA AYURVEDIC PVT LTD                 ..... Respondent
                   Through: Mr. Jithin George, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 24.08.2016

1. Counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to approach the Additional District Judge, before whom CS(OS) 2639/2008 is pending with a request for transferring it back to the High Court on the ground that it is a matter related to Intellectual Property Right.

2. Leave, as prayed for, is granted. The petition is dismissed as withdrawn.

HIMA KOHLI, J AUGUST 24, 2016 rkb