M/S Laboratoire Garnier & Cie vs M/S Hindustan Unilever Ltd.
2016 Latest Caselaw 5652 Del

Citation : 2016 Latest Caselaw 5652 Del
Judgement Date : 29 August, 2016

Delhi High Court

M/S Laboratoire Garnier & Cie vs M/S Hindustan Unilever Ltd. on 29 August, 2016

$~9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2403/2009 I.As. No. 1861/2014 & 2767/2014
      M/S LABORATOIRE GARNIER & CIE                            ..... Plaintiffs
                          Through: Mr. S.K. Bansal, Adv.

                          versus

      M/S HINDUSTAN UNILEVER LTD.                 ..... Defendant
                   Through: Mrs. Rukmani Bobde, Adv. with
                   Ms. Sreeparna Barak, Advocate.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 29.08.2016

1. Learned Counsel for the plaintiff states that during the pendency of the suit, the parties have been able to arrive at an out of court settlement and therefore, he does not wish to pursue the present suit any further.

2. Accordingly, the suit is dismissed as withdrawn, alongwith the pending applications.

HIMA KOHLI, J

AUGUST 29, 2016 ap

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