Avon Cycles Limited vs Avon Corporation Ltd
2016 Latest Caselaw 5785 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 366/2010 & IA No.2628/2010
      AVON CYCLES LIMITED                         ..... Plaintiff
                   Through : Mr. Sailen Bhatia and
                   Mr. Arun Kr. Jha, Advocates

                   versus
      AVON CORPORATION LTD                                ..... Defendant
                   Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 02.09.2016

1. Counsel for the plaintiff seeks leave to withdraw the present suit on the ground that a provisional liquidator has been appointed by the Company Judge, Bombay High Court in respect of the defendant/company and in view of the fact that the defendant/company is not conducting any business for the present, they do not wish to proceed any further against them. However, the plaintiff reserves its right to file a fresh suit against the defendant in the event its business is revived.

2. Leave, as prayed for, is granted. The suit is dismissed as withdrawn, along with the pending application.

HIMA KOHLI, J SEPTEMBER 02, 2016 sk/ap