Manoj Arora Proprietor Of Royal ... vs Reprographic Pvt. Ltd.
2018 Latest Caselaw 7248 Del

$~37
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      FAO 552/2018 & CM No.51294-51295/2018
       MANOJ ARORA PROPRIETOR OF ROYAL COLOUR
       CARTON                             ..... Appellant
                   Through: Mr.      Atul      Nagarajan   &
                              Mr.Surjeet Singh Malhotra,
                              Advs.
                   versus
       REPROGRAPHIC PVT. LTD.             ..... Respondent
                   Through: None.

       CORAM:
       HON'BLE MR. JUSTICE VINOD GOEL
                    ORDER

% 07.12.2018 C.M. No.51295/2018 (for exemption)

1. Allowed, subject to all just exceptions.

2. The application is disposed of. FAO 552/2018 & CM No.51294/2018 (stay)

3. After making certain submissions, learned counsel for the appellant, on instructions, submits that he does not press the present appeal but seeks liberty to avail his remedy by filing an application under Order XXXVII Rule 4 of the Code of Civil Procedure, 1908 (CPC).

4. In the circumstances, the appeal along with application, being CM No.51294/2018, is dismissed as withdrawn with liberty to the appellant to avail his remedy as available in law.

5. Order dasti under the signature of the Court Master.

VINOD GOEL, J.

DECEMBER 07, 2018 "sandeep"