Citation : 2024 Latest Caselaw 9888 P&H
Judgement Date : 7 May, 2024
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
279-16 CRM-M-9482-2023 (O&M)
Date of decision: 07.05.2024
M/S PUNEET FASHION PVT LTD .... PETITIONER(S)
VERSUS
M/S MADAN HOSIERY MILLS AND ORS ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Avinit Avasthi, Advocate for
Ms. Kriti S. Avasthi, Advocate
for the petitioner(s).
Mr. Nippun Sharma, Advocate
for respondent Nos.1 to 4.
****
JASJIT SINGH BEDI, J. (Oral)
Learned counsel for the petitioner seeks permission to
withdraw the present petition with liberty to file a fresh petition, if and
when any cause of action still survives.
Ordered accordingly.
All the pending miscellaneous applications, if any, stand
disposed of.
(JASJIT SINGH BEDI) 07.05.2024 JUDGE Kusum
Whether speaking/reasoned Yes/No Whether Reportable Yes/No
authenticity of this order/judgment Punjab & Haryana High Court, CHD
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