Delhi High Court - Orders
Novex Communication Private Limited vs Worldwide Media Private Limited & Ors on 15 January, 2019
Author: Manmohan
Bench: Manmohan
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1/2018 & I.A.Nos.26/2018, 13858/2018
NOVEX COMMUNICATION PRIVATE LIMITED ..... Plaintiff
Through Mr.Pankaj Anil Arora, Advocate.
versus
WORLDWIDE MEDIA PRIVATE LIMITED & ORS ..... Defendants
Through Mr.Hemant Singh with Mr.Vipul
Tiwari and Ms.Shipra A.Philip,
Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 15.01.2019 Learned counsel for the plaintiff states that he has instructions to withdraw the suit. Consequently, the present suit and pending applications are dismissed as withdrawn.
Registry is directed to issue to an authorised representative of the plaintiff a certificate authorizing him/her to receive back from the Collector the full amount of the Court fee paid by it in the present suit.
MANMOHAN, J JANUARY 15, 2019 KA