Punjab-Haryana High Court
M/S Welspun Global Brands Ltd vs M/S Curo India Pvt Ltd on 27 February, 2023
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
Neutral Citation No:=2023:PHHC:035531
234 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO-2565-2018 (O&M)
Date of Decision: 27th February, 2023
M/s. Welspun Global Brands Ltd. ... Appellant
Versus
M/s. Curo India Pvt. Ltd. ... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Sehaj Mahajan, Advocate for the appellant.
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AVNEESH JHINGAN , J.(Oral)
Learned counsel for the appellant submits that in view of the subsequent developments during the pendency of this appeal, no cause of action survives for pursuing the present appeal.
Appeal is disposed of as infructuous. Since the main case has been disposed of as infructuous, the pending application(s), if any is rendered infructuous.
(AVNEESH JHINGAN ) JUDGE th 27 February, 2023 anuradha Whether reasoned/speaking Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:035531 1 of 1 ::: Downloaded on - 02-06-2023 18:11:40 :::