Delhi High Court - Orders
Mobile Technology Company vs Apple India Private Limited on 31 May, 2021
Author: C .Hari Shankar
Bench: C .Hari Shankar
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 163/2021, I.A. No. 6864/2021
MOBILE TECHNOLOGY COMPANY ..... Petitioner
Through Mr. Gaurav Gupta, Adv.
versus
APPLE INDIA PRIVATE LIMITED ..... Respondent
Through Mr. Saikrishna Rajagopal, Mr.
Ameet Datta, Mr. Munish Mehra, Ms.
Pallavi Sondhi, Ms. Namrata Dubey,
Advocates.
CORAM:
HON'BLE MR. JUSTICE C .HARI SHANKAR
O R D E R (ORAL)
% 31.05.2021 (video-conferencing) C .HARI SHANKAR, J.
O.M.P.(I) (COMM.) 163/2021
1. After some hearing, Mr. Gaurav Gupta, learned counsel for the petitioner, seeks leave to withdraw this petition.
2. The petition is dismissed as withdrawn.
IA 6864/2021(Section 151 CPC) In view of the order passed in the petition, this application stands disposed of.
C.HARI SHANKAR, J MAY 31, 2021/r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.06.2021 20:28:45