Punjab-Haryana High Court
M/S Ravi Tenneries Pvt Ltd vs M/S Adigear International And Ors on 1 May, 2015
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CP No.48 of 2015 (O&M)
Date of decision : 01.05.2015
M/s Ravi Tenneries Pvt. Ltd. ...Petitioner
Versus
M/s Adigear International & ors. ...Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to see
judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Nakul Sharma, Advocate
for the petitioner.
****
AMIT RAWAL, J. (Oral)
Learned counsel for the petitioner seeks permission of this Court for withdrawal of the present company petition on the premise that registered office of the respondent company is situated in New Delhi and inadvertently this company petition has been filed in this Court.
In view of request made by learned counsel for the petitioner, the present company petition is ordered to be dismissed as withdrawn with a liberty to the petitioner to file the same before the Competent Court having territorial jurisdiction.
01.05.2015 (AMIT RAWAL)
pawan JUDGE
PAWAN KUMAR
2015.05.05 09:57
I attest to the accuracy and
integrity of this document