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Jharkhand High Court

M/S.Shyam Textiles vs Vxl India Ltd.(Digjam Wollen & on 17 December, 2014

Author: D.N.Upadhyay

Bench: D.N.Upadhyay

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      F.A.No. 160 of 2005
         M/s Shyam Textiles.                ...   ...  ...Appellant
                             -Versus-
         VXL India Limited & Ors.           ...   ...  ... Respondents
                             -----------
         CORAM:       THE HON'BLE MR. JUSTICE D.N.UPADHYAY

         For the Appellants:         Mr. A.K.Das, Advocate
         For the Res. No.5:          Mr. Arvind Kumar, Advocate.
                             -----------
13/ 17.12.2014

I.A.No.6166/2014 has been filed with a prayer to give permission to withdraw this appeal.

Prayer is allowed.

I.A.No. 6166/2014 stands disposed of. F.A.No. 160 of 2005 In view of the order passed in I.A.No.6166/2014, this appeal stands dismissed as withdrawn relating to Title Suit No.62/1994, pending in the Court of Sub-ordinate Judge-V, Ranchi.

Interim order, if any, stands vacated.

[D.N.Upadhyay,J.] P.K.S.