Delhi High Court - Orders
Filing The Appeal) Poly Medicure ... vs Polybond India Private Limited on 25 April, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Subramonium Prasad
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 319/2019
CM APPL.48504/2019 (for condonation of delay of 11 days in
filing the appeal)
POLY MEDICURE LIMITED ..... Appellant
Represented by: Mr. Vaibhav Vutts, Advocate
with Ms. Aamna Hasan &
Ms. Anupriya Shyam,
Advocate.
versus
POLYBOND INDIA PRIVATE LIMITED ..... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 25.04.2022
1. Learned counsel for the appellant states that the parties have entered into a settlement before the learned Single Judge in the suit and the suit has been decreed in terms of the settlement. He thus seeks leave to withdraw the appeal.
2. Appeal and application are dismissed as withdrawn.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
SUBRAMONIUM PRASAD, J.
APRIL 25, 2022 vk Signature Not Verified Digitally Signed By:VANDANA FAO(OS) (COMM) 319/2019 Page 1 of 1 Signing Date:27.04.2022 10:17:20