Calcutta High Court
Titan Industries Ltd vs Nitin P.Jain & Anr on 16 October, 2023
OD-4
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdictions
ORIGINAL SIDE
CS/294/2017
TITAN INDUSTRIES LTD
VS
NITIN P.JAIN & ANR.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : OCTOBER 16, 2023.
Appearance :
Mr. Saptarshi Kumar Mal, Adv.
Mr. Ankit Chatterjee, Adv.
...For the Plaintiff The Court: The matter is listed as "To Be Mentioned" on the prayer made by the counsel for the plaintiff.
Mr. Saptarshi Kumar Mal, learned counsel appearing for the plaintiff submits that this is a changed brief and he may be granted leave to file vakalatnama on behalf of the plaintiff.
Accordingly, leave is granted to file vakalatnama on behalf of the plaintiff subject to verification by the department.
Learned counsel for the plaintiff has also handed over a copy of the communication dated 22nd August, 2023 wherein the Manager-Legal of the plaintiff company has informed the advocate on record that the company has decided to withdraw the above suit. In view of the communication dated 22nd August, 2023, the counsel for the plaintiff prays for withdrawal of the suit.
Let the communication dated 22nd August, 2023 be kept with the record.2
In view of the submission made by the counsel for the plaintiff and the communication dated 22nd August, 2023, CS/294/2017 is dismissed as withdrawn.
(KRISHNA RAO, J.) S. De