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Novex Communications Private Limited vs Green Woods Palaces And Resorts Private ... on 9 January, 2020

Author: S.C. Gupte

Bench: S.C. Gupte

Chittewan                                 1/1                5. COMIPL 1333-19.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                   COMMERCIAL IP SUIT (L) NO.1333 of 2019
                                   WITH
                     INTERIM APPLICATION NO.1 OF 2019

Novex Communications Private Limited             ...   Plaintiff/Applicant
     Versus
Green Woods Palaces and Resorts
Private Limited
And Another                                      ...   Defendants


                                 .....
Mr. Kunal Parekh i/b Dua Associates for the Plaintiff/Applicant.
Ms. Sairuchita Chowdhary i/b Mr. Shekhar Jagtap for Defendant No.3.
                            .....


                                          CORAM : S.C. GUPTE, J.

DATE : 9 JANUARY 2020 P. C. :

. Learned Counsel for the Plaintiff seeks leave to withdraw the commercial IP suit as settled out of court. The suit is dismissed as withdrawn. No order as to costs.

2 Refund of court fees in accordance with the applicable Rules.

3 In view of the disposal of the suit, the Interim Application does not survive and is disposed of.

                                                     (S.C. GUPTE, J.)
                    Digitally signed by
    Rajesh V.       Rajesh V.
                    Chittewan
    Chittewan       Date: 2020.01.20
                    14:32:37 +0530