Calcutta High Court
Uber India Systems Pvt. Ltd. & Ors vs Joint Council Of Luxury Taxi ... on 7 March, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.44 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
UBER INDIA SYSTEMS PVT. LTD. & ORS.
Versus
JOINT COUNCIL OF LUXURY TAXI ASSOCIATION & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 7th March, 2017.
The Court: The plaintiff submits that since the plaintiffs do not perceive
any besetting and watching of the respondents, the suit stands dismissed as
withdrawn as the cause of action is no more subsisting. However, the Court Fees shall be deposited within one week from date.
It is needless to mention that the plaintiff shall not be debarred from approaching this Court on a fresh cause of action.
(SOUMEN SEN, J.) sp/