Calcutta High Court
Techno Industries & Ors vs Flex Alloys Pvt. Ltd. & Ors on 26 November, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
OD-119
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
GA No. 2547 of 2019
With
CS No. 134 of 2018
TECHNO INDUSTRIES & ORS.
VERSUS
FLEX ALLOYS PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 26th November, 2019.
Appearance:
Mr. Jishnu Chowdhury, Adv.
Mr. Ratul Das, Adv.
Mr. Aditya Garodia, Adv.
Mr. Pintu Ghosh, Adv.
Ms. Santi Das, Adv.
The Court: Learned Advocate appearing for the plaintiffs submits that, the plaintiffs seek to withdraw the suit with liberty to file afresh on the self same cause of action.
Defendants are represented.
In view of the prayer made on behalf of the plaintiffs, CS No. 134 of 2018 is dismissed as withdrawn with liberty to file afresh on the self same cause of action.2
In view of the dismissal of the suit with liberty as prayed for, no order need be passed in the pending interlocutory application.
GA No. 2547 of 2019 newly numbered as GA No. 2 of 2019 in CS No. 134 of 2018 is disposed of accordingly.
(DEBANGSU BASAK, J.) snn.