Marico Limited vs Bajaj Corp Limited on 29 January, 2018

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Patna High Court - Orders

Marico Limited vs Bajaj Corp Limited on 29 January, 2018

Bench: Prabhat Kumar Jha

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CIVIL MISCELLANEOUS JURISDICTION No.913 of 2017
                 ======================================================
                 1. Marico Limited having its registered office at 7th Floor, Grande
                 Palladium, 175, CST Road, Kalina Santacruz (East), Mumbai - 400009,
                 through its authorized signatory, Shadab Akhter S/o Shri Firj Ahmad R/o
                 Flat No. 402 RAN Park CHS, Vasinaka Chamber, Mumbai - 400074.

                                                                      .... ....   Appellant/s
                                                  Versus
                 1. Bajaj Corp Limited, having its registered office at Gold Station Road,
                 Seva Ashram Chauraha, Udaipur - 313001 through authorized
                 representative.

                                                                 .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s  : Mr. S.S. Dwivedi, Sr. advocate
                                         Mr. Jayanta Ray Chouddhary, advocate
                                         Mr. Binay Kumar
                 For the Respondent/s  : Mr. Jitendra Kishore Verma, advocate
                                         Mr. Kamlesh Kumar Singh, advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

5   29-01-2018

Heard Sri S. S. Dwidevi, the learned senior counsel for the petitioner, and Sri Jitendra Kishore Verma, the learned counsel for the respondent.

The petitioner has filed this Civil Misc. Petition for quashing the order dated 25.04.2017 passed by Sub-Judge-I, Vaishali at Hajipur, as contained in Annexure-10, by which the learned Sub-Judge has stayed the advertisement of the defendant company/ petitioner and also prayed to quash the entire proceeding of Title Suit No. 425 of 2017.

The learned senior counsel for the petitioner submits that during the pendency of this case the plaintiff and the respondents have compromised the case and according to terms of compromise let the order dated 25.04.2017 be quashed and the plaint of Title Suit No. 425 of 2017 may also be rejected.

Patna High Court C.M isc. No.913 of 2017 (5) dt.29-01-2018 2/2

Mr. Jitendra Kishore Verma, the learned counsel for the respondent, also submitted that both the parties have compromised the case and agreed that the order, as contained in Annexure-10, be quashed and the Title Suit No. 425 of 2017 be also dismissed.

Accordingly, the order dated 25.04.2017 (Annexure-

10) is set aside and the Title Suit No. 425 of 2017 is also dismissed.

This Civil Misc. petition is disposed of on compromise, as aforesaid.

(Prabhat Kumar Jha, J) BKS/-

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Patna High Court - Orders