Punjab-Haryana High Court
Esys Information Tehnologies Pvt. Ltd vs Intel Semiconductor Ltd. And Another on 12 March, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.7836 of 2011 (O&M)
Date of decision : 12.03.2014
eSys Information Tehnologies Pvt. Ltd.
...Petitioner
Versus
Intel Semiconductor Ltd. and another
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Deepak Sabharwal, Advocate for the petitioner.
Mr. J.S. Bhatia, Advocate for respondent No.1.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant revision petition on account of compromise between the parties.
Dismissed as withdrawn, as prayed for.
12.03.2014 (Mehinder Singh Sullar)
sumit.k Judge
Sumit Kumar
2014.03.13 17:06
I attest to the accuracy and
integrity of this document