Bombay High Court
Freudenberg Gala Household Product Pvt ... vs Gebi Products on 9 August, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
(2) comip.185.2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. IP SUIT NO. 185 OF 2015
Freudenberg Gala Household
Product Pvt. Ltd. ... Plaintiff
Vs
GEBI Products ... Defendant
Vidhi Maniar a/w Avinash Belge a/w Aditya Chitale i/b. RKD Legal
Services Ltd. for the Plaintiff.
Amardev J. Uniyal & B. L. Mangale for the Defendant.
CORAM : B.P. COLABAWALLA, J.
MONDAY , 9 th AUGUST, 2021 P.C. :
1 The learned advocate appearing on behalf of the plaintiff has stated on instructions that the plaintiff no longer wishes to prosecute the above Suit and hence seeks to withdraw the same.
2 In view of the aforesaid statement, the above Suit is dismissed as withdrawn.
Vina Khadpe, PA Page 1 of 2
(2) comip.185.2015.doc 3 Refund of Court fees, if any, as per Rules. 4 This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
Digitally B.P. COLABAWALLA, J.
signed by
VINA VINA ARVIND
KHADPE
ARVIND Date:
KHADPE 2021.08.11
16:30:59
+0530
Vina Khadpe, PA Page 2 of 2