HIMALAYA DISTILLERIES LIMITED Vs. URMILA PRADHAN

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioner and the learned Senior Counsel for the respondents.

(2.) There is an affidavit dated 25th September, 2021, filed by Shri Pratik Shreshtha, Vice President of the petitioner, on behalf of the petitioner in which all allegations made in the present petition against the respondent No.5, have been withdrawn.

(3.) In view of the withdrawal of the allegations, the learned Senior Counsel appearing for the respondents states that they have no objection if the subject suit is transferred to the District Court, Siliguri, West Bengal.