INOX LEISURE LIMITED Vs. PVR LIMITED

JUDGEMENT

(1.) The appeal has been heard by way of video conferencing.

(2.) Present appeal has been filed challenging the final judgment and order dated 18th May, 2020 passed by the learned Single Judge whereby the appellant-plaintiff's suit was dismissed at the pre-trial stage.

(3.) Mr. Amit Sibal, learned senior counsel for appellant-plaintiff states that in view of the current material adverse change in business environment, he has instructions not to press the present appeal on merits.