PURE DRINKS LIMITED Vs. PROJECT INVESTMENTS PVT LTD

JUDGEMENT

(1.) IA Nos. 3302/2005 and 3445/1994 in CS(OS) 2311/1993 The learned counsel for the applicant seeks permission of this court to withdraw these applications. Permission is granted. Dismissed as withdrawn. IA No. 4013/2005

(2.) This is an application for impleadment under Order 1 Rule 10 of Code of Civil Procedure moved on behalf of two applicants Mrs. Surinder Judge and Col. A.S., Judge who are wife and husband, respectively. It is claimed that Mrs. Surinder, Judge is the daughter of late Sardar Mohan Singh, who was the founder of the Pure Drinks Group. Mr Parag Tripathi, learned senior counsel, states that there are two orders passed by this Court on 06.08.2002 and 22.03.2005 which affect the rights of the applicants and there is an IA being IA No. 2310/2005 in which also relief has been sought which affects the interests of the applicant and it is for this reason that he is seeking impleadment. However, in view of the order being passed in IA No. 8685/1999, the orders dated 06.08.2002 and 22.03.2005 along with other orders would stand vacated.

(3.) Insofar as IA No. 2310/2005 is concerned the same is being withdrawn.