KODAK INDIA PVT LTD Vs. ARS GRAPHICS

JUDGEMENT

(1.) This order is in continuation of the order dated 7.4.2015, on which date, counsel for the defendant had stated that the relief sought by the plaintiff in respect of the subject machineries has already been granted and as far as the relief of damages is concerned, the plaintiff has not laid any foundation in the plaint for claiming the same.

(2.) In view of the aforesaid submission, counsel for the plaintiff was directed to obtain instructions from her client as to whether it is inclined to pursue the present suit any further.

(3.) Today, learned counsel for the plaintiff states that she has obtained instructions from her client to the effect that it is not inclined to pursue the present suit any further. She however draws the attention of the court to the order dated 4.2.2015 passed in IA No.2269/2015 and seeks a clarification.