SOHAM ROCKSTAR ENTERTAINMENT Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) learned counsel on record for sole plaintiff is before this Commercial Division.

(2.) Ms.Durga V.Bhatt , learned counsel on record for sole plaintiff submits that plaintiff has given instructions for withdrawal of this suit. Saying so, learned counsel on record for plaintiff has made an endorsement in the suit file which reads as follows:

(3.) Learned counsel, while reiterating the aforesaid endorsement, submits that plaintiff is not insisting on refund of Court fees.