BHARAT BHOGILAL PATEL Vs. ALLFLEX INDIA PRIVATE LIMITED

JUDGEMENT

(1.) The learned Counsel appearing for the Applicant has sought leave to withdraw the Notice of Motion No. 262 of 2017 in Suit No. 501 of 2016 unconditionally.

(2.) In view thereof, Notice of Motion No. 262 of 2017 is disposed of as withdrawn.

(3.) It is noted that by order dtd. 6/4/2017 passed by the Prothonotary & Senior Master of this Court, it was made clear that in the event, Notice of Motion is dismissed, written statement is to be filed within six weeks after dismissal of the Notice of Motion. In view thereof, written statement shall be filed within a period of six weeks from today.