MOHAN LAL Vs. MEDCURE PHARMA

JUDGEMENT

(1.) By way of this Civil Suit, the prayer of the plaintiffs is, inter alia, for grant of a decree for recovery of the amount claimed therein, to which the plaintiffs are stated to be entitled in lieu of sale of a 'Patent' by them to the defendant.

(2.) In this background, when the matter was taken up before this Court on 9/11/2023, the following order was passed:"

(3.) Today, learned counsel for the plaintiffs submits that the plaintiffs be permitted to withdraw the suit so that the plaintiffs can invoke the provisions of Sec. 12"A of the Commercial Courts Act, 2015 and proceed to have their grievance redressed in accordance with law. He further prays that the Court Fee that has been appended with the Civil Suit as well as the original documents filed along with the Civil Suit be also ordered to be refunded/ returned to the plaintiffs.