10 April 2008
Supreme Court
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GARDEN SILK MILLS LTD. Vs PEARL ORGANICS LTD.

Case number: C.A. No.-000463-000463 / 2002
Diary number: 18447 / 2001
Advocates: E. C. AGRAWALA Vs


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CASE NO.: Appeal (civil)  463 of 2002

PETITIONER: GARDEN SILK MILLS LTD

RESPONDENT: PEARL ORGANICS LTD

DATE OF JUDGMENT: 10/04/2008

BENCH: Tarun Chatterjee & Harjit Singh Bedi

JUDGMENT: JUDGMENT O R D E R

       This appeal has been filed against an order granting unconditional leave to  the respondent to contest the suit. This appeal is of the year 2002. Therefore,   learned  counsel for the appellants submits that he does not want to proceed with  the appeal and seeks permission to withdraw the same. Permission is granted. The  appeal is accordingly dismissed as withdrawn.          Learned  counsel  for the appellant further submits that the  suit  shall be  expeditiously disposed of. We  accordingly  direct  the High Court to dispose of the  suit on merits and in accordance with law  within  a period of one year from the  date of communication of this order.