Good Luck Paints and Chemica v. Arunachala Industries

Ms.Chandini Pradeepkumar, learned counsel appearing for the plaintiff would submit that the plaintiff would be willing to withdraw the http://www.judis.nic.in C.S.No.711 of 2015 suit, if the undertaking given by the defendant by his letter dated 05.09.2015, which was handed over to the Advocate Commissioner, who was appointed by this Court is recorded. The said letter reads as follows:- Herewith, we confirm your notice dated 05.09.2015 regarding your Goodluck Label. We already closed our unit by March 2015. In future, we won't use your Goodluck label for cheaper red oxide metal primer. What are the remaining unused labels available with us, we have handed over to your people. Sorry for the inconvenience. If won't repeated again. Thanking you. The said letter has been signed by Mr.Prabakaran, Authorized signatory of the defendant. 2.The said statement is recorded and the suit is dismissed as withdrawn. Consequently, all connected applications are closed. No costs. 26.04.2021 Internet:Yes Index:No Non-Speaking http://www.judis.nic.in C.S.No.711 of 2015 List of witness and documents filed on the side of the plaintiff: List of witness and documents filed on the side of the defendant: 26.04.2021 http://www.judis.nic.in C.S.No.711 of 2015 R.SUBRAMANIAN, J. C.S.No.711 of 2015 A.Nos.5743, 5744 of 2015 and O.A.Nos.930 to 932 of 2015 http://www.judis.nic.in C.S.No.711 of 2015 26.04.2021 http://www.judis.nic.in