Delhi High Court - Orders
Sholay Media And Entertainment Pvt Ltd & ... vs Law & Kenneth & Others on 21 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 708/2018
SHOLAY MEDIA AND ENTERTAINMENT PVT LTD & ANR
..... Plaintiffs
Through: Mr.Pravin Anand, Mr.Manish&Mr.Devesh
Ratan, Advs. (+91 9810333571)
versus
LAW & KENNETH & OTHERS
..... Defendants
Through: Mr. Prithvi Gulati, Adv. for D-1.
Mr.TanvirNayar, Mr.Praful Sinha, Advs. for
D-2.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.07.2022 The learned counsel for the plaintiffs submits that another suit, being CS (COMM) 581/2018, has been filed by the plaintiffs against the defendant no. 5. He submits that, without prejudice to the plaintiffs' rights and contentions in the said suit, he has instructions not to press the present suit against the defendant no. 5.
The plaintiffs and the defendant nos. 1 and 2 have amicably settled their disputes and have also executed the Settlement Agreement dated 10.05.2022 before the Delhi High Court Mediation and Conciliation Centre, recording the terms of such settlement. The terms of the Settlement Agreement were affirmed by way of consent e-mails of the parties addressed to the Mediation Centre. The learned counsels for the parties affirm the execution of the said Settlement Agreement.
I have perused the terms of the settlement and I do not find any reason not to accept the same.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:25.07.2022 16:26:55Accordingly, the suit is decreed against the defendant nos. 1 and 2 in terms of the Settlement Agreement. Let a decree sheet be drawn accordingly.
The suit is disposed of in the above terms.
NAVIN CHAWLA, J JULY 21, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:25.07.2022 16:26:55