Delhi High Court - Orders
M/S Micolube India Ltd vs Maggon Auto Centre & Another on 29 May, 2025
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 487/2018, I.A. 819/2008-Dir by defendants
M/S MICOLUBE INDIA LTD. .....Plaintiff
Through: Ms. Shruti Manchanda, Adv.
versus
MAGGON AUTO CENTRE & ANOTHER .....Defendants
Through: Mr. Ark Khanna and Ms. Kavmudi
Joshi, Advs. for D-2
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 29.05.2025
1. Learned counsel for parties have handed over a Settlement Agreement dated 13.05.2025, wherein they have settled the disputes, arising in the present suit, before the Delhi High Court Mediation and Conciliation Centre (DHCMCC). The same is taken on record.
2. In terms of the aforesaid, learned counsel for the plaintiff and the defendants pray for passing a Consent Decree under Order XXIII Rule 3 of the Code of Civil Procedure, 1908.
3. At this stage, learned counsel for the plaintiff also submits that, in view of the Settlement Agreement dated 13.05.2025 arrived inter se the plaintiff and the defendants before the DHCMCC, the plaintiff does not wish to press for any other relief qua any of the defendants.
4. Learned counsel of the plaintiff and the defendants confirm the terms of the Settlement Agreement dated 13.05.2025 and identify the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:40:30 signatures of their respective clients.
5. This Court has perused the terms of Settlement Agreement dated 13.05.2025 as recorded inter se the plaintiff and the defendants and finds them to be lawful.
6. In light of the above, the present suit is decreed in terms of the settlement arrived between the plaintiff and the defendants as recorded in the Settlement Agreement dated 13.05.2025.
7. Needless to mention, the plaintiff and the defendants shall remain bound by the terms of settlement as recorded in the aforesaid Settlement Agreement dated 13.05.2025.
8. Registry is directed to draw up the Decree Sheet.
9. Needless to mention, the Settlement Agreement dated 13.05.2025, shall form a part of the Decree Sheet.
10. Accordingly, in view of the above, the present suit, alongwith the pending application, stands disposed of.
SAURABH BANERJEE, J MAY 29, 2025/Ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:40:30