Delhi High Court - Orders
D. Pauls Travel And Tours Ltd. & Anr vs Makemy Trip India Private Limited & Ors on 10 December, 2025
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1214/2025, I.A. 28171/2025, I.A. 28172/2025, I.A.
28173/2025 & I.A. 28174/2025
D. PAULS TRAVEL AND TOURS LTD. & ANR. .....Plaintiffs
Through: Mr. Rishi Sood, Mr. Jaypneet Singh,
Mr. Prafull Sanjh Chandu and Mr.
Gurjot Singh, Advocates.
versus
MAKEMY TRIP INDIA PRIVATE LIMITED & ORS. .....Defendants
Through: Mr. Kartikeya Tandon, Advocate for
D-1.
Mr. Aditya Gupta, Advocate for D-3.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 10.12.2025
1. The learned Counsel for the Parties submit that in view of the Affidavit dated 18.11.2025 filed on behalf of Defendant No. 1, the Suit may be decreed in terms of the relief sought in Paragraph No. 94(e) of the Plaint.
2. The learned Counsel for the Plaintiffs submits that the Plaintiffs do not press for any other reliefs as sought against the Defendants.
3. In view of the above, the present Suit is decreed in terms of the relief sought in Paragraph No. 94(e) of the Plaint. Let the Decree Sheet be drawn up accordingly.
4. The Suit and all pending Applications stand disposed of.
5. The learned Counsel for the Plaintiffs prays for refund of the Court Fees on the ground that the matter is settled at an initial stage.
6. In view of the fact that the matter has been settled at an early stage, 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 11/12/2025 at 20:55:14 Registry is directed to issue a certificate of refund of 100% of the Court Fees in favour of the Plaintiffs, in terms of Section 16 of the Court Fees Act, 1870.
7. It is however, made clear that in case any dispute arises between the Parties and in the event, either Party approaches this Court for enforcement of the Settlement Agreement / Decree, the said Party or Parties will become liable to pay the entire Court Fees thereon.
TEJAS KARIA, J DECEMBER 10, 2025 ap 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 11/12/2025 at 20:55:14