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Delhi High Court - Orders

The Cartoon Network Inc vs Mr. Vishvajeet Sharma & Ors on 8 October, 2020

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                          $~9
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 I.A. No. 8190/2020 in
                          +      CS(COMM)No.1185/2016

                                 THE CARTOON NETWORK INC                                      .....Plaintiff
                                              Through : Mr. Pravin Anand, Adv.

                                                     versus

                                 MR. VISHVAJEET SHARMA & ORS.                .....Defendants
                                              Through : Ms. Neelam Pathak, Adv.

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                         ORDER

% 08.10.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A. No. 8190/2020

1. This application has been moved on behalf of the plaintiff for referring the parties to mediation.

2. Ms. Neelam Pathak, who appears on behalf of the defendants, says that the defendants are not inclined to have the matter referred to mediation.

3. On the other hand, Mr. Pravin Anand, who appears on behalf of the plaintiff, informs me that recording of the evidence is going on before the Court Commissioner.

4. I have heard learned counsel for the parties, albeit, briefly. To my mind, since the trial is on, no harm would be caused to the defendants if the parties are referred to a Mediator.

CS(COMM)No.1185/2016 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.10.2020 13:08:11

5. The application moved on behalf of the plaintiff cannot be construed as a ploy to delay the proceedings.

6. Therefore, I am inclined to grant the prayer made in the application. 6.1 The parties and their respective counsel will present themselves [via the video-conferencing mechanism] before the Mediator appointed by the Delhi High Court Mediation and Conciliation Centre [in short "the Centre"] on 15.10.2020 at 3:00 P.M 6.2 The Centre will ensure that a Senior Mediator is appointed who has experience in commercial law/Intellectual Property law. 6.3 In case the aforementioned date is not convenient, the Mediator will fix another date which will be proximate to the date given by the Court.

7. The captioned application is, accordingly, disposed of.



                                                                              RAJIV SHAKDHER, J
                          OCTOBER 08, 2020
                          Aj/KK
                                                                Click here to check corrigendum, if any
                          CS(COMM)No.1185/2016                                            page 2 of 2




Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:10.10.2020
13:08:11