Delhi High Court - Orders
Bayer Corporation & Anr vs Cipla Ltd on 5 April, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 959/2016, CC(COMM) 20/2017, I.A. 11437/2018, I.A.
3529/2020
BAYER CORPORATION & ANR ..... Plaintiffs
Through: Dr. Sanjay Kumar, Ms. Arpita
Sawhney, Mr. Arun Kumar Jana,
Ms. Meenal Khurana, Mr. Harshit
Dixit and Mr. Priyansh Sharma,
Advocates.
versus
CIPLA LTD ..... Defendant
Through: Mr. Lakshay Kaushik, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.04.2023 I.A. 6414/2023 (Order XXIII, Rule 3 read with Section 151 of the Code of Civil Procedure, 1908)
1. By way of this application, parties seek a decree in terms of a settlement dated 19th August, 2021, whereof the terms have not been disclosed to Court. Counsel for Plaintiffs, states that a copy of the said settlement agreement will be filed in a sealed cover. Let the same be done within one week from today.
2. List on 2nd May, 2023.
SANJEEV NARULA, J APRIL 5, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:06.04.2023 14:51:39