Delhi High Court
Ranbaxy Laboratories Ltd vs Alembic Pharmaceuticals Ltd & Anr on 26 February, 2015
Author: Hima Kohli
Bench: Hima Kohli
$~21.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3042/2012 and I.A. 18392/2012
RANBAXY LABORATORIES LTD ..... Plaintiff
Through: Mr. Sachin Gupta, Advocate
versus
ALEMBIC PHARMACEUTICALS LTD & ANR ..... Defendants
Through: Mr. Ankur Sangal, Advocate for D-1.
Ms. Harleen Kaur, Advocate for D-2.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 26.02.2015 I.A. 3981/2015 (joint application u/O XXIII Rule 3 CPC)
1. The present joint application has been filed by the parties stating inter alia that during the pendency of the present proceedings, they have arrived at an out of court settlement.
2. The terms and conditions of the settlement have been set out in para 2 of the application, whereunder the defendants have given certain undertakings to the plaintiff and in view of the said undertakings, the plaintiff has agreed not to press the reliefs of rendition of accounts, costs and damages. Counsels for the parties states that the suit may be decreed in terms of the settlement arrived at between the parties.
CS(OS) 3042/2012 Page 1 of 2
3. The Court has perused the application. The same has been signed by the constituted attorneys of the plaintiff and the defendants No.1 and 2 as also their respective counsels. The application is supported by the affidavits of the parties. Both parties state that they have placed on record the letters of authority issued in favour of the deponents of the affidavits.
4. As the counsels for the plaintiff and the defendants jointly state that they have arrived at the aforesaid settlement of their own free will and volition and without any undue influence or coercion from any quarters, there appears no legal impediment in accepting the settlement. The parties shall remain bound by the terms and conditions of the settlement.
5. The suit is decreed in terms of the settlement arrived at and recorded in the compromise application while leaving the parties to bear their own costs alongwith the pending application.
6. The suit is disposed of alongwith the pending application.
HIMA KOHLI, J FEBRUARY 26, 2015 Rkb/rs CS(OS) 3042/2012 Page 2 of 2