Delhi High Court - Orders
Nos.1 And 2), Havells India Limited vs Luker Electric Technologies Private ... on 27 February, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 538/2019 &
I.A. 13393/2019 (under Order XXXIX Rule 1 and 2 CPC),
I.A. 16242/2019 (under Order XXXIX Rule 4 CPC-by defendant
Nos.1 and 2),
I.A. 2448/2020 (under Section 151 CPC-delay in filing replication)
HAVELLS INDIA LIMITED ..... Plaintiff
Represented by: Mr.Tejveer Bhatia, Mr.Sudeep
Chatterjee, Ms.Nupur Lamba,
Ms.Aishwarya Chaturvedi and
Ms.Sanya Sood, Advocates.
versus
LUKER ELECTRIC TECHNOLOGIES
PRIVATE LIMITED & ORS. ..... Defendants
Represented by: Mr.P.V. Dinesh, Mr.Sindhu T.P. and
Mr.Bineesh K., Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 27.02.2020
1. Learned counsel for the parties state that they are willing to negotiate a settlement and thus the parties be referred to mediation for a negotiated settlement.
2. Authorised representatives of the parties are directed to appear before the Delhi High Court Mediation and Conciliation Centre on 2 nd March, 2020 at 4.00 PM in the first instance and thereafter as and when directed by the learned Mediator.
3. Awaiting the report of the learned Mediator, list on 26th March, 2020.
MUKTA GUPTA, J.
FEBRUARY 27, 2020/'vn'