Delhi High Court - Orders
The Cartoon Network Inc vs Kamco Chew Food Private Limited on 5 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 305/2019
THE CARTOON NETWORK INC. ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Dhruv Anand,
Ms. Udita Patro, Ms. Swati Jain,
Ms. Sampurnaa Sanyal and
Ms. Nimrat Singh, Advocates.
versus
KAMCO CHEW FOOD PRIVATE LIMITED ..... Defendant
Through: Mr. Pawan Reley and Mr. Akshay
Lodhi, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.01.2023
1. Parties have executed Settlement Agreement dated 14th December, 2022, in mediation before the Delhi High Court Mediation and Conciliation Centre.
2. The aforesaid Settlement Agreement is duly supported by consent e- mails written to the Mediation Centre by respective Authorised Representatives of Plaintiff and Defendant (along with Board Resolutions in their favour). Counsel for parties present in Court confirm the terms of settlement and pray that the suit be decreed in terms thereof.
3. The Court has perused the terms of the settlement and finds the same to be lawful.
4. Accordingly, the present suit is decreed in favour of the Plaintiff and Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.01.2023 18:49:00 against the Defendant, in terms of the Settlement Agreement dated 14th December, 2022, which shall form part of the decree. Parties shall remain bound by the terms and conditions of the settlement.
5. In view of the fact that parties have arrived at a settlement, Registry is directed to issue a certificate for refund of 75% of court fees in favour of Plaintiff.
6. The suit is decreed in the above terms. Decree sheet be drawn up.
SANJEEV NARULA, J JANUARY 5, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.01.2023 18:49:00