Delhi High Court - Orders
Astrazeneca Ab & Anr vs Emcure Pharmaceuticals Limited on 17 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 561/2019
ASTRAZENECA AB & ANR. ..... Plaintiffs
Through: Mr.Pravin Anand, Ms.Vaishali Mittal,
Mr.Siddhant Chmola, Mr.Shivang
Sharma, Advs.
versus
EMCURE PHARMACEUTICALS LIMITED ..... Defendant
Through: Mr.G.Nataraj, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.08.2022
I.A. 12139/2022
1. The parties have filed this application praying that the suit be disposed of in terms of the settlement as contained in paragraphs 2 to 4 of the application.
2. The application is signed by the authorized representatives of the parties as also by their counsels. It is also supported with the affidavits of the authorized representatives of the parties.
3. I have perused the terms of the settlement and do not see any reason not to take the same on record.
4. Accordingly, the suit is decreed in terms of paragraphs 2 to 4 of the application. Let a decree sheet be drawn accordingly.
5. As the suit has been settled between the parties at an initial stage, I find it fit to order refund of 50% of the court fee deposited by the plaintiffs.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:18.08.2022 18:50:56The Registry shall prepare a refund order and hand it over to the learned counsel for the plaintiffs.
NAVIN CHAWLA, J AUGUST 17, 2022 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:18.08.2022 18:50:56