Delhi High Court - Orders
Reckitt Benckiser (India) Private ... vs Jyothy Laboratories Limited on 13 May, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 747/2017
RECKITT BENCKISER (INDIA)
PRIVATE LIMITED ..... Plaintiff
Through: Ms. Nancy Roy and Ms. Prakriti
Varshney, Advocates.
versus
JYOTHY LABORATORIES LIMITED ..... Defendant
Through: Ms. Vindhya S. Mani and
Mr. Gursimran Singh Narula, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 13.05.2022 I.A. 7530/2022(under Order 23 Rule 3 CPC)
1. Present application has been preferred jointly on behalf of the parties under Order 23 Rule 3 CPC, for recording of settlement.
2. Learned counsels appearing on behalf of the parties submit that the parties have amicably resolved their inter se disputes. Terms of settlement have been incorporated in paragraph 2(a) to 2(c) of the Application.
3. Application is duly signed by the Authorized Signatory of the Plaintiff and Head Legal and Company Secretary of the Defendant. The application is also supported by their respective affidavits.
4. This Court has perused the terms of settlement and the same are found to be lawful.
5. Needless to state, the parties concerned shall remain bound by the terms and the undertakings given therein.
6. Application is allowed and disposed of.
CS(COMM) 747/2017 page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:18.05.2022 15:08:30 CS(COMM) 747/2017
7. In view of the aforesaid order passed in I.A. 7530/2022, suit stands decreed in terms of the settlement arrived at between the parties. Terms of the Settlement Agreement mentioned in paragraph 2(a) to 2(c) of I.A. 7530/2022 shall form part of the decree.
8. Registry is directed to draw up the Decree sheet.
9. Suit is accordingly disposed of.
10. The date of 17.05.2022, stands cancelled.
JYOTI SINGH, J
MAY 13, 2022/st
CS(COMM) 747/2017 page 2 of 2
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:18.05.2022
15:08:30