Delhi High Court - Orders
Sporta Technologies Pvt. Ltd. And Anr vs John Doe And Anr on 27 October, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~12 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 365/2021 & I.A.9879/2021
SPORTA TECHNOLOGIES PVT. LTD. AND ANR
..... Plaintiffs
Through: Mr.Prithvi Singh and Mr.Rohan
Krishna Seth, Advs.
versus
JOHN DOE AND ANR. ..... Defendants
Through: Mr. Saksham Maheshwari, Adv.
for D-1
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 27.10.2021
1. List this matter before the Joint Registrar on the date already fixed i.e. 17th January, 2022.
2. The matter would be re-notified before the Court after pleadings are complete.
3. Learned Counsel for the parties also submit that there is possibility of an amicable resolution of the disputes and that they are ad idem on most of the terms of settlement. Only minor issues remain to be addressed. They request that the matter may be referred to the Delhi High Court Mediation & Conciliation Centre, which may be able to settle Signature Not Verified the disputes between them.
Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 365/2021 Page 1 of 2Signing Date:30.10.2021 22:18:20
4. Accordingly, the parties are referred to Delhi High Court Mediation & Conciliation Centre. Let the parties appear before the Delhi High Court Mediation & Conciliation Centre tomorrow i.e. on 28th October, 2021 at 2.30 p.m., whereupon a schedule of mediation would be drawn up.
5. The Court would be apprised of the outcome of the mediation.
6. Interim order would continue till then.
C. HARI SHANKAR, J OCTOBER 27, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 365/2021 Page 2 of 2 Signing Date:30.10.2021 22:18:20