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Delhi High Court - Orders

Sun Tv Network Limited vs Mx Media And Entertainment Pte Ltd on 19 September, 2024

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                                    $~20
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 871/2022, I.A. 21246/2022, I.A. 21248/2022 & I.A.
                                                8840/2023

                                                SUN TV NETWORK LIMITED                                                               .....Plaintiff
                                                                                      Through:                 Ms. Srishti Gupta and Mr. Abhishek
                                                                                                               Malhotra, Advocates
                                                                                      versus

                                        MX MEDIA AND ENTERTAINMENT
                                        PTE LTD.                                  .....Defendant
                                                      Through: Mr. Angad Singh Dugal and Mr.
                                                               Govind Singh Grewal, Advocates
                                    CORAM:
                                    HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                                      ORDER

% 19.09.2024

1. Learned counsel for the defendant states that as per the directions issued by this Court vide order dated 09.09.2024, the defendant has placed on record a copy of the settlement agreement dated 17.08.2024 alongwith a proof of payment to the plaintiff as well as the acknowledgment of the said payment issued by the plaintiff through e-mail dated 10.09.2024. He relies upon the documents filed under the cover of an index dated 14.09.2024.

2. Learned counsel for the plaintiff states that in view of the settlement and the receipt of the payment, she has instructions to withdraw the present suit.

3. In view of the above, the suit is dismissed taking note of the fact that all the claims of the plaintiff qua the defendant stand satisfied and no cause of action survives in favour of the plaintiff.

CS(COMM) 871/2022 Page 1 of 2

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/09/2024 at 23:39:14

4. Pending applications stand disposed of. All future dates stand cancelled.

MANMEET PRITAM SINGH ARORA, J SEPTEMBER 19, 2024/msh/sk Click here to check corrigendum, if any CS(COMM) 871/2022 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/09/2024 at 23:39:14