Delhi High Court - Orders
Dabur India Limited vs Marico Limited on 26 May, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 583/2020
DABUR INDIA LIMITED ..... Plaintiff
Through: Mr.R. Jawahar Lal, Mr.Siddharth
Bawa & Mr.Anuj Garg, Advs.
versus
MARICO LIMITED ..... Defendant
Through: Mr.Sumit Wadhwa & Ms.Sarika Vijh,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 26.05.2022 The learned counsels for the parties submit that the parties have entered into an amicable settlement. They have also filed an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 for bringing on record the terms of the settlement. The said application is not listed today.
List the suit on 30th May, 2022.
NAVIN CHAWLA, J MAY 26, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:27.05.2022 18:27:59