Delhi High Court - Orders
Marico Limited vs Agro Tech Foods Limited on 12 March, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 308/2018 & I.A. 13111/2009
MARICO LIMITED ..... Plaintiff
Through : Mr. Achal Shekhar, Adv.
versus
AGRO TECH FOODS LIMITED ..... Defendant
Through : Mr. Achutham Sreekumar, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 12.03.2020
1. Mr. Achal Shekhar, who appears on behalf of the plaintiff, says that a draft proposal for settlement was handed over to the defendant.
2. It is further submitted that the defendant made certain changes to the draft proposal for settlement, qua which, the plaintiff is in agreement.
3. Mr. Shekhar says that the final agreement with the changes incorporated, will be furnished to the defendant and its counsel in the course of the day.
4. It is, thus, the submission of Mr. Shekhar that the settlement is on the anvil.
5. If a settlement is reached, learned counsel for the parties will file an appropriate application before the next date of hearing.
6. List the matter for directions on 30.03.2020.
RAJIV SHAKDHER, J MARCH 12, 2020 aj Click here to check corrigendum