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Delhi High Court - Orders

Nokia Technologies Oy vs Lenovo Group Ltd & Anr on 22 April, 2021

Author: C.Hari Shankar

Bench: C.Hari Shankar

                          $~16(Original Side)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS (COMM) 581/2019, I.A. 5770/2021 & I.A. 5806/2021

                                NOKIA TECHNOLOGIES OY                ..... Plaintiff
                                                Through: Mr.     PravinAnand&         Ms.
                                                         Vaishali Mittal, Advs.
                                                versus
                                LENOVO GROUP LTD & ANR.              ..... Defendants
                                                Through: Mr. Siddharth Chopra, Ms.
                                                         Sneha Jain, Mr. YatinderGarg&
                                                         Ms. SurabhiPande, Advs.
                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                          O R D E R (ORAL)

                          %               22.04.2021
                                    (Video-Conferencing)

I.A. 5770/2021 (under Order XXIII, Rule 1(3), read with Section 151 of CPC, 1908- seeking permission to withdraw the present suit) & I.A. 5806/2021(under Order XXIII, Rule 1(3), read with Section 151 of CPC, 1908- seeking permission to withdraw the counter claims)

1. I.A. 5770/2021 and I.A. 5806/2021, are applications by the plaintiff and the defendants respectively, in CS(COMM) 581/2019, preferred under Order XXIII, Rule 1(3), of the Code of Civil Procedure, 1908, (CPC).

2. The plaintiff seeks, in I.A. 5770/2021, to withdraw the suit and the defendants seek in I.A. 5806/2021, to withdraw the counter claims, in each case, without prejudice to their respective rights and contentions.

3. The prayers for withdrawing the suit and the counter claims are consequent to a settlement having arrived at between the parties.

4. Learned counsels for the parties are present.

5. Accordingly, the suit and the counter claims are permitted to be withdrawn, without prejudice to the rights and contentions of the parties and without expressing any opinion thereon.

6. In as much as a confidentiality club has been constituted in the present case, the Registry is directed to return, to the counsel named in the confidentiality club, all physical and electronic copies of the documents confidentially filed with the Registry. The members of the confidentiality club would also be obligated to maintain confidentiality of all the information contained in the said documents, and to return, to the counsel appearing for the opposite party, all such confidential documents or materials.

7. With the aforesaid directions, these I.A.s as well as CS(COMM) 581/2019 and the counter claims preferred by the defendants therein stand disposed of.

C.HARI SHANKAR, J APRIL 22, 2021 ss Signature Not Verified Digitally Signed CS (COMM) 581/2019 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:23.04.2021 16:45:18