Delhi High Court - Orders
Zydus Wellness Products Limited vs Cipla Health Ltd & Anr on 26 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 115/2023
ZYDUS WELLNESS PRODUCTS LIMITED .....Plaintiff
Through: Mr. Rahul Chaudhary, Mr. Ayush
Samaddar and Ms. Vanshika Arora,
Advocates
versus
CIPLA HEALTH LTD & ANR. .....Defendants
Through: Ms. Archana Sachdeva and Mr.
Harshit Bhoi, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 26.08.2025 I.A. 20872/2025 (Application under Order X Rule 1A of CPC)
1. The present application has been filed by the Plaintiff seeking a reference of the subject matter dispute to Mediation.
2. It is stated that the disputes between the parties are also the subject matter of the appeals i.e., FAO(OS)(COMM) 143/2023 and FAO(OS)(COMM) 153/2023. It is stated that the parties have already been referred to Delhi High Court Mediation and Conciliation Centre ['Mediation Centre'] by the Division Bench vide order dated 08.08.2025 in the said pending appeals.
3. It is stated that the present civil suit be also referred to Mediation.
4. It is stated that, however, the parties with consent have agreed that Mr. Darpan Wadhwa, Senior Advocate be appointed as a Mediator and they CS(COMM) 115/2023 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 29/08/2025 at 22:53:13 have sought his consent as well.
5. It is clarified by the parties that Mr. Darpan Wadhwa is otherwise not an empanelled Mediator with the Mediation Center.
6. Keeping in view the consent of the parties and the joint request, the application is allowed.
7. Mr. Darpan Wadhwa, Senior Advocate is appointed as a Mediator to facilitate the settlement alongside the connected appeals and suit.
8. With the aforesaid directions, the application is allowed.
9. Parties are directed to appear before the Ld. Mediator on 02.09.2025 at 03:30 P.M.
10. Copy of the Order be sent to the Ld. Mediator for information and compliance.
MANMEET PRITAM SINGH ARORA, J AUGUST 26, 2025/rhc CS(COMM) 115/2023 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 29/08/2025 at 22:53:13