Delhi High Court
Adobe Systems Inc & Others vs Ms.Asha Pandey And Another on 9 February, 2009
Author: Anil Kumar
Bench: Anil Kumar
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) No.2605/2008
% Date of Decision: 09.02.2009
Adobe Systems Inc & Others .... Plaintiffs
Through Mr.Nitin Sharma, Advocate
Versus
Ms.Asha Pandey and another .... Defendants
Through Mr.Vijay Thakur, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
1. Whether reporters of Local papers may be YES
allowed to see the judgment?
2. To be referred to the reporter or not? NO
3. Whether the judgment should be reported in NO
the Digest?
ANIL KUMAR, J.
IA No.1842/2009
This is an application under Order XXIII Rule 3 read with Section 151 of Code of Civil Procedure by the parties for decreeing the suit in terms of settlement arrived at between the parties. The terms of settlement are incorporated in the application.
Learned counsel for the parties state that in terms of settlement an amount of Rs.3.00 lakh has been paid to the plaintiffs through Saikrishna & Associates, attorney of the plaintiffs, which amount has since been received by the plaintiffs.
The application is signed by the constituted attorney of the CS(OS) No.2605/2008 Page 1 of 2 plaintiffs and by defendants No.1 and 2 and their authroised representative. Defendants have also agreed to purchase the licensed software as detailed in Schedule A annexed with the application from the plaintiffs. The application is supported by the affidavits of Mr.Vishal Ahuja, constituted attorney of plaintiffs and Ms.Asha Pandey, defendant No.1, for herself and as Chairman & Managing Director of defendant No.2.
Considering the terms of settlement arrived at between the parties, there does not seem to be any impediment in allowing with settlement between the parties. Consequently, the application is allowed.
CS(OS) No.2605/2008
The parties have settled their disputes in terms of settlement incorporated in IA No.1842/2009 which has been allowed. Consequently, the suit of the plaintiff is decreed in terms of settlement arrived at between the parties in IA No.1842/2009. Decree sheet be drawn where IA No.1842/2009 shall form part of the decree. All the pending applications are also disposed of. Parties are left to bear their own costs.
The next date, i.e., May 11, 2009, is cancelled in the facts and circumstances.
February 09, 2009 ANIL KUMAR, J.
'Dev'
CS(OS) No.2605/2008 Page 2 of 2