Delhi High Court - Orders
Emcure Pharmaceuticals Limited vs Astrazeneca Ab & Anr on 23 November, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 98/2020
EMCURE PHARMACEUTICALS LIMITED ..... Appellant
Through Mr. G.Nataraj, Advocate
versus
ASTRAZENECA AB & ANR. ..... Respondents
Through Ms. Vaishali Mittal, Advocate
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 23.11.2020 HEARD THROUGH VIDEO CONFERENCING.
1. Counsel for the parties state that the parties have been able to arrive at a settlement with each other before the Delhi High Court Mediation and Conciliation Centre. However, a copy of the Settlement Agreement is not on record. Learned counsel for the parties were requested to e-mail a copy of the Settlement Agreement to the Court Master and the same has been mailed to us in turn.
2. The Settlement Agreement dated 10.11.2020, records the terms and conditions of the settlement in paras 1 to 9 and it refers to Annexure-A, which is a copy of the application proposed to be moved under Order 23 Rule 3 CPC in the pending suit between the parties, Annexure-B is a scanned copy of the affidavit on behalf of the appellant and Annexure-C is a scanned copy of the affidavit on behalf of the respondent. The authorisation FAO(OS) (COMM) 98/2020 Page 1 of 2 in favour of the signatories of the affidavit is marked as Annexure-D and Annexure-E.
3. Learned counsel for the parties request that the Settlement Agreement be taken on record and the appellant be permitted to withdraw the appeal.
4. Ordered accordingly. The Settlement Agreement dated 10.11.2020 is taken on record and the parties shall be bound by the terms and conditions thereof. The Mediation Centre is directed to ensure that the Settlement Agreement is forwarded and on receiving the same, the Registry shall place it on the file at the earliest.
5. The appeal is disposed of, in terms of the settlement.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J NOVEMBER 23, 2020 rs FAO(OS) (COMM) 98/2020 Page 2 of 2