Mankind Pharma Limited & Anr vs Mainkind Crop Science Private Limited on 13 May, 2025

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Delhi High Court - Orders

Mankind Pharma Limited & Anr vs Mainkind Crop Science Private Limited on 13 May, 2025

Bench: Amit Bansal

                          $~38
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 245/2023
                                    MANKIND PHARMA LIMITED & ANR.                                                   .....Plaintiffs
                                                                  Through:            Mr. Shashwat and Ms. Nidhi Pathak,
                                                                                      Advocates.

                                                                  versus

                                    MAINKIND CROP SCIENCE
                                    PRIVATE LIMITED                                                                 .....Defendant
                                                                  Through:            Mr. K. K. Malhotra, Advocate.

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT BANSAL
                                                 ORDER

% 13.05.2025 I.A. 12046/2025 (O-XXIII Rule 3 of CPC)

1. This is a joint application filed under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 for recording of compromise arrived at between the plaintiffs and the defendant.

2. The application bears the signatures of the authorized representatives of the plaintiffs and the defendant as well as their respective counsel. The application is also supported by affidavits of the authorised representatives of the plaintiffs as well as the defendant.

3. The terms of the compromise are recorded in paragraph 2 of the application.

4. I have gone through the terms of the settlement and do no find the same to be unlawful.

CS(COMM) 245/2023 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 30/06/2025 at 00:56:21

5. Parties shall remain bound by the terms of the settlement.

6. The application stands disposed of.

CS(COMM) 245/2023

7. In view of the order passed in I.A. 12046/2025, the present suit is decreed in terms of the aforesaid application. The said application shall form part of the decree sheet.

8. In terms of the compromise, the defendant had handed over a cheque being No. 000130 dated 13th May, 2025 drawn on HDFC Bank, Karnal, Harana for a sum of ₹ 4 lakhs to the plaintiffs. However, today in Court, the defendant has handed over a fresh cheque of ₹ 4 lakh.

9. Counsel for the plaintiffs submits that the cheque shall be honoured upon presentation.

10. Pending application, if any, shall stand disposed of.

11. The earlier date fixed in the matter, i.e. 28th May, 2025 shall stand cancelled.

AMIT BANSAL, J MAY 13, 2025 kd CS(COMM) 245/2023 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 30/06/2025 at 00:56:21

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Delhi High Court - Orders