Delhi High Court - Orders
Girnar Software Private Limited & Ors vs Cars24 Services Private Limited & Ors on 15 May, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 535/2020, I.A. 428/2021, I.A. 11394/2020
GIRNAR SOFTWARE PRIVATE LIMITED & ORS. ..... Plaintiffs
Through: Mr. Rohan Swarup and Mr. Jaydeep
Roy, Advocates.
versus
CARS24 SERVICES PRIVATE LIMITED & ORS ...... Defendants
Through: Mr. Mohil Goel, Mr. Sidhant Goel,
Mr. Abhishek Kotnala and
Mr. Deepankar Mishra, Advocates for
D-1, 2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.05.2024 I.A. 11134/2024 (for disposal of the suit in terms of the settlement arrived between the Plaintiffs and the Defendant Nos. 1 and 2)
1. The present suit is filed by the Plaintiffs seeking inter-alia a decree of permanent injunction restraining the Defendants from infringing the Plaintiffs' copyrighted works in the content and database on Cardekho.com and or/other portals of the Plaintiffs.
2. This is an application filed jointly by the parties under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, stating that the disputes have been settled between the parties vide settlement agreement dated 21st February, 2024.1 Counsel for the parties draw attention of this Court to a term 1 Settlement Agreement 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 24/05/2024 at 22:36:37 contained in the Settlement Agreement wherein they have agreed to keep the terms of settlement confidential and not disclose the same to any third party except as may be required by law. Furthermore, they have agreed that in case such a situation arises wherein the Settlement Agreement is required to be enforced as a decree of the Court, then the said confidentiality clause shall cease to apply.
3. The application is duly supported by board resolutions in favour of the Authorised Representative of Plaintiff No. 1 and 2 and Defendants Nos. 1 and 2 as well as affidavits of authorised representatives of the parties. The counsels confirm the compromise, and pray that the suit be decreed as per terms mentioned in the Settlement Agreement.
4. The Settlement Agreement has been handed over across the board. The Court has perused the terms of the compromise and finds the same to be lawful.
5. Accordingly, the following directions are issued:
5.1. Suit is decreed in terms of the Settlement Agreement dated 21st February, 2024.
5.2. Parties shall file the Settlement Agreement in a sealed cover with the Registry within a period of two weeks from today. 5.3. The parties shall remain bound by the terms of the aforenoted Settlement Agreement.
5.4. Decree sheet shall not reproduce or disclose the terms of the Settlement Agreement other than the date on which it has been executed, i.e., 21st February, 2024.
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 24/05/2024 at 22:36:38
6. The suit is decreed in the above terms. Decree sheet be drawn up.
7. Suit and pending applications stand disposed of.
SANJEEV NARULA, J MAY 15, 2024 nk 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 24/05/2024 at 22:36:38