Delhi High Court - Orders
Alkem Laboratories Ltd vs Nouriel Lifesciences & Ors on 21 April, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 369/2026 & I.A. 9431/2026
ALKEM LABORATORIES LTD .....Plaintiff
Through: Mr. Sagar Chandra, Ms. Shubine Wahi
and Mr. Aman Venugopal, Advocates.
versus
NOURIEL LIFESCIENCES & ORS. ....Defendants
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 21.04.2026
1. Learned counsel for the parties state that the parties are willing to explore amicable resolution to their inter se disputes and seek reference to the Delhi High Court Mediation and Conciliation Centre. Accordingly, parties are referred to the Mediation.
2. The parties shall appear before the Mediation Centre on 24.04.2026 at 04:30 pm.
3. Learned Organizing Secretary is requested to nominate a fairly senior mediation well-versed with the subject matter of the dispute.
4. List on 05.10.2026 before the Court, awaiting the outcome of the Mediation Report.
5. Interim orders, if any, to continue till the next date of listing. I.A. 10837/2026 (Condonation of Delay)
6. This is an application under Section 151 of the Code of Civil Procedure, 1908, filed on behalf of the plaintiff, seeking condonation of delay of one day in filing the compliance affidavit, as directed by the order of this Court.
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 22/04/2026 at 21:40:26
7. For the reasons stated therein the same is allowed. The compliance affidavit is taken on record.
8. The application stands disposed of.
TUSHAR RAO GEDELA, J APRIL 21, 2026 yrj 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 22/04/2026 at 21:40:26