Delhi High Court - Orders
Xxxix Rules 1 And 2 Read With Section 151 ... vs Doc Brown Industries Llp And Ors on 8 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 215/2021, I.A.6105/2021 (by the plaintiff under Order
XXXIX Rules 1 and 2 read with Section 151 CPC for interim
relief)
A.O. SMITH CORPORATION AND ANR. ..... Plaintiffs
Through: Mr.Shashi P. Ojha, Advocate
versus
DOC BROWN INDUSTRIES LLP AND ORS. ..... Defendants
Through: Ms. Abhilash Nautiyal and Mukul
Kochhar, Advocates
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 08.09.2021
1. The Delhi High Court Mediation and Conciliation Centre has forwarded a Settlement Agreement dated 24th August, 2021. Learned counsel for the parties confirm that the parties have amicably settled the disputes in terms of the Annexure-A to the said Settlement Agreement.
2. The parties shall remain bound by the terms of the Settlement Agreement dated 24th August, 2021, arrived at between the parties through the efforts of the Mediator.
3. The suit is decreed in terms of the said Settlement Agreement dated 24th August, 2021. The decree sheet be prepared accordingly, but keeping Signature Not Verified Signed By:MANJEET KAUR CS(COMM) 215/2021 Page 1 of 2 Signing Date:08.09.2021 20:32:54 the contents of the Settlement Agreement confidential.
4. The suit is accordingly disposed of, along with the pending application.
5. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 08, 2021 s Signature Not Verified Signed By:MANJEET KAUR CS(COMM) 215/2021 Page 2 of 2 Signing Date:08.09.2021 20:32:54