Delhi High Court - Orders
Astrazeneca Ab & Anr vs Emcure Pharmaceuticals Limited on 13 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 561/2019
ASTRAZENECA AB & ANR. ..... Plaintiffs
Through: Mr.Pravin Anand & Mr.Siddhant
Chamola, Advs.
versus
EMCURE PHARMACEUTICALS LIMITED ..... Defendant
Through: Mr.Avinash Kumar Sharma,
Mr.Ankur Vyas & Mr.Shashikant
Yadav, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 13.07.2022 The learned counsels for the parties submit that the parties have arrived at an amicable settlement before the Delhi High Court Mediation and Conciliation Centre, where they were referred pursuant to the order dated 26.08.2020 passed by the Division Bench of this Court in FAO(OS)(COMM) 98 of 2020 titled Emcure Pharmaceuticals Limited v. AstraZeneca AB & Anr.. They submit that the appeal was thereafter on 23.11.2020, disposed of in terms of the settlement. They submit that they have also filed an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 before this Court. The said application, however, is not listed. The counsels shall have the same listed before this Court.
List on 2nd August, 2022.
NAVIN CHAWLA, J JULY 13, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 14:56:37