Delhi High Court - Orders
Lilly Icos Llc & Another vs Cipla Limited on 20 February, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 748/2018 & I.As. 10497/2006, 11591/2006
LILLY ICOS LLC & ANOTHER ..... Plaintiffs
Through: Ms. Nancy Roy and Ms. Prakriti
Varshney, Advocates.
versus
CIPLA LIMITED ..... Defendant
Through: Mr. Jenis Francios and Mr. Rahul
Sarkar, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.02.2024 CS(COMM) 748/2018 and I.A. 4029/2024 (u/Order XXIII Rule 3 r/w Section 151 of the Code of Civil Procedure, 1908, filed jointly by the Plaintiffs and the Defendant)
1. This is a joint application on behalf of the parties under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, 1908 whereby the Plaintiffs and Defendant jointly pray for a decree in terms of the settlement enumerated in Paragraph No. 2 of the application.
2. The application is signed by the Authorized Representatives of the Plaintiff and Defendants, as well as their counsel. Counsel for the parties who have joined the proceedings have identified the said signatures. They confirm the settlement between the parties and pray that the suit be decreed in terms thereof.
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 20/02/2024 at 23:19:00
3. The Court has perused the terms of the settlement and finds the same to be lawful. The instant application is duly supported by affidavits of the Authorised Representatives of the Plaintiff and Defendant, as well as letters of authorization in favour of the respective representatives.
4. Accordingly, the present suit is decreed in terms of the settlement between the parties stated in Paragraph No. 2 of the instant application, which shall form part of the decree. Parties shall remain bound by the terms and conditions of the settlement.
5. Decree sheet be drawn up.
6. With the above directions, the suit, along with pending applications, is disposed of.
SANJEEV NARULA, J FEBRUARY 20, 2024 as 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 20/02/2024 at 23:19:00