Delhi High Court - Orders
Alkem Laboratories Ltd vs Medox Lifesciences & Ors on 17 April, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 863/2023, I.A. 24144/2023 & I.A. 8886/2024
ALKEM LABORATORIES LTD .....Plaintiff
Through: Mr. Nikhil Sonker and Mr. Shivendra
Pratap Singh, Advocates.
versus
MEDOX LIFESCIENCES & ORS. ....Defendants
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 17.04.2026
1. Learned counsel for the parties submit that under the aegis of the Delhi High Court Mediation and Conciliation Centre, inter se disputes have been resolved between the plaintiff and defendant nos. 1, 2 and 3.
2. The terms of settlement have been reduced into writing vide the settlement agreement dated 17.12.2025. The terms of settlement have been recorded in para 1 to para 23 of the said agreement. The settlement agreement alongwith all its annexures is taken on record.
3. The parties shall remain bound by the terms of settlement of the settlement agreement dated 17.12.2025 recorded in para 1 to para 23. This Court finds no impediment in decreeing the suit in terms thereof.
4. Accordingly, let a decree sheet be drawn up in terms of para 1 to para 23 of the settlement agreement dated 17.12.2025.
5. The plaintiff may be refunded the Court fees in terms of Section 16 of the Court Fees Act, 1870 upon completion of all the formalities, as per Rules.
6. The suit is decreed and disposed of qua plaintiff and defendant no.s 1, 2 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 20/04/2026 at 22:47:24 and 3 alongwith all pending applications.
7. Since none appears for defendant no.4 today, in the interests of justice, adverse orders are deferred.
8. List on 03.09.2026.
TUSHAR RAO GEDELA, J APRIL 17, 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 20/04/2026 at 22:47:24