Delhi High Court - Orders
Reliance Industries Limited & Anr vs Olx India B. V. & Anr on 27 May, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 144/2020 with I.A.13610/2025
RELIANCE INDUSTRIES LIMITED & ANR .....Plaintiffs
Through: Ms. Vaishali Mittal, Advocate.
versus
OLX INDIA B. V. & ANR .....Defendants
Through: Mr. Rohan Krishna Seth & Mr.
Ritwik Marwaha, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 27.05.2025 I.A.13610/2025 (u/O-XXIII Rule 3 of the CPC)
1. This is a joint application filed by the parties under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 to record the compromise between the parties.
2. The terms of the settlement have been detailed in paragraph no.4 of this application.
3. I have gone through the terms of the settlement and do not find the same to be unlawful.
4. The parties shall remain bound by the said terms of the settlement.
5. The application stands disposed of. CS(COMM) 144/2020
6. In view of the order passed in I.A. 13610/2025 above, the present suit is decreed in terms of the settlement detailed in paragraph no.4 of the CS(COMM) 144/2020 Page 1 of 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 30/06/2025 at 22:06:27 aforesaid application.
7. Let the decree sheet be drawn up accordingly.
8. The aforesaid application shall form a part of the decree.
9. All pending applications stand disposed of.
AMIT BANSAL, J MAY 27, 2025 at CS(COMM) 144/2020 Page 2 of 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 30/06/2025 at 22:06:27