Reckitt Benckiser (India) Ltd & ... vs Dabur India Ltd
2015 Latest Caselaw 2863 Del

$~26.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1829/2014 and I.A. 11443/2014
      RECKITT BENCKISER (INDIA) LTD & ANR       ..... Plaintiffs
                     Through: Ms. Nancy Roy, Advocate

                        versus

      DABUR INDIA LTD                           ..... Defendant
                     Through: Ms. Meenakshi Singh, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 09.04.2015

I.A. 7078/2015 (joint application u/O XXIII R 3 CPC)

1. The present joint application has been filed by the parties stating

inter alia that the suit may be decreed in terms of the settlement

arrived at between them and recorded in para 3 of the application.

2. The defendant has given certain undertakings to the plaintiffs as

recorded in para 3 of the application. In view of the said undertakings,

the plaintiffs have agreed to forgo all their claims against the

defendant as prayed for in the suit.

3. The Court has perused the application. The same has been

signed by the authorised representatives of the parties and their

respective counsels. Enclosed with the application are the affidavits of

the constituted attorney/authorised representative of both sides.

4. As counsels for the plaintiffs and the defendant jointly state that

they have arrived at the aforesaid settlement of their own free will and

volition and without any undue influence or coercion from any

quarters, there appears no legal impediment in accepting the

settlement.

5. The application is taken on record. The parties shall remain

bound by the terms and conditions of the settlement recorded therein.

The suit is decreed in terms of the settlement recorded in the

application, while leaving the parties to bear their own costs.

6. The suit is disposed of alongwith the pending application.

HIMA KOHLI, J APRIL 09, 2015 rkb