Cadila Healthcare Ltd vs M/S Radico Remedies And Ors
2015 Latest Caselaw 3049 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+           CS(OS) 3508/2012 and I.A. 22890/2012

                                                 Decided on 16.04.2015
IN THE MATTER OF:
CADILA HEALTHCARE LTD                          ..... Plaintiff
                   Through: Mr. Kapil Midha, Advocate

                        versus


M/S RADICO REMEDIES AND ORS                   ..... Defendants
                   Through: Mr. Umesh Mishra, Advocate

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J. (Oral)

I.A. 7528/2015 (joint application u/O XXIII Rule 3 CPC)

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

inter alia that they have arrived at an out of court negotiated

settlement, the terms and conditions whereof have been set out in

para 3 of the application. Counsels for the parties state that the suit

may be decreed in accordance with the terms and conditions recorded

in the present application.

2. The Court has pursued the present application. The same has

been signed by the authorised representatives of the parties and their

respective counsels and is duly supported by their affidavits.

3. As counsels for the parties jointly state that their clients 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 said settlement.

4. The compromise application is taken on record. The parties shall

remain bound by the terms and conditions thereof. The suit is

decreed in accordance with the settlement recorded in the application,

while leaving the parties to bear their own costs.

5. File be consigned to the record room.

                                                     (HIMA KOHLI)
APRIL 16, 2015                                          JUDGE
rkb/sk