Cable News Netwok Inc vs Nisha Sharma And Anr
2015 Latest Caselaw 3433 Del

$~38.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 785/2013 and I.A. 6907/2013, 23701/2014
     CABLE NEWS NETWOK INC                    ..... Plaintiff
                   Through: Mr. Subhash Bhutoria, Advocate with
                   Mr. Anuj Nair, Advocate

                       versus

     NISHA SHARMA AND ANR                      ..... Defendants
                   Through: Defendants in person.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 28.04.2015

1. Pursuant to the order dated 24.04.2015, the defendants No.1

and 2 are present.

2. Counsel for the plaintiff and the defendants No.1 and 2 state

that during the pendency of the present suit, upon being referred to

mediation, they have been able to arrive at a settlement, as recorded

in the Settlement Agreement dated 23.03.2015, whereunder the terms

and conditions of the settlement have been specifically laid down in

para 6.

3. Counsel for the plaintiff and the defendants No.1 and 2 state

that the defendants acknowledge the plaintiff to be the proprietor of

the trademark, "CNN" and other CNN formative trademarks and have

undertaken not to use "CNN" or "CNN-Crimes News Network" as word

mark or in label form or any other mark as mentioned and recorded in

the Settlement Agreement. The other terms and conditions of the

settlement have also been set out in the Settlement Agreement.

4. Both the parties state that in view of the comprehensive

settlement arrived at between the parties, the suit be decreed in terms

of the Settlement Agreement.

5. The Court has perused the Settlement Agreement. The same

has been signed by the counsel for the plaintiff and the defendant

No.2 for self and on behalf of the defendant No.1 as also the learned

Mediator. The defendants No.1 and 2 are present and confirm having

entered into a settlement with the plaintiff of their own free will and

volition. The parties shall remain bound by the terms and conditions of

the settlement.

5. The suit is decreed in terms of the settlement arrived at and

recorded in the Settlement Agreement, while leaving the parties to

bear their own expenses.

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

HIMA KOHLI, J APRIL 28, 2015 rkb