M/S Relianc Life Sciences Pvt Ltd vs M/S Reliance Life Sciences & Anr
2015 Latest Caselaw 7519 Del

$~48.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1637/2014 and I.A. 10588/2014
      M/S RELIANC LIFE SCIENCES PVT LTD           ..... Plaintiff
                      Through: Mr. Ankit Sahni, Advocate

                        versus


      M/S RELIANCE LIFE SCIENCES & ANR            ..... Defendants
                     Through: Ms. Tatini Basu, Advocate with
                     Ms. Lovely Singh, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 01.10.2015

1. Pursuant to the parties being referred to the Delhi High Court

Mediation and Conciliation Centre, a Settlement Agreement dated

22.09.2015 has been forwarded.

2. The terms and conditions of the settlement have been set out in

para 6 of the Settlement Agreement, whereunder the defendants have

acknowledged the proprietary rights of the plaintiff in various

trademarks as mentioned in para 6(i) of the Settlement Agreement.

Further, the defendants have given a series of undertakings to the

plaintiff and in view of the said undertakings, the plaintiff has agreed

to give up the reliefs of damages and delivery up against the

defendants. Counsels for the parties state that the suit may be

decreed in terms of the Settlement Agreement and para 33(i) and (ii)

of the plaint.

3. The Court has perused the Settlement Agreement dated

22.09.2015. The same has been signed by the constituted attorney of

the plaintiff, the sole proprietor of the defendant No.1/firm and by the

defendant No.2 in his personal capacity, by their respective counsels,

as also the learned Mediator.

4. 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. The

parties shall remain bound by the terms and conditions of the

settlement recorded in the application.

5. The suit is decreed in accordance with the terms and conditions

recorded in the Settlement Agreement dated 22.09.2015 and paras

33(i) and (ii) of the plaint. Decree sheet be drawn accordingly.

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

7. File be consigned to the record room.

HIMA KOHLI, J OCTOBER 01, 2015 rkb/ap