M/S Dabur (Nepal)Pvt. Limited vs M/S Woodworth Trade Links Pvt. ...
2015 Latest Caselaw 6638 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1531/2006 & IAs No.1342-43/2014
      M/S DABUR (NEPAL)PVT. LIMITED                   ..... Plaintiff
                    Through : Mr. Sudhir K. Makkar, Advocate

                         versus

      M/S WOODWORTH TRADE LINKS PVT. LIMITED ..... Defendant
                  Through : Ms. Meenakshi Parihar, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 04.09.2015

1. Counsel for the plaintiff states that during the pendency of the

present proceedings, the parties have arrived at a compromise in

terms of a Settlement Agreement dated 22.5.2015, that was placed on

record in Company Appeal No.93/2012, whereunder the defendant has

agreed to pay a sum of Rs.1.45 crores to the plaintiff in full and final

settlement of all its claim.

2. Counsel for the defendant states that a sum of Rs.75.00 lacs has

already been paid to the plaintiff, which fact has been recorded in the

order dated 28.5.2015, passed by the Division Bench in the captioned

appeal.

3. Counsels for the parties undertake that they shall abide by the

terms and conditions of the Settlement Agreement dated 22.5.2015

and the suit be disposed of in terms thereof.

4. In view of the aforesaid submissions, the present suit is disposed

of, along with the pending applications, while leaving the parties to

bear their own costs.

5. File be consigned to the record room.

HIMA KOHLI, J SEPTEMBER 04, 2015 sk/ap