Gautam Philip & Vivek Berry ... vs M/S Sun Chemical Group ...
2021 Latest Caselaw 805 Del

                          $~29 (original)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS(COMM) 33/2020 & I.A.9280/2020, I.A.11360/2020,
                                 I.A.11793/2020, I.A.11794/2020, I.A.3441/2021
                                 GAUTAM PHILIP & VIVEK BERRY BARRISTER AT LAW
                                 LLP & ORS.                             ..... Plaintiffs
                                              Through: Mr.Chetan      Lokur         and
                                              Mr.Devang Gautam, Advs.

                                                    versus

                                 M/S SUN CHEMICAL GROUP COOPERATIEF UA & ORS.
                                                                        ..... Defendants
                                              Through: Ms. Aishwarya Kaushiq &
                                              Mr.Sidhartha Barua, Advs.

                                 CORAM:
                                 HON'BLE MR. JUSTICE C.HARI SHANKAR
                                              O R D E R (O R A L)

% 08.03.2021 I.A.3441/2021 (under Order XXIII Rule 3 of CPC)

1. By this application the plaintiffs and defendants seek decreeing of the suit in terms of the settlement agreement dated 2nd February, 2021, which has been executed between all the parties to this application.

2. Learned Counsel for the parties are present. The terms of settlement are contained in Clauses 1 to 6.13 of the settlement agreement. The settlement agreement shall be treated as an appendix to this order.

3. The parties shall remain bound by the terms of settlement. Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:14.03.2021 14:26:18

4. In view of the aforesaid, the suit is decreed in terms of the settlement agreement arrived at between the parties. All pending applications stand disposed of accordingly.

5. The Registry is directed to draw up the decree sheet accordingly.

6. In view of the settlement between the parties, the plaintiff shall be entitled to refund of 50% of the court fees deposited.

7. The date of 20th May, 2021 shall stand cancelled.

C.HARI SHANKAR, J MARCH 8, 2021/kr

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:14.03.2021 14:26:18