REDDYS LABORATORIES LIMITED Vs. RIKON PHARMACEUTICALS PVT. LTD

JUDGEMENT

(1.) I.A. 11373/2022 (under Order XXXIX Rules 1 and 2 of the CPC) The dispute between the parties stand settled with the intervention of the Delhi High Court Mediation and Conciliation Centre. The settlement agreement dtd. 13/2/2023 has been placed on record. The terms of settlement read thus:

(2.) The Second Party their directors, confirm and undertake that as per the directions passed by the Hon'ble High Court of Delhi vide order dtd. 22/07/2022 in CS (COMM) No. 495 of 2022, the Second Party has stopped manufacturing and using the mark 'RIKONISE-P' or 'NISE-P', directly or indirectly in medicinal and pharmaceutical preparations of suspension syrups for domestic sale in India and or for export. The Second Party confirms that the last batch of 'RIKONISE-P' products manufactured by them were as per details below: <FRM>JUDGEMENT_172_LAWS(DLH)3_2023_1.html</FRM>

(3.) As such, nothing survives for adjudication in the suit.