Grasim Industries Limited & Anr. vs. Mridula Kumari Trading As M/S Superior Birla Rock And Co.
Original PDF →Facts
Grasim Industries Limited & Anr. (Plaintiffs) filed a commercial suit against Mridula Kumari trading as M/s Superior Birla Rock and Co. (Defendant). The dispute concerned the Plaintiffs' proprietary rights in their trademarks, including 'BIRLA' and 'BIRLA WHITE', and trade dress. The Defendant was allegedly using impugned trade names and packaging deceptively similar to the Plaintiffs'. The parties have now filed a joint application under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, 1908, seeking to record a settlement. The settlement terms involve the Defendant recognizing the Plaintiffs' sole proprietary rights, refraining from using similar trademarks and trade dress, changing her trading name, and transferring domain names. A key term requires the Defendant to file an application with the GST department for changing her trading name within two weeks.
Held
The Court held that the parties had arrived at a valid and lawful settlement agreement. The Court accepted the joint application filed by the Plaintiffs and the Defendant under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, 1908. The Court decreed the suit in terms of the Settlement Terms agreed upon by the parties. Specifically, the Court directed the Defendant to comply with the Settlement Terms recorded in Paragraph (xiv) of the application, including the destruction of impugned goods, products, banners, catalogues, brochures, advertising material, cartons, labels, wrappers, packaging material, articles, and dies bearing reference to impugned marks or similar trademarks. The Defendant was also directed to remove the underlying commodity from impugned packaging and transfer it into conforming packaging within one week of the Court's direction. The Defendant's counsel was to communicate completion of this activity to the Plaintiffs' counsel. The suit and pending applications were disposed of. The Court also directed a refund of 100% of the court fees paid by the Plaintiffs, as the matter was settled at an early stage.
Key Issues
1. Whether the parties have arrived at a valid and lawful settlement agreement that can be recorded by the Court? The Plaintiffs argued that they have amicably resolved the dispute with the Defendant through a comprehensive settlement agreement, detailing specific undertakings by the Defendant regarding trademarks, trade dress, trading names, and domain names. They contended that the settlement terms are fair and reasonable and should be accepted by the Court to decree the suit accordingly. The Defendant, by joining in the application, implicitly agreed to the settlement terms. The judgment does not record any specific arguments from the Defendant's side beyond their participation in the joint application. The core issue is the Court's acceptance and enforcement of the mutually agreed-upon settlement terms.
Sections Cited
Section 151, Order XXIII Rule 3, Section 16 of the Court Fees Act, 1870
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R % 17.10.2025 I.A. 26319/2025
This is a joint Application filed by the Parties under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, 1908. 2. The Parties have submitted that during the pendency of the present Suit, the Parties have agreed to amicably resolve and settle the dispute and the Settlement Terms, as provided in this Application, are as under: “(i) The Defendant hereby recognizes the Plaintiffs’ sole, exclusive and lawful proprietary rights and interests in the Plaintiffs’ trademarks, BIRLA / BIRLA WHITE trademarks, the trademark BIRLA WHITE, as well as other BIRLA / BIRLA WHITE formative trademarks including those listed in paragraphs 14 and 38 of the plaint, as well as the well-known trademarks ADITYA BIRLA / This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 of the Plaintiffs. The Defendant further recognizes the Plaintiffs’ sole, exclusive and lawful proprietary rights and interests in the Plaintiffs’ trade dress / artistic works / packaging / and / or other trade dress / original artistic works referenced under paragraph 57 of the plaint. The Defendant undertakes to not oppose / challenge / obstruct either directly or indirectly the aforesaid proprietary rights and interests of the Plaintiffs in any manner whatsoever including but not limited to by way of filing any opposition, rectification, etc., against any application and / or proceeding initiated or pursued by the Plaintiffs before the Trade Marks Registry and / or any other court and / or tribunal and / or forum, in relation to Plaintiffs’ trademarks, trade dress, labels, artistic works, packaging, BIRLA and / or BIRLA WHITE and / or ULTRATECH and / or OPUS and / or BIRLA / BIRLA WHITE / OPUS formative trademarks, trade dress, labels, artistic works, packaging and / or any variation thereof. (ii) The Defendant undertakes to refrain herself, her partners, servants, agents, dealers, distributors and all persons acting for and on her behalf from engaging directly or indirectly in manufacturing, offering for sale, selling, marketing / advertising, adopting, using and / or dealing in any manner with any goods and / or services whatsoever under the impugned trade dress / product packaging This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 and / or and / or and / or any other label / trade dress / product packaging near identical and / or deceptively similar to any of the Plaintiffs’ trade dress / label / product packaging and / or to any of the Plaintiffs’ BIRLA / BIRLA WHITE / ULTRATECH I BIRLA / OPUS formative trade dress / packaging / label ( such as / / ) and / or under any other label / trade dress / packaging / artistic work which consist of the word / mark ‘BIRLA’ and / or ‘GRASIM’ and / or ‘ULTRATECK’ and / or ‘OPUS’ and / or and This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 / or and / or and / or any other word / mark / label deceptively similar thereto, as a part thereof in any manner whatsoever. (iii) The Defendant undertakes to refrain herself, her partners, servants, agents, dealers, distributors and all persons acting for and on her behalf from either directly or indirectly filing / pursuing any trademark / copyright application anywhere in the world in respect of any goods or services whatsoever, seeking registration for a mark / label / trade dress / artistic work which consists of the word/ mark ‘BIRLA’ and/ or ‘GRASIM’ and/ or ‘ULTRATECH’ and / or ‘OPUS’ and / or and / or and / or and / or any other word / mark / label deceptively similar thereto, either exclusively and / or as part thereof. (iv) The Defendant undertakes to refrain herself, her partners, servants, agents, dealers, distributors and all persons acting for and on her behalf from either directly or indirectly from using in any manner the impugned trade name ‘Superior Birla Rock & Co.’ and/ or any other trade name which is near identical and / or deceptively similar to any of the Plaintiffs’ trademarks, BIRLA / BIRLA WHITE trademarks (including and / or the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 well-known trademarks ADITYA BIRLA / ) and / or any other trade name which consist of the word / mark ‘BIRLA’ and/ or ‘GRASIM’ and/ or ‘ULTRATECH’ and / or ‘OPUS’ and / or any other word deceptively similar thereto, as a part thereof in any manner whatsoever. (v) The Defendant undertakes to file appropriate application / form before the concerned authorities including but not limited to GST department, within a period of two weeks from the date of execution of the present Application for change of her trading name from ‘Superior Birla Rock & Co.’ to any other name which is conformity with the terms of the present Application. The Defendant agrees and undertakes to promptly inform the Plaintiffs in writing, along with documentary proof, immediately upon filing of the aforementioned application /form, but no later than one week from the date of such filing. (vi) The Defendant undertakes to refrain herself, her partners, servants, agents, dealers, distributors and all persons / entities acting for and on her behalf either directly or indirectly from using in any manner whatsoever the impugned domain name 1.e. ‘www.superiorbirlarock.com’ and / or from adopting / using any other domain name / websites and / or from creating any online / social media channel / account, which has the word/ mark ‘BIRLA’ and/ or ‘GRASIM’ and / or ‘ULTRATECH’ and / or ‘OPUS’ as a part thereof, and also from using in any manner whatsoever Plaintiffs’ trademarks, BIRLA / ULTRATECH/ BIRLA / OPUS formative trademarks (including and / or the well-known trademarks ADITYA BIRLA / ) and / or the word / mark ‘BIRLA’ and / or ‘GRASIM’ and / or ·ULTRATECH and/ or ‘OPUS’ and/ or any other word / mark This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 deceptively similar / near identical thereto, in respect of any marketing / publicity / promotional materials published / circulated online and / or in print media or otherwise in respect of any goods and / or products and / or services whatsoever. (vii) The Defendant undertakes to file appropriate applications / forms before the concerned domain name Registrars of her impugned domain names registrations which she has directly and / or indirectly obtained / secured including but not limited to ‘www.superiorbirlarock.com’ and/ or any other domain names which contains / has the word / term BIRLA’ and I or ‘GRASIM’ and/ or ‘ULTRATECH and/ or ‘OPUS’ and / or any other word / term deceptively similar / near identical thereto and / or deceptively similar / near identical to any of the Plaintiffs’ trademarks, within a period of one week from the date of execution of the present Application for transfer of ownership of the said domain names in the name of Plaintiff No.
The Defendant agrees and undertakes to promptly inform the Plaintiffs in writing, along with documentary proof, immediately upon filing of the aforementioned applications /forms, but no later than one week from the date of such filing. The Defendant further agrees and undertakes to carry out all such other acts, compliances, etc., necessary / required for the complete and effective transfer of the ownership of the said domain names in the name of Plaintiff No. 1. (viii) The Defendant further agrees and undertakes to remove / delete / take down / withdraw from circulation / destroy all of her existing print / online / social media / e-commerce content, posts, brochures, advertisements, promotional / publicity material, stationery, letterheads, visiting cards, banners, advertising material, cartons, labels, wrappers, packaging material, articles, dies, etc., which bear the impugned trademarks, trade dress, labels, trading name, etc. and / or has any reference to the impugned trading name ‘Superior Birla Rock & Co.’ and / or any of the Plaintiffs’ trademarks, BIRLA / BIRLA WHITE/ BIRLA OPUS / BIRLA formative trademarks (including and / or the well- This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 known trademarks ADITYA BIRLA / ) and / or the word / mark ‘BIRLA’ and / or ‘GRASIM’ and / or ‘ULTRATECH’ and/ or ‘OPUS’ and/ or any other word / mark deceptively similar thereto, within a period of one week from the date of execution of this Application. The Defendant further agrees and undertakes to remove / delete / take down / alter all her online / social media / e-commerce / e-mail accounts which bear the impugned trademarks, trading name, etc., and/ or has any reference to the word/ mark ‘BIRLA’ and / or ‘GRASIM’ and / or ‘ULTRATECH and / or ‘OPUS’ and / or any other word / mark deceptively similar to any of the Plaintiffs’ trademarks, as its user name / id, listings, posts, or otherwise, within a period of one week from the date of execution of this Application. The Defendant also agrees and undertakes that all of their online / social media / e-commerce / e-mail accounts and / or the content, posts, brochures, advertisements, promotional / publicity material, etc. published / circulated / advertised whether online or in print, for any goods and I or products and / or services whatsoever, shall henceforth be created and / or uploaded and / or used and / or published and / or circulated, etc., by the Defendant strictly in compliance with the terms and conditions of the present Application. (ix) That the Defendant further agrees to a decree being passed by this Hon’ble Court in the favour of the Plaintiffs and against herself in terms of Para 85 ( a), (b ), ( c ), ( d), ( e) and (h) of the plaint, the contents of which are reproduced hereunder:
“85. It is therefore most respectfully prayed that in view of the facts and circumstances of the present case and in the interest of justice, the Plaintiffs most respectfully pray that this Hon’ble Court may be pleased to: (a) pass a decree of permanent injunction against that the Defendant and in favour of the Plaintiff No. 1 restraining the Defendant, her partners, servants, agents, dealers, distributors and all persons acting for and on her behalf as the case may be, from (either directly or indirectly) engaging in manufacturing, offering for sale, selling, marketing / advertising, adopting, using and / or dealing in any manner with any goods under the impugned marks / trade dress SUPERIOR BIRLA ROCK / This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 / BIRLA SHINE / / and / or any other trademark / label / product packaging / trade dress near identical and / or deceptively similar to any of the Plaintiff No. 1’s BIRLA / BIRLA WHITE Trademarks including the trade dress / packaging design / , the trademark BIRLA WHITE, as well as other BIRLA formative trademarks as listed in preceding paragraph nos. 14 and 38 in respect of impugned goods and / or same and / or similar goods and / or any other goods and / or in any other manner whatsoever, amounting to infringement of the Plaintiff No. 1’s BIRLA / BIRLA WHITE Trademarks as listed in preceding paragraph Nos. 14 and 38; (b) pass a decree of permanent injunction against that the Defendant and in favour of the Plaintiff No. 2 restraining the Defendant, her partners, servants, agents, dealers, distributors and all persons acting for and on their behalf as the case may be, from (either directly or indirectly) engaging in manufacturing, offering for sale, selling, marketing / advertising, adopting, using and / or dealing in any manner with any goods under the impugned This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 marks / trade dress SUPERIOR BIRLA ROCK / / BIRLA SHINE / / and / or any other trademark / label / product packaging / trade dress near identical and / or deceptively similar to any of the Plaintiff No. 2’s trademarks (including the well-known marks ADITYA BIRLA / ) as well as all other registered marks contained in para 14 of the plaint in respect of impugned goods and / or same and / or similar goods and / or any other goods and / or in any other manner whatsoever, amounting to infringement of the Plaintiff No. 2’s trademarks (including the well-known marks ADITYA BIRLA / ) as well as all other registered marks contained in para 14 of the plaint; (c) pass a decree of permanent injunction against the Defendant and in favour of the Plaintiff No. 1 restraining the Defendant, her partners, servants, agents, dealers, distributors and all persons acting for and on their behalf as the case may be, from (either directly or indirectly) engaging in manufacturing, offering for sale, selling, marketing / advertising, adopting, using and / or dealing in any manner with any goods amounting to infringement This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 of copyright of the original artistic works of the Plaintiff No. 1 referenced under paragraph 57 of the Plaint (or any other copyright belonging to the Plaintiff No. 1); (d) pass a decree of permanent injunction against the Defendant and in favour of the Plaintiffs restraining the Defendant, her partners, servants, agents, dealers, distributors, as the case may be, and all persons acting for and on their behalf (either directly or indirectly) from engaging in manufacturing, offering for sale, selling, marketing / advertising, adopting, using and / or dealing in any manner with any goods under the impugned marks / trade dress SUPERIOR BIRLA ROCK / / BIRLA SHINE / / and / or any other trademark / label / product packaging / trade dress near identical and / or deceptively similar to any of the Plaintiffs’ BIRLA WHITE Trademarks including the trade dress / packaging design / This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 , the trademark BIRLA WHITE, as well as other BIRLA formative trademarks as listed in preceding paragraph nos. 14 and 38 (including the well- known trademarks ADITYA BIRLA / ), and / or the impugned domain name i.e. www.superiorbirlarock.com’ and / or any other domain name / websites which has the word / mark ‘BIRLA’ as a part thereof, and / or using any other marketing / publicity / promotional materials published online or in print media or otherwise in respect the impugned goods and / or same or similar and / or any other goods so as to pass off or enable others to pass off the Defendants business / impugned goods as and for the Plaintiffs’ business / goods, and / or in any other , manner whatsoever; (e) pass a decree of permanent injunction restraining the Defendant, her partners, servants, agents, dealers, distributors, as the case may be, and all persons acting for and, on their behalf, (either directly or indirectly) from using the impugned trade name Superior Birla Rock & Co. or any other trade name which is near identical and /or deceptively similar to any of the Plaintiffs’ BIRLA / BIRLA WHITE Trademarks including well-known trademarks ADITYA BIRLA / for the Defendant’s business / impugned goods and / or any other This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 goods / services; (h) pass a decree of permanent injunction against the Defendant restraining the Defendant, her partners, servants, agents, dealers, distributors, as the case may be, and all persons acting for and on her behalf (either directly or indirectly) from using the impugned domain name i.e. ‘www.superiorbirlarock.com’ and / or any other website whose domain name consists of the word I mark ‘BIRLA’ and I or any social media accounts / pages to promote / advertise / offer for sale any goods or services under the impugned marks / trade dress SUPERIOR BIRLA ROCK / / BIRLA SHINE / / and / or any other trademark / label / product packaging / trade dress near identical and / or deceptively similar to the Plaintiffs’ BIRLA WHITE Trademarks including the trade dress / packaging design / This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 , the trademark BIRLA WHITE, as well as other BIRLA formative trademarks as listed n preceding paragraph nos. 14 and 38 (including the well-known trademarks ADITYA BIRLA / ) and / or consisting of word / mark BIRLA in it;” (x) The Defendant also agrees and undertakes to file appropriate applications / forms before the office of the Ld. Registrar of Trade Marks within a period of two weeks from the date of execution of the present Application to unconditionally withdraw all impugned trademark applications that she has directly and / or indirectly filed including but not limited to the trademark application no. 6174528 in Class 1 filed in respect of the impugned mark , and / or any other trademark applications filed in respect of any mark / label deceptively similar / near identical to any of the Plaintiffs’ trademarks including but not limited to Plaintiffs’ BIRLA / BIRLA WHITE / BIRLA formative trademarks (including but not limited to and the well-known trademarks ADITYA BIRLA / of the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 Plaintiffs) and / or under any mark / label which consists of the word / mark consists of the word/ mark ‘BIRLA’ and/ or ‘GRASIM’ and/ or ‘ULTRATECH’ and/ or ‘OPUS’ and / or any other word / mark deceptively similar thereto, as a part thereof in any manner whatsoever. The Defendant agrees and undertakes to promptly inform the Plaintiffs in writing, along with documentary proof, immediately upon filing of the aforementioned applications / forms, but no later than one week from the date of such filings. Further, the Parties agree and undertake to jointly request the Hon’ble Court for issuance of directions to the Ld. Registrar of Trade Marks to process the aforementioned applications / forms filed by the Defendant expeditiously. (xi) That the Defendant further undertakes to refrain herself, her partners, servants, agents, dealers, distributors and all persons acting for and on her behalf from either directly or indirectly misrepresenting to be connected / related / associated / affiliated with the Plaintiffs in any manner whatsoever. (xii) That in light of the aforementioned declarations and undertakings provided by the Defendant, the Plaintiffs agree to give up / waive their claims in respect of delivery up, damages and costs against the Defendant as provided in Para 85 (f), (g) and (i) of the plaint. (xiii) The Parties agree and undertake to jointly request this Hon’ble Court to decree the subject commercial suit being CS(COMM) 19/2025 in favour of the Plaintiffs and against the Defendant in terms of the present Application. (xiv) The Parties further agree and undertake to jointly request this Hon’ble Court to direct the Defendant to destroy all the impugned goods / products, banners, catalogues, brochures, advertising material, cartons, labels, wrappers, packaging material, articles, dies, and all other things bearing and / or containing reference in any manner whatsoever to the impugned marks / trade dress and / or any other trademark / trading name / trade dress identical with and / or similar and / or deceptively similar to the Plaintiffs trademarks, BIRLA / BIRLA WHITE/ OPUS/ ULTRATECH / BIRLA formative trademarks (including the well-known trademarks ADITYA BIRLA / ) and / or the word/ mark ‘BIRLA’ and / or This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 ‘GRASIM’ and / or ‘ULTRATECH’ and / or ‘OPUS’ and / or any other word / mark deceptively similar thereto , whether seized by the Local Commissioner and returned to the Defendant on superdari and / or otherwise available with the Defendant. Provided however, that in respect of underlying commodity contained in the impugned packaging / trade dress, which by itself does not bear and / or display any impugned marks and / or trade dress and / or trading name and / or otherwise do not breach any terms and / or conditions of the present Application, the Defendant shall, at her own cost, within a period of one week from the date the aforementioned direction is passed by this Hon’ble Court, remove such commodity from the impugned packaging / trade dress and transfer the same into packaging / trade dress bearing trademarks(s) and trading name, all of which strictly conform with the terms and conditions of the present Application, whereupon the commodity so transferred may be sold / offered for sale by the Defendant strictly in conformity with the terms and conditions of the present Application. Furthermore, the Defendant agrees and undertakes to promptly inform the Plaintiffs in writing, immediately upon completion of aforementioned destruction of the aforementioned impugned packaging, trade dress, banners, etc., and the transfer of the underlying commodity (not bearing and / or displaying any impugned marks and / or trade dress and / or trading name and / or otherwise not in breach of any terms and / or conditions of the present Application) into a packaging/ trade dress bearing a trademark, label, trade name, etc., all of which conform to the terms and conditions of the present Application. (xv) The Parties further agree and undertake that they shall jointly request this Hon’ble Court to refund the court fee paid by the Plaintiffs.”
In view of the above, the Parties request that the Suit may be decreed in terms of the above Settlement Terms.
The learned Counsel for the Parties submit that the Parties have agreed to seek direction to the Defendant to destroy all impugned goods / products banners, catalogues, brochures, advertising material, cartons, labels, wrappers, packaging material, articles, dies, and all other things bearing and / This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 or containing reference in any manner whatsoever to the impugned marks / trade dress and / or any other trademark / trading name / trade dress identical with and / or similar and / or deceptively similar to the Plaintiffs trademarks, BIRLA / BIRLA WHITE/ OPUS/ ULTRATECH / BIRLA formative trademarks (including the well-known trademarks ADITYA BIRLA / ) and / or the word/ mark ‘BIRLA’ and / or ‘GRASIM’ and / or ‘ULTRATECH’ and / or ‘OPUS’ and / or any other word / mark deceptively similar thereto seized by the learned Local Commissioner.
Accordingly, it is directed that the Defendant shall comply with the Settlement Terms arrived at between the Parties recorded in Paragraph (xiv) along with its proviso above, within a period of three months and the learned Counsel for the Defendant shall communicate the same by e-mail to the learned Counsel for the Plaintiff once the said activity is completed as per the directions of this Court as contained above. The Suit is decreed in terms of the Settlement Terms agreed between the Parties. Let the Decree Sheet be drawn accordingly.
The Suit and the pending Application(s), if any, stand disposed of in the above terms.
The next date before the Court stands cancelled.
The learned Counsel for the Plaintiffs prays for refund of the Court Fees on the ground that the matter is settled at an initial stage.
In view of the fact that the matter has been settled at an early stage, the Registry is directed to issue a certificate of refund of 100% of the Court Fees This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45 in favour of the Plaintiffs, in terms of Section 16 of the Court Fees Act, 1870. 10. It is however, made clear that in case any dispute arises between the Parties and in the event, either Party approaches this Court for enforcement of the Settlement Agreement / Decree, the said Party or Parties will become liable to pay the entire Court Fees thereon. TEJAS KARIA, J OCTOBER 17, 2025 ap This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/10/2025 at 12:08:45
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