INFOEYE TECHNOLOGIES LTD. Vs. AJAY SANGHI AND ORS.

JUDGEMENT

(1.) THE dispute between the parties has been settled out of court. The Respondents undertake not to use the trade mark or trade name of "INFOSYE". This ceasure will come into effect within a period of six months from today. In view of this undertaking being given, the learned Counsel for the Appellant states that the Appellant will not press its claims for damages or for accounts. The respective statements are recorded.

(2.) ACCORDINGLY , the impugned judgment is set aside and the appeal is disposed of the aforesaid terms.

(3.) NO order as the costs.