TATA SONS PRIVATE LIMITED Vs. BHARAT BHUSHAN UDINIYA

JUDGEMENT

(1.) The present suit has been filed by the plaintiff for infringement of trade mark and designs, passing off; unfair competition; damages and delivery up against the defendants.

(2.) Vide order dtd. 17/8/2021, the matter was referred to Delhi High Court Mediation and Conciliation Centre (SAMADHAN) for making an effort to amicably resolve the disputes.

(3.) This Court is informed that the parties have mutually settled their disputes and the terms of the settlement have been incorporated in Settlement Agreement dtd. 7/12/2021, which is duly signed by both the sides/parties. The aforesaid Settlement Agreement dtd. 7/12/2021 has come on record.