KUNAL KHANDELWAL Vs. BENNETT, COLEMAN AND COMPANY LIMITED

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Learned counsel for the parties submit that the terms of settlement are recorded in Paragraph No. 2(i) to 2(x) of the application and parties shall abide by the terms thereof.

(3.) For the reasons stated in the application, it is allowed. The suit stands decreed in terms mentioned in Paragraph No. 2(i) to 2(x) of IA No. 8222/2021, which shall form part of the decree. Decree sheet be accordingly drawn.