DFM FOODS LTD Vs. ISHVI FOOD PRIVATE LIMITED

JUDGEMENT

(1.) The dispute between the parties stands amicably resolved vide Settlement Agreement dtd. 28/9/2022, executed with the intervention of the Delhi High Court Mediation and Conciliation Centre. The Settlement Agreement has been placed on record. Learned Counsel for the parties are present. The terms of settlement, as per the Settlement Agreement, read thus:

(2.) Learned Counsel for the parties agreed on behalf of their respective clients to remain bound by the terms of settlement.

(3.) In view thereof, nothing survives for adjudication in the present suit.