SUN PHARMA LABORATORIES LTD Vs. WINDLAS BIOTECH LTD

JUDGEMENT

(1.) The disputes between the parties stand settled and the present application has been jointly filed by them under Order XXIII Rule 3 of the CPC praying that the suit be decreed in terms of the said settlement. The terms of the settlement read thus:

(2.) The Court has perused the terms of settlement and find them to be lawful and in order.

(3.) In view of the aforesaid terms of settlement, nothing survives for adjudication in the present suit.