SCOTCH WHISKY ASSOCIATION Vs. WHISKIN SPIRITS PVT. LTD.

JUDGEMENT

(1.) This matter has, happily, been settled between the parties even before summons have been issued in the suit and IA 11175/2023 has been filed as a joint application under Order XXIII Rule 3 of the CPC for passing of a decree in terms of the settlement agreement.

(2.) The plaint is accordingly registered as a suit. Learned Counsel for the parties are present on behalf of their respective clients. The terms of settlement between the parties read thus:

(3.) The Court has perused the terms of settlement and find that they are legal, enforceable and in order.