SUNIT SHAH Vs. TRILOK FOODS PVT LTD

JUDGEMENT

(1.) The disputes between the parties stand settled with the intervention of the Delhi High Court Mediation and Conciliation Centre. Settlement Agreement dtd. 27/1/2023 has been placed on record. The terms of settlement read thus:

(2.) In view of the aforesaid settlement, nothing survives for adjudication in the present case.

(3.) Learned Counsel for the parties are present. They undertake on behalf of their respective clients to remain bound by the terms of the settlement.