NOVARTIS AG Vs. ZYDUS HEALTHCARE LIMITED

JUDGEMENT

(1.) The dispute between the parties stands amicably resolved and IA 13715/2023 has been filed as a joint application by the plaintiff and the defendant under Order XXIII Rule 3 of the CPC for decreeing of the suit in terms of the settlement arrived at between them.

(2.) Para 4 of the said settlement application, which contains the terms of settlement, read thus:

(3.) The parties are represented by learned Counsel who undertake, on behalf of their respective clients, to abide by the aforesaid terms of settlement.