SML LIMITED Vs. SULPHUR CROP CARE PRIVATE LIMITED

JUDGEMENT

(1.) This is one of those providential cases, few and far between, in which, even before summons are issued in the suit, the parties have arrived at an amicable resolution.

(2.) I.A. 5695/2023 has, therefore, been jointly filed by the parties under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 (CPC), setting out the terms of settlement between the parties, which are reproduced thus:

(3.) Mr. Pravin Anand, learned Counsel for the plaintiff and Mr. J. Sai Deepak, learned Counsel for the defendants are present on behalf of their respective clients. In view of the resolution of the dispute, Mr. Pravin Anand's client is not pressing for costs or damages or any of the other reliefs sought in the suit, except the reliefs which stand covered by the terms of settlement hereinabove.