GEA REFRIGERATION NETHERLANDS NV Vs. METALEX CRYOGENICS LIMITED

JUDGEMENT

(1.) The dispute between the parties stand settled and a joint application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 (CPC) has been filed, along with the copy of the settlement agreement dtd. 13/4/2023.

(2.) The terms of settlement read thus:

(3.) Mr. Peeyoosh Kalra, learned Counsel for the plaintiffs and Mr. Dinesh Jotwani, learned Counsel for the defendants are present and they undertake on behalf of their respective clients to abide by the terms of settlement.