REDDYS LABORATORIES LIMITED Vs. RIDGECURE PHARMA

JUDGEMENT

(1.) The dispute in this suit stands settled between the parties vide Settlement Agreement dtd. 17/1/2023 executed under the aegis of the Delhi High Court Mediation and Conciliation Centre. A copy of the agreement has been placed on record. Learned Counsel for the plaintiff and the defendant are present in Court.

(2.) The terms of the settlement, as set out in the aforesaid Settlement Agreement, read thus:

(3.) Learned Counsels agree on behalf of their respective clients, to abide by the aforesaid terms of Settlement Agreement. Accordingly, the terms of settlement shall be binding on both parties.