MICROSOFT CORPORATION Vs. MANJEET SINGH

JUDGEMENT

(1.) THE present suit has been instituted by Microsoft Corporation against the defendants inter alia for infringement of copyright. The plaintiffs and the defendant companies, part of the Nahar Group of Companies have now entered into a settlement dated 16.06.2014 which is recorded in the present application under Order 23 Rule 3 read with Section 151 of the Code of Civil Procedure, 1908. The terms and conditions of the aforesaid settlement incorporated in the said application are as follows: -

(2.) IT is, therefore, prayed by the parties to the present application, who are also the parties to the suit, that the above terms and conditions of the compromise be recorded and a decree be passed in terms of the present application.

(3.) IT is observed that the said application is supported by an affidavit of Mr. Vishal Ahuja on behalf of the plaintiffs, an affidavit of Mr. Manjeet Singh on behalf of defendant No. 1 and Mr. Vijay Gupta on behalf of defendant Nos. 2 to 8. The settlement entered into between the parties is lawful, reasonable and just.