WIPRO LIMITED Vs. RENATTE SWITCHGEARS & ORS

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation & Conciliation Centre, a Settlement Report dated 10.3.2015 has been placed on record. It has been stated in the Settlement Report that the parties have settled their inter se disputes by virtue of a document entitled, "Settlement Terms", dated 10.3.2015, that has been enclosed with the Settlement Report and marked as Annexure-A.

(2.) As per the terms and conditions recorded in the Settlement Terms dated 10.3.2015, it has been agreed by the parties that the defendants No.1 & 3 will continue to sell the products being manufactured by them and the defendant No.2 has unequivocally acknowledged the plaintiff's proprietary rights in the registered design, as detailed in para 3 of the Settlement Terms. Subject to the aforesaid terms, the plaintiff has agreed not to press for the relief of damages or rendition of accounts against the defendants and the defendants No.1 & 3 have also agreed not to press for damages against the plaintiff as raised in the counter claim.

(3.) Counsels for both the parties state that the suit and the counter claim may be decreed in view of the settlement arrived at between the parties.