MERINO INDUSTRIES LTD Vs. SUNTOUCH LAMINATE PVT LTD

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 19.10.2015 has been placed on record. The terms and conditions of the settlement have been recorded in para 7 thereof.

(2.) Counsels for the parties state that in accordance with the terms and conditions of the settlement, the defendant has undertaken not to use the booklets which are the subject matter of controversy in the present suit and the plaintiff has given its no objection to the defendant using the trademark "SUNTOUCH" and "NEROLAM". Further, the defendant has agreed to pay a sum of Rs.1.00 lac to the plaintiff towards damages. Counsel for the defendant hands over a cheque for the aforesaid amount of Rs.1.00 lac to the counsel for the plaintiff, which is duly accepted by him. He assures the Court that when presented, the said cheque shall be duly encashed.

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