SSAB TECHNOLOGY AB Vs. P E RAMAKRISHNAN

JUDGEMENT

(1.) I .A. 1162/2015 (joint application u/O XXIII R 3 CPC)

(2.) THE terms and conditions of the settlement have been reduced into writing in paras 1 -11 of the application. In terms of the settlement, the defendants have agreed that the reliefs prayed for by the plaintiffs in para 29(a) and (b) may be granted in their favour. Further, the defendants have offered to pay a sum of Rs. 3,00,000/ - to plaintiffs and in lieu thereof, the plaintiffs have agreed to give up the reliefs as prayed for in para 29(c), (d), (f) and (g) of the plaint.

(3.) COUNSEL for the defendants states that the defendants have undertaken to destroy all the counterfeit plates bearing the plaintiffs' trademarks and all the seized stencils in the presence of the plaintiffs' representative within 90 days from today. The defendants shall abide by the undertaking as recorded in para 4 of the application.