MIRZA INTERNATIONAL LTD Vs. PAULS FOOT PRINTS

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 14.10.2015 has been placed on record.

(2.) Counsels for the parties state that the terms and conditions of the settlement have been recorded in paras (a) to (d) of the Settlement Agreement, whereunder the defendant has undertaken not to use the impugned trademark/label/packaging "RED TAPE" and/or any other mark that is identical/deceptively similar to the plaintiff's trade mark. The defendant has also undertaken to deliver to the plaintiff the 22 shoes that were seized by the Local Commissioner and handed over to the defendant on superdari.

(3.) Counsel for the defendant states that the shoes in question shall be handed over to the plaintiff through counsel, within three weeks from today. The defendant has also agreed to pay a sum of Rs.65,000/- to the plaintiff. A demand draft for the said amount is handed over by the counsel for the defendant to the counsel for the plaintiff, which is duly accepted by him. In view of the aforesaid settlement, the plaintiff has agreed to give up all the reliefs in the suit except for prayer clause 30 (i) & (ii) of the plaint.