ANTEX PHARMA PVT LTD Vs. MKS PHARMA LTD

JUDGEMENT

(1.) IA No.6552/2015(u/O XXIII R 3 CPC)

(2.) LEARNED counsels for the parties state though the defendant No.2 is not a signatory to the present application, learned counsel for the defendants has signed the application on behalf of his clients and he is authorized to make a statement on behalf of the defendant No.2 as well and the said defendant shall also remain bound by the settlement recorded in the present application.

(3.) LEARNED counsel for the defendants states that the defendant No.2 does not have any objection to the present application being allowed and shall file an affidavit, if so directed, to confirm the terms of settlement if granted two weeks' time for the said purpose.