ALKEM LABORATORIES LTD Vs. LALIT BOHRA

JUDGEMENT

(1.) PURSUANT to the order dated 5.11.2014 passed by the Joint Registrar, the parties had appeared before the Mediator, whereafter a Settlement Agreement dated 3.12.2014 has been placed on record.

(2.) COUNSELS for the parties jointly state that the terms and conditions of the settlement have been recorded in para 6A and 6B of the Settlement Agreement. While the terms and conditions contained para 6A of the Settlement Agreement bind the plaintiff and the defendants No.1 and 2, the terms and conditions set out in para 6B bind the plaintiff and the defendant No.3. All the parties state that they shall remind bound by the terms and conditions of the settlement and request that the suit may be decreed in terms thereof.

(3.) LEARNED counsel for the plaintiff confirms that the defendants No.1 and 2 have paid a sum of Rs.25,000/ - through a demand draft to the plaintiff and the defendant No.3 has paid a sum of Rs.15,000/ - to the plaintiff and thereafter, nothing further is due or payable by any of the defendants to the plaintiff.