RANBAXY LABORATORIES LTD Vs. ALEMBIC PHARMACEUTICALS LTD

JUDGEMENT

(1.) I .A. 3981/2015 (joint application u/O XXIII Rule 3 CPC)

(2.) THE terms and conditions of the settlement have been set out in para 2 of the application, whereunder the defendants have given certain undertakings to the plaintiff and in view of the said undertakings, the plaintiff has agreed not to press the reliefs of rendition of accounts, costs and damages. Counsels for the parties states that the suit may be decreed in terms of the settlement arrived at between the parties.

(3.) THE Court has perused the application. The same has been signed by the constituted attorneys of the plaintiff and the defendants No.1 and 2 as also their respective counsels. The application is supported by the affidavits of the parties. Both parties state that they have placed on record the letters of authority issued in favour of the deponents of the affidavits.