MANKIND PHARMA LTD Vs. SANJEEV KUMAR AGGARWAL

JUDGEMENT

(1.) THE present application has been jointly filed by the parties stating inter alia that they have arrived at a settlement during the pendency of the present proceedings.

(2.) COUNSELS for the parties submit that in view of the undertakings given by the defendants as recorded in the application and further, defendants No.1 and 2 having collectively paid a sum of Rs. 3 lacs to the plaintiff towards litigation costs, the plaintiff has given up the relief of damages prayed for against them. Counsels for the parties jointly state that the present suit may be decreed in terms of the settlement arrived at between them.

(3.) THE Court has perused the present application. The same has been signed by the authorised representative of the plaintiff, the defendant No.1 for self and as the sole proprietor of the defendant No.2 and by the authorised representative of the defendant No.3 as also their respective counsels. The application is supported by the affidavits of the aforesaid parties. Further, a copy of the Resolution of the plaintiff/company in favour of the deponent of the affidavit filed on behalf of the plaintiff in support of the present application and a letter of authority issued by the partner of the defendant No.3 in favour of the deponent of the affidavit on behalf of the said defendant have been filed.