ENEROIL OFFSHORE DRILLING LTD Vs. CENTEK LIMITED

JUDGEMENT

(1.) I.A. 10955/2016 (joint application u/O XXIII R 3 CPC)

(2.) The terms and conditions of the settlement have been set out in para 2 of the application, whereunder the plaintiff has undertaken that it has not been using Boron steel or its equivalent for the manufacture of its single piece centralizers or committed any other act to infringe the defendant's patent No.237022, during its term. The plaintiff has also confirmed that it has been using spring steel or its equivalent for manufacturing its products.

(3.) The Court has pursued the present application. The same has been signed by the authorized representatives of the plaintiff and the defendant and their respective counsels and is supported by the affidavits of the signatories to the application.