MICROSOFT CORPORATION Vs. ROHIT GAUR

JUDGEMENT

(1.) Present joint application has been filed under Order 23 Rule 3 read with Section 151 CPC. The same is duly signed by learned counsel for the plaintiffs and defendants as well as by the parties to the litigation.

(2.) Present application is also supported by affidavits of constituted attorney of the plaintiffs as well as the defendant no. 1 and authorised representatives of defendant nos. 2 to 5.

(3.) Both the learned counsel state that the matter has been compromised in accordance with the joint settlement application.