TELEFONAKTIEBOLAGET LM ERICSSON(PUBL) Vs. MERCURY ELECTRONICS

JUDGEMENT

(1.) I.A.Nos.1698/2018 & 1623/2018

(2.) Learned counsel for the parties state that during the pendency of the present proceedings, the plaintiff and defendant no.2 have entered into a Global Patent License Agreement dated 26th January, 2018 and in light of its execution, the parties have put an amicable end to their disputes. Learned counsel for the parties state that the parties have agreed to withdraw all their pending disputes between them including the present suit, counter-claims, contempt petitions as well as applications.

(3.) Learned counsel for the parties are ad idem that the amounts deposited in Court be released to the parties in accordance with paragraphs 4, 5 and 8 of I.A.No.1698/2018. Paragraphs 4, 5 and 8 are reproduced hereinbelow:-