ADOBE SYSTEMS INCORPORATED Vs. A RAY

JUDGEMENT

(1.) IA No. 4665/2009 this is a joint application by plaintiffs and defendants for decreeing the suit in terms of the settlement arrived at between the parties.

(2.) THE terms of settlement are incorporated in the application. Under the settlement, the defendants has undertaken to the plaintiffs that they will purchase the legal softwares of the plaintiffs as detailed in schedule A annexed with the application which is signed by the defendant No. 1. The defendants have also issued post-dated cheques for the purchase of plaintiffs' software. The defendants have also represented to the plaintiffs that they shall hand over the copy of the purchase order and the proof of the purchase of the softwares of the plaintiffs.

(3.) THE defendants have also agreed to pay a sum of Rs. 1. 50 lakh to the plaintiff which amount has already been paid in the name of "saikrishna and Associates" attorney of the plaintiffs. The plaintiffs have agreed to release the computer systems which were seized by the Local commissioner during the execution of order dated 16th February, 2009. The sealed computers are with the defendants as a superdar and consequent to the settlement, the sealed computers are to be released to the defendants and their superdari of the computer is to be discharged. The defendants have also agreed that for a period of five calendar years they will allow unannounced audit of the softwares of the plaintiffs on the computer systems of the defendants.