PLATO PHARMACEUTICAL PRIVATE LIMITED Vs. RANBAXY LBOURATORIES LIMITED

JUDGEMENT

(1.) ORDERS

(2.) I.A. 8963/89- The parties have settled the subject matter of the suit, applications and the counter claim as per terms state in this application. In terms of the settlement, a decree for permanent injunction is passed in favour of the defendant and against the plaintiff restraining the plaintiff from using the trade mark 'REVITAL TM' or any other trade mark confusingly or deceptively similar to it. The order of permanent injunction, in terms of clause 5 of the settlement, will become effective upon the expiry of 30 days from the date of this order. The suit is decreed in the above terms leaving the parties to bear their own costs. The compromise application (I.A. 8963/ 89) shall form part of the decree.