CADILA HEALTHCARE LTD Vs. CADILA PHARMACEUTICALS LTD

JUDGEMENT

(1.) BY way of present appeal, the appellant has challenged the legality and validity of the judgment and order dated 30th September 1999 passed by the Extra Assistant Judge, Ahmedabad (Rural), Mirzapur at Ahmeadbad, in Regular Civil Suit No.1 of 1998.

(2.) WHEN present appeal came up for admission hearing before this Court (Coram : K.R. Vyas, J) on 22nd October 1999, this Court has admitted the appeal and granted ad interim relief on certain conditions vide order dated 22nd October 1999. Thereafter, the parties entered into an amicable settlement out of the Court. The content terms have been arrived at between the parties in pursuance of the said settlement and the said consent terms which is signed by the parties concerned is produced on record today.

(3.) IN accordance with the aforesaid settlement arrived at between the Parties as per the said Agreement, the Respondent Cadila Pharmaceuticals Limited has agreed to withdraw all Prayers except Prayer at Para 12 A mentioned in the said Regular Civil Suit No.1 of 1998 filed before the Court of District Judge of Ahmedabad (Rural) at Ahmedabad. The Parties agree and confirm that the Suit Prayer at para 12 A be confirmed.