SYMPHONY LIMITED Vs. RAJ COOLING SYSTEM PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr.Anuj K. Trivedi for plaintiff and learned advocate Mr. Harshit Tolia for the defendant No.2.

(2.) The present suit has been filed by the Plaintiff seeking following prayers :

(3.) During the pendency of the suit, the plaintiff and the defendants have arrived at a settlement. Pursuant thereto, the plaintiff has filed an Application under Order 23 Rule 3 of the Code of Civil Procedure, 1908, whereby the plaintiff has placed on record the following documents: