APEX LABORATORIES PVT.LTD. Vs. APPLE HEALTH CARE

JUDGEMENT

(1.) A Memorandum of Compromise has been forwarded to the Court which has been signed by the Chief Vigilance Officer on behalf of the Plaintiff and also by the Defendant. It has also been signed by the learned counsel for the Plaintiff and the learned counsel for the Defendant.

(2.) The terms of compromise are as follows:

(3.) The learned counsels affirmed the Memorandum of Compromise now presented before the Hon'ble Court.