TRENDZ PAPER & STAIONERS (INDIA) PVT. LTD., HAVING ITS REGISTERED OFFICE AT NO.11/1, E.V.K. SAMPATH ROAD, 1ST FLOOR, VEPERY, CHENNAI Vs. ASHOK TRADING COMPANY 24 (NEW 42) NARAYANA MUDALI STREET, 2ND FLOOR, MISRI COMPLEX, CHENNAI

JUDGEMENT

(1.) The suit is laid for the following reliefs:

(2.) When the matter is taken up for hearing, placing reliance upon the memorandum of compromise dtd. 17/12/2016, filed as early as 19/1/2016 duly signed by the parties and attested by their counsel, it is submitted by the learned counsel for both sides that the suit may be decreed in terms of the said memorandum of compromise. The terms and conditions of the said memorandum of compromise read as under:

(3.) Accordingly, the suit stands decreed in terms of the memorandum of compromise dtd. 17/12/2016 and the memorandum of compromise shall form part of the decree. No costs. Consequently, connected applications are closed.