KALEESUWARI REFINERY PRIVATE LIMITED Vs. PRABU OIL INDUSTRIES

JUDGEMENT

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

(2.) When the matter is taken up for hearing, a joint memo of compromise entered into between the plaintiff and defendant dated 18.11.2019, signed by the parties and duly attested by their respective counsel has been produced.

(3.) Learned counsel appearing for the plaintiff as well as the learned counsel appearing for the defendant would submit that the suit may be decreed in terms of the joint memo of compromise dated 18.11.2019. The joint memo of compromise reads as under: