UNILEVER GOBAL IP LIMITED Vs. VIKAS COSMETICS

JUDGEMENT

(1.) The parties to the Commercial IPR Suit (L) No. 15273 of 2023 have arrived at a settlement. Consent Minutes of Order bearing today's date is tendered. The Consent Minutes of Order is taken on record and marked 'X' for identification. Consent Minutes of Order is signed by the learned Advocates for the Plaintiffs and the learned Advocates for the Defendant. This order is passed in terms of the Consent Minutes of Order marked X.

(2.) Leave Petition (L) No. 15410 of 2023 under Clause XIV of the Letters Patent is allowed.

(3.) The undertakings in the Consent Minutes of Order are accepted as undertakings to the Court.