CAROLINE BOCARRO Vs. MENLYN TRANSPORT PVT LTD

JUDGEMENT

(1.) Heard learned Advocates appearing for the parties.

(2.) The parties have resolved all their disputes forming the subject matter of the present suit and have filed Consent Terms. The Consent Terms dtd. 4/5/2023 including two Power of Attorneys (Total Page Nos. 1 to 21) are taken on record and marked 'X' for identification. The Consent Terms have been signed by the Plaintiffs' Constituted Power of Attorney on behalf of Plaintiff Nos. 1 and 2. Both power of attorneys are appended to the Consent Terms. Defendant No. 4 has signed the Consent Terms for himself and on behalf of Defendant No. 1 Company being the director of Defendant No. 1. The signatures of the parties have been identified by the Advocates for the respective parties who have also signed the Consent Terms. For the sake of convenience, the Consent Terms (Page Nos. 1 to 11) are scanned and reproduced hereunder:-

(3.) The undertakings in the Consent Terms are accepted as undertakings to the Court.