PHONOGRAPHIC PERFORMANCE LIMITED Vs. CORAL REEF

JUDGEMENT

(1.) The Plaintiff and the Defendant have arrived at a settlement in the above Suit. Consent Terms dtd. 18/8/2023 are tendered and taken on record and marked 'X' for identification.

(2.) The Consent Terms have been signed by the authorised representative of the Plaintiff and the Advocate for the Plaintiff as well as authorised representative of the Defendant and the Advocate for the Defendant.

(3.) Appended to the Consent Terms are the certified copy of the Resolution passed by the Board of Directors of the Plaintiff authorising signatory to the Consent Terms to execute the Consent Terms. Further, there is an authorisation letter dtd. 7/2/2023 of the Defendant authorising the signatory to the Consent Terms to execute the Consent Terms on behalf of the Defendant.