VIMLABEN AMARSHI NISHAR Vs. MAHAVEER NX

JUDGEMENT

(1.) The parties to the Commercial IP Suit have settled their disputes. The Consent Minutes of the Order bearing today's date is tendered and taken on record and marked 'X' for identification. The Consent Minutes of the Order have been signed by the Advocates for the Plaintiff and Advocates for the Defendant. This order is passed in terms of the Consent Minutes of the Order marked 'X'.

(2.) By consent of parties, Leave Petition under Clause XIV of the Letters Patent Act is allowed.

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