RAM SAMPATH Vs. RAJESH ROSHAN AND ORS.

JUDGEMENT

(1.) In motion taken out in the suit, order of interim injunction was pronounced in the Court in the morning. Thereafter, negotiation took place between the parties and the parties have settled the suit.

(2.) Learned counsel for the plaintiff states that plaintiff does not want to prosecute the suit against the defendant Nos. 4 to 7. Suit against defendant Nos. 4 to 7 is dismissed.

(3.) Learned counsel for the plaintiff and defendant Nos. 1 to 3 tender the consent terms. Consent terms are signed by the plaintiff who is personally present in the court and is identified by his counsel. He admits his signature and the contents to be correct. Consent terms are also signed by the advocate for the plaintiff.