PREMRAJ PACKAGING Vs. SAINOV SPIRIT (P) LTD

JUDGEMENT

(1.) Learned counsel for the respondent states that the matter has been settled between the parties and nothing remains to be adjudicated in the present proceedings. It has not been disputed that even the first instalment under the settlement has been paid to the petitioner as per the memorandum of understanding. Accordingly, the petition is dismissed.

(2.) However, liberty is granted to the petitioner to file appropriate application if such a necessity arises.