DALAS BIOTECH LTD Vs. BAFNA PHAMACEUTICALS LTD

JUDGEMENT

(1.) Counsels representing both the parties are present and stated that the matter is settled between the parties. In this regard, they filed a memo, signed by both the parties and their counsels specifying the terms of settlement. The memo is taken on record. In view of the settlement entered into by both the parties, the matter is closed.