COSTAR GROUP INC. Vs. ARCGATE TELESERVICES PRIVATE LIMITED

JUDGEMENT

(1.) This appeal has been filed by the appellants aggrieved against the order dtd. 23/3/2021 passed by Commercial Court, Udaipur, whereby the prayer of the appellant for grant of ex parte ad interim injunction was declined.

(2.) An application has been filed by the parties under Order XXIII Rule 3 CPC seeking passing of a compromise decree based on the settlement arrived at between the parties.

(3.) By order dtd. 26/11/2021, the record of the suit No.29/2021 from the Commercial Court, Udaipur was summoned, which has been received.