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Judgment
6 paragraphs · 142 wordsC. Hari Shankar, J
The parties in this case have arrived at a settlement. The copy of the settlement agreement dated 5th October, 2021 is placed on record.
Mr. Malhotra appears on behalf of all the defendants and Mr. Santhalia appears on behalf of all the plaintiffs.
Learned Counsel undertake that their clients would remain bound by the terms of the aforesaid settlement.
In view thereof, nothing survives for adjudication in this suit. The suit is accordingly decreed in terms of the aforesaid settlement dated 5th October, 2021 which shall be treated as a part of this order. Registry is directed to draw up the decree sheet accordingly. The pending applications are also stand disposed of.
The plaintiffs seek and are allowed refund of the court fees deposited by them. The interim order already passed stands vacated.