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Judgment
10 paragraphs · 132 wordsC. Hari Shankar, J
I.A. 9641/2021 in CS(COMM) 581/2020
The dispute between the parties stands amicably resolved.
The Settlement Agreement dated 28th April, 2021 executed between the parties has been placed on record.
Learned Counsel for the parties are present. They undertake, on behalf of their clients, to abide by the terms and conditions thereof.
As such, nothing survives for adjudication in this suit.
The suit stands decreed in terms of the aforesaid Settlement Agreement dated 28th April, 2021 to which the parties to the dispute shall remain bound.
The Registry is directed to draw up the decree-sheet accordingly.
The plaintiff would be entitled to refund of the court fees, if any deposited by it.
The suit stands disposed of without going to trial.