JUDGMENT
The suit was filed seeking remedies in respect of alleged trade mark infringement, including trade dress infringement. Parties have reached a settlement and executed settlement agreement dated 11.08.2025. Pursuant thereto memorandum of compromise dated 20.08.2025 has been filed. The settlement agreement has been executed by Mr.Rakesh Nayar, Director, for and on behalf of the plaintiff and by Mr.A.Shabbir, Proprietor, for and on behalf of the defendant. In the settlement agreement, the defendant has agreed to the issuance of a decree in terms of prayers at paragraph 49 (a) to
(g) of the plaint. The plaintiff has agreed to relinquish the reliefs claimed at paragraph 49 (h) and (i) of the plaint. I find no legal impediment to the issuance of a decree as agreed to in the settlement agreement.
2. Therefore, C.S.(Comm.Div.) No.109 of 2025 is decreed in terms of reliefs claimed at paragraph 49 (a) to (g) of the plaint. The settlement agreement and the memorandum of compromise shall form an integral part
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of the decree. In view of the settlement, there shall be no order as to costs. Consequently, the connected applications are closed.
20.08.2025
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SENTHILKUMAR RAMAMOORTHY,J
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C.S.(Comm.Div.) No.109 of 2025 and O.A.Nos.417 & 418 of 2025 and A.Nos.2076 & 2077 of 2025
20.08.2025
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