AI Structured Summary
Not yet generated for this judgment
Judgment
The dispute between the parties stands settled vide Memorandum of Understanding (MoU) dated 4 September 2023.
The designation of the parties in the MoU is as under:
| Name | Party No. |
| Shabeer Ahmad Bhat | 1 |
| Mrs. Shameema Bano | 2 |
| Mr. Asif Ali Mirza | 3 |
| Mr. Altaf Hussain Gado | 4 |
| Ms. Shaheena Akhtar | 5 |
| Mrs. Rama Rani Pathak, Mr. Shubham Pathak and Mr. Rishabh Pathak (all legal heirs of late Dr. Sushil Kumar Pathak). | 6 |
| Mrs. Rama Rani Pathak | 7 |
| Ms. Neha Sharma | 8 |
| Ms. Shweta Sharma | 9 |
| Mr. Ramesh Kumar Sharma | 10 |
| Mr. Sanjay Chaudhary | 11 |
| Mr. Rishabh Pathak | 12 |
| Mr. Shubham Pathak | 13 |
| Mr. Umesh Gaur | 14 |
Clause 4 (e) of the MoU records the undertaking of parties 6 to 14 to assign the trademarks which had been registered in the name of Sushil Kumar Pathak, the husband of Party No. 7, in favour of Globiotech International by 31 December 2023, on payment being made by parties 1 to 5 in terms of the MoU.
Learned Counsel for the parties are represented and they undertake on behalf of the respective clients to remain bound by the aforesaid MoU and the terms contained therein.
As such, the dispute in the present petition does not survive for consideration.
The petition is disposed of in terms of the aforesaid MoU particularly para 4(e) thereof, by which the parties shall remain bound.