AI Structured Summary
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Judgment
S.No,Product,"L a s t Batch
Number",Manufacturer,Manufacture Date,Expiry Date
1.,"Montex-LC
(Tablets)",GA160001,"I nnova Captab
Limited",01/2020,12/2021
2.,"Montex-LC
(Syrup)",MXL-1902,"Apple
Formulations (P)
Limited",10/2019,09/2021
3.,"Montibex-LC
(Syrup)",MBC 2001,"Apple
Formulations
Private Limited",04/2020,03/2022
4.,"Montibex-LC
(Tablets)",GA-160027,"I nnova Captab
Limited",08/2020,07/2022
In view thereof, as the dispute stands settled, the suit is decreed, in terms of the aforesaid Settlement Agreement, which shall be treated as a part of",,,,,
this order. The parties shall remain bound by the covenants of the Settlement Agreement.,,,,,
The suit stands decreed accordingly. Decree-sheet be drawn up by the Registry.,,,,,
As the suit has been decreed without contest, the plaintiff would be entitled to refund of the court fee. The Registry will do the needful accordingly.",,,,,
IAs 1646-47/2020 and I.A. 7813/2020,,,,,
In view of the order passed in the suit, these applications stand disposed of.",,,,,