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Judgment
The disputes between the parties stand settled and the present application has been jointly filed by them under Order XXIII Rule 3 of the CPC praying that the suit be decreed in terms of the said settlement. The terms of the settlement read thus:
“i.The Defendants state that there are no existing stocks of finished products under the impugned mark PANTRACID and its extensions thereof available with them;
ii.The Defendants state that they have destroyed all the stationary, packaging, promotional and publicity material and labels under the impugned mark being PANTRACID and its extensions thereof;
iii.The Defendants confirm that apart from the batches of the impugned product under the mark PANTRACID and its extensions thereof, no other batches have been manufactured or sold by the Defendants. The Defendants confirm that below are the batches which have not yet expired and are currently in the market under the impugned mark. The said batch details are as follows:-
Impugned Product/forms Batch No. PANTRACID GEL WPG21001 PANTRACID GEL WPG21002 PANTRACID GEL WPG22001 PANTRACID MPS SUSPENSION TBHUl553 PANTRACID MPS SUSPENSION TBHUl554 PANTRACID MPS SUSPENSION TBHUl530 PANTRACID MPS SUSPENSION TBHV0531 PANTRACID MPS SUSPENSION TBHV0532 PANTRACID MPS SUSPENSION TBHV0533 PANTRACID DSR CAPSULES BHC-2l06075 PANTRACID DSR CAPSULES WPC2l00l PANTRACID DSR CAPSULES WPC22001 PANTRACID DSR CAPSULES WPC22002 PANTRACID DSR CAPSULES WPC22003 iv.The Defendants confirm that they shall destroy all kinds of packaging, publicity, advertisement and promotional material bearing mark PANTRACID and its variants in the presence of the Plaintiff's representative;
v.The Defendant further confirm that they have directed removal of all the listings, bearing the impugned carton and inner foil packaging and its variants on their website or other social media handles, over which they have direct control;
vi.Defendant confirms that the Defendant has not filed any trade mark and/or copyright application for impugned carton and inner foil packaging and its variants in India and/or abroad.
viii.Defendant confirm that it shall not use, manufacture, trade, sale, offer to sale, advertise, marketing the products under trademark PANTRACID and its variants.
viii.Defendant confirm that it shall not cause to use, manufacture, trade, sale, offer to sale, advertise, marketing the products under trademark PANTRACID and its variants.
ix.The Plaintiff is foregoing costs and damages as sought in the plaint at the request of the Defendants.”
The Court has perused the terms of settlement and find them to be lawful and in order.
In view of the aforesaid terms of settlement, nothing survives for adjudication in the present suit.
The suit accordingly stands decreed in terms of the aforesaid terms of settlement by which learned Counsel for the parties agreed that their clients would remain bound.
Let a decree sheet be drawn up accordingly. Miscellaneous applications are also stand disposed of.
The plaintiff would be entitled to complete refund of court fee, if any, deposited by it.