Madras High Court
Texmo Industries vs Rajeev Dubey on 29 August, 2017
Author: Anita Sumanth
Bench: Anita Sumanth
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 29.08.2017 CORAM THE HONOURABLE DR.JUSTICE ANITA SUMANTH C.S. No.358 of 2017 Texmo Industries, registered Partnership Firm, represented by its Constituted Attorney Mr.Palaniappan. .. Plaintiff -vs- 1.Rajeev Dubey 2.Rajeev Dubey Trading as M/s.Shree Sharda Electronics 3.Anil Pandey 4.Ajeet Dubey .. Defendants Prayer: Civil Suit filed under Order VII Rule 1 C.P.C. read with Order IV Rule 1 of the Original Side Rules of the Madras High Court and Sections 11, 27, 29, 134, 135 Trade Marks Act, 1999 and under Sections 55 and 62 of Copyright Act, 1957. For Plaintiff : Mr.M.S.Bharath For Defendants : Mr.G.D.Vaishnav JUDGMENT
Mr.M.S.Bharath, learned counsel appearing for the plaintiff and Mr.G.D.Vaishnav, learned counsel appearing for the defendants would Dr.ANITA SUMANTH,J.
vga represent that the matter has been settled as between the parties and the prayer sought for in the suit may be decreed.
2.A memo of compromise dated 18.08.2017, in terms of Order 23 Rule 1 read with Section 151 C.P.C. duly executed by both parties as well as their respective counsel, has been filed and is placed on record.
3.Accordingly, the Civil Suit is decreed in terms of Memo of Compromise dated 18.08.2017, which forms part and parcel of the decree. Consequently, connected applications are closed. Parties to bear their own costs. 29.08.2017 vga C.S. No.358 of 2017