At, Supreme Court of India
By, THE HONOURABLE MR. JUSTICE B.N. KIRPAL & THE HONOURABLE MR. JUSTICE N. SANTOSH HEGDE
For the Appellant: Manmohan Singh, Rajeev Sharma, Advocates. For the Respondents: Amita Sanghi, S.K. Gambhir, Advocates.
Judgment Text
1. The dispute between the parties has been settled out of Court. The respondents undertake not to use the trade mark or trade name of 'INFOSYE'. This ceasure will come into effect within a period of six months from today. In view of this undertaking being given, the learned Counsel for the appellant states that the appellant will not press its claims for damages or for accounts. The respective statements are recorded.
2. Accordingly, the impugned judgment is set aside and the appeal is disposed of in
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the aforesaid terms. 3. No order as to costs.
