Full Judgment Text
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CASE NO.:
Transfer Case (crl.) 381 of 2007
PETITIONER:
JAYA GUPTA
RESPONDENT:
ROHIT GUPTA
DATE OF JUDGMENT: 31/01/2008
BENCH:
TARUN CHATTERJEE & AFTAB ALAM
JUDGMENT:
JUDGMENT
O R D E R
1. Heard learned counsel for the parties.
2. During the pendency of the present Transfer Petition
being T.P. (C) 381 of 2007, both the parties have arrived at a
settlement and have already filed an application for direction
in accordance with joint settlement between them. Having
heard the learned counsel for the parties and after carefully
perusing the terms made out by them in the joint settlement,
which are annexed with the application for direction, we are
satisfied with the terms and conditions set out in the joint
settlement.
3. Accordingly, we direct that joint settlement between
the parties be effected. The joint settlement filed by the
parties shall form the part of this consent order.
4. With this direction, the Transfer Petition No. 381 of
2007 is disposed of with no order as to costs.