Full Judgment Text
ITEM NO.5 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3-4/2016 in Civil Appeal No.8745-8746/2014
MADAN MOHAN AND ORS. Appellant(s)
VERSUS
GURMUKH SINGH AND ORS. Respondent(s)
(for directions and office report)
Date : 29/06/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. K.K.Tyagi, Adv.
Mr. Iftekhar Ahmed, Adv.
Mr. P. Narasimhan,Adv.
For Respondent(s) Mr. Vikas Mehta,Adv.
Ms. Anushree Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are disposed of in terms of signed
non-reportable judgment.
All pending application (s) shall stand disposed of.
JUDGMENT
(Rajni Mukhi) (Chander Bala)
SR. P.A. COURT MASTER
(Signed non-reportable Judgment is placed on the file)
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NOS. 3-4 OF 2016
(Applications for direction)
IN
CIVIL APPEAL NOS. 8745-8746 OF 2014
MADAN MOHAN AND ORS. APPELLANTS
VERSUS
GURMUKH SINGH AND ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. During the pendency of the appeals, it is seen that the
parties have settled the dispute themselves and the Terms of
Mutual Settlement dated 25.11.2015 is produced as
Annexure-A2.
2. Terms of Mutual Settlement dated 25.11.2015 will form part
JUDGMENT
of the judgment of this Court.
3. Therefore, these appeals are disposed of in terms of
Mutual Settlement dated 25.11.2015 arrived at between the
parties.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
JUNE 29, 2016
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