Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.3 OF 2012
IN
CIVIL APPEAL NO.433 OF 2012
ANITHA KAMATH ...APPELLANT
VERSUS
M/S.VISHWA KUTUMB & ANR. ...RESPONDENTS
O R D E R
1. Ms. Anitha Shenoy, learned counsel represents the
appellant, Mr. Abhijeet Sinha, learned counsel represents
respondent no.1 and Mrs. K.V.Bharti Upadhyay, learned
counsel represents respondent no.2.
2. We have heard the learned counsel appearing for the
JUDGMENT
parties to the lis and also perused the compromise
petition filed by the appellant and signed by the
respondents.
3. In view of the compromise arrived at between the
parties, we are of the opinion that nothing survives in
this appeal for our consideration and decision and
therefore, the appeal is disposed of in terms of the
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compromise petition.
: 2 :
The compromise petition shall form a part of the
decree.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 03, 2012.
JUDGMENT
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