Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2142 OF 2007
BHARAT MATRIMONY.COM APPELLANT
PVT. LTD.
VERSUS
PEOPLE INTERACTIVE (I) RESPONDENT
PVT. LTD.
J U D G M E N T
KURIAN, J.
1. It has been brought to our notice that the parties have
amicably settled the disputes. The Joint Memo of Settlement
dated 10.11.2014 has been filed before this Court on
18.11.2014. The terms of Settlement read as follows:
“(a) Appellant shall use the certificate granted to
it by the Limca Records as defined in the certificate
and shall not make any contrary statement.
(b) The Appellant agrees to use the following
statement in its website/marketing communications:
JUDGMENT
“Featured in the Limca Book of Records, for record
number of documented marriages online”
(c) That the parties herein shall file the above terms
of settlement before the Hon'ble Supreme Court and
shall request the court hearing the Appeal bearing
C.A.No.2142/2007 to dispose of the appeal in terms of
the said consent terms.
(d) The Respondent shall close/withdraw complaint
bearing complaint No. UTP 10/2007 filed against the
Appellant before the MRTP Commission (now Competition
Commission of India)
(e) The parties agree that they shall have no claim
against each other now or in future, on the same
ground mentioned in the present Appeal and or the UTP
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Complaint NO.10/2007.
(f) The parties shall bear their own costs.”
2. The appeal is disposed of in terms of the Settlement
entered between the parties. No costs.
………………………………………………J.
(KURIAN JOSEPH)
…………………………………………………………J.
(ROHINTON FALI NARIMAN)
New Delhi;
January 07, 2016
JUDGMENT
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