MARUTI MADHAV KERULKAR vs. UNION OF INDIA .

1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1323 OF 2003 MARUTI MADHAV KERULKAR & ORS. ..... APPELLANTS VERSUS UNION OF INDIA & ORS. ..... RESPONDENTS O R D E R Learned counsel for the parties point out that in the light of the fact that the civil suit inter se th the parties have been withdrawn on the 8 of August, 2005, on account of a settlement arrived at between them, the present civil appeal which arises out of an interim order has become infructuous. The appeal is, accordingly, dismissed as such. ..................J [HARJIT SINGH BEDI] ..................J [C.K. PRASAD] NEW DELHI MAY 04, 2010.