M/S. GALLOP GRANITES LTD. vs. M/S. CRYSTAL GRANITES .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 2325 of 2004 PETITIONER: M/s. Gallop Granites Ltd RESPONDENT: M/s. Crystal Granites & Ors DATE OF JUDGMENT: 04/02/2008 BENCH: ASHOK BHAN & DALVEER BHANDARI JUDGMENT: JUDGMENT O R D E R IA NO.8 IN CA NO.2325/2004 The Interlocutory Application No.8 has been filed by the appellant and respondent N o.1 jointly for disposing of the appeal in terms of the settlement dated 15th June, 2007 arrived at between them, copy of which has been attached as Annexure C-1 along with this application. On the previous date of hearing, counsel appearing for Respondent Nos. 2 to 4, who a re not the contesting respondents, had taken time to seek instructions from them. Today, he states that respondent Nos. 2 to 4 have no objection for disposal of the appeal in terms of the settlement dated 15th June, 2007 arrived at between the appellant and respondent No.1. Accordingly, this appeal is disposed of in terms of the settlement dated 15th June, 2007 arrived at between the appellant and respondent No.1 which shall form part of this order.