Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 5048-5049 OF 2016
[@ SPECIAL LEAVE PETITION (C) NOs. 33188-33189 OF 2011]
NEHRU PLACE HOTELS LTD. Appellant (s)
VERSUS
BHUSHAN LIMITED Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant approached this Court, aggrieved by
the Judgment dated 09.08.2011 passed by the High
Court of Delhi in Company Appeal Nos. 61 and 62 of
2005. During the pendency of the matter before us,
it is seen that the parties have entered into a
settlement. The Settlement Agreement dated
05.05.2016 has been handed over in Court today and is
taken on record.
3. In view of the settlement entered into between
JUDGMENT
the parties on 05.05.2016, these appeals are disposed
of. The Settlement Agreement shall form part of the
decree.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 11, 2016.
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