Full Judgment Text
1
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3468 OF 2006
Kishore Kundan Sippy & Anr. ….Appellants
Versus
Vaishnav Shorilal Puri & Ors. …Respondents
(With C.A.Nos.3469/2006, 2283/2007, 2284/2007,
2285/2007, 2286/2007 & 2287/2007)
O R D E R
th
In these appeals, an order was passed on 17 of
January, 2008 in the following manner :-
“ On the prayer of learned counsel for the parties and on
the submission made by them that the parties have already
entered into a settlement for which some time is required for
the purpose of exchanging the properties between themselves,
the matters are adjourned for a period of one month from this
date.”
Now the learned counsel for the parties have filed a joint
compromise petition in this court in compliance with the said
th
order dated 17 of January, 2008 of this Court. The terms
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and conditions of the joint settlement have been duly signed
by the parties. Such being the stand taken by the parties
before us, the appeals are disposed of in terms of the joint
settlement arrived at by the parties. The joint settlement
shall form part of this order. There shall be no order as to
costs.
……………………….J.
[Tarun Chatterjee]
New Delhi; ……………………
…J.
August 5, 2008. [Aftab Alam]