Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6319 OF 2015
(Arising out of SLP(C)No.11809 of 2015)
| RESPONDEN<br>C)NO.10539/2 | |
|---|---|
| MANI ...<br>WITH CIVIL APPEAL NO.6320/2015 @ SLP(<br>& CIVIL APPEAL NO.6321/2015 @ SLP(<br>J U D G M E N T<br>ANIL R. DAVE, J.<br>1. Leave granted.<br>2. We are happy to note that<br>litigation have settled their dispute<br>Mediator. |
3. In the circumstances, it is directed that the parties
JUDGMENT
shall place the Terms of Agreement before the trial court
for appropriate orders.
4. In view of the said settlement, the decree is quashed
and the appeals are disposed of as allowed.
5. Pending applications stand disposed of.
6. The trial court may pass appropriate orders and
decree in terms of agreement arrived at between the
parties.
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7. The amount with interest is permitted to be withdrawn
by the respondent.
..............J.
[ANIL R. DAVE]
..............J.
[V. GOPALA GOWADA]
New Delhi;
th
14 August, 2015.
JUDGMENT
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