Full Judgment Text
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CASE NO.:
Appeal (civil) 390 of 2008
PETITIONER:
RASHMI HANS
RESPONDENT:
SUDHIR DUBEY & ANR
DATE OF JUDGMENT: 11/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 390 OF 2008
[Arising out of SLP(C) No.13135/2006]
Leave granted.
Heard the parties.
It is stated that during the pendency of this appeal the parties have come to an
amicable settlement and all the disputes relating to this case have been finally settled. I
n
view thereof, the order of the High Court is set aside.
The appeal is disposed of in the above terms.