Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).3336-3337/2018
(ARISING FROM SLP (C) NOS.16727-16728 OF 2016)
PUNJAB NATIONAL BANK APPELLANT(S)
VERSUS
| SATINDER KAPUR & ANR. RESPONDENT(S) | ||
|---|---|---|
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>ABIR SINGH<br>2018.03.31<br>:48 IST<br>on: | ||
| Leave granted. | ||
| 2. The appellant has approached this Court aggrieved<br>by the judgment(s) and order(s) of the High Court of<br>Delhi at New Delhi dated 20.03.2013 passed in W.P.(C)<br>No.8432/2011 and dated 27.11.2015 passed in Review<br>Petition No.245/2013. | ||
| 3. While these appeals were pending before this<br>Court, it is seen that the parties have arrived at a<br>settlement. The said Deed of Settlement has already<br>been filed before this Court and the same is on<br>record. The terms of the said Deed of Settlement<br>shall form part of this judgment. | ||
| 4. Accordingly, these appeals are disposed of in<br>terms of the Deed of Settlement with a further |
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| direction to the parties to strictly abide by the<br>terms of settlement. | |
|---|---|
| 5. Pending applications, if any, shall stand<br>disposed of. | |
| 6. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| …........................J. | |
| [MOHAN M. SHANTANAGOUDAR] | |
| ..........................J. | |
| [NAVIN SINHA] | |
| NEW DELHI; | |
| MARCH 27, 2018. |
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