Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1/2016 IN &
CIVIL APPEAL NOS.1379-1380 OF 2017
[ARISING FROM SPECIAL LEAVE PETITION (C) NOS.2895-2896/2016]
ANJU CHOUDHARY APPELLANT(S)
VERSUS
AKSHAT CHOUDHARY RESPONDENT(S)/
APPLICANT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. It is brought to the notice of this Court that
the parties have settled their entire disputes
outside the Court and, therefore, it is prayed that
in terms of the Compromise Deed dated 05.10.2016
JUDGMENT
these appeals may be disposed of. I.A. No.1/2016 is
filed for the same. The terms of settlement have
been produced as Annexure R/1 along with I.A.
No.1/2016.
3. I.A. No.1/2016 is allowed and these appeals are
disposed of in terms of the Compromise Deed dated
05.10.2016. The said Compromise Deed shall form part
of this order.
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4. Pending application(s), if any, shall stand
disposed of.
5. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[A.M. KHANWILKAR]
NEW DELHI;
FEBRUARY 03, 2017.
JUDGMENT
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