Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5187-5188 OF 2002
J.K. JAIN & ORS. .....APPELLANT(S)
VERSUS
ZIFF-DAVIS ....RESPONDENT(S)
O R D E R
In view of the settlement arrived at between the parties, learned counsel for the parties do
not want to press these appeals as the same have become infructuous. The appeals are
accordingly disposed of as having become infructuous.
However, if the compromise petition is not filed in the suit, it will be open to either of the
parties to apply for recall of the order.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
AUGUST 21, 2008.