MAHENDRA POPATLAL SHAH Vs M/S. JETHANAND & SONS
Bench: KURIAN JOSEPH,A.M. KHANWILKAR
Case number: C.A. No.-003580-003580 / 2006
Diary number: 25987 / 2004
Advocates: NARESH KUMAR Vs
ASHOK K. MAHAJAN
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3580/2006 MAHENDRA POPATLAL SHAH & ANR. Appellant(s) VERSUS M/S. JETHANAND & SONS Respondent(s)
J U D G M E N T KURIAN JOSEPH, J.
1. Learned counsel appearing for both the parties submit that the parties have settled the matter outside the Court and the settlement terms have been reduced to writing. The said consent terms agreed between the parties and filed on 02.07.2016 are taken on record and they shall form part of the decree. 2. The appeal is disposed of in terms of the settlement.
..................J. [KURIAN JOSEPH]
................J. [A.M. KHANWILKAR]
NEW DELHI; FEBRUARY 14, 2017.