NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10864 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 18618 OF 2012 ]  SWAROOP DHUPAR & ANR.                      Petitioner(s)

                               VERSUS RAJ KISHNA PERSHAD & ORS.                  Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The appellants approached this Court, aggrieved by the order dated 12.04.2012 passed by the then High Court  of  Andhra  Pradesh  at  Hyderabad  in  Civil Revision Petition No. 5045 of 2011. 3. During the pendency of this matter before this Court,  the  parties  have  arrived  at  a  settlement. They also have filed duly signed Settlement Agreement dated  18.10.2016,  which  is  already  on  record. Therefore, this appeal is disposed of in terms of the Settlement Agreement, which shall form part of this Judgment. 4. Needless to say that the parties will strictly abide by the Settlement Agreement.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  .......................J.

             [ R. BANUMATHI ]  New Delhi; August 25, 2017.

ITEM NO.3               COURT NO.5               SECTION XII-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  18618/2012 (Arising out of impugned final judgment and order dated 12-04-2012  in CRP No. 5045/2011 passed by the High Court Of A.P. At Hyderabad) SWAROOP DHUPAR & ANR.                              Petitioner(s)                                 VERSUS RAJ KISHNA PERSHAD . & ORS.                        Respondent(s) Date : 25-08-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Annam D. N. Rao, AOR

Mr. A. Venkatesh, Adv.  Mr. Rahul Mishra, Adv.  Ms. Tulika Chikker, Adv.  Mr. Sudipto Sircar, Adv.  

                   For Respondent(s) Mr. M. Srinivas R. Rao, Adv.

Mr. Abid Ali Beeran P., Adv.  Mr. Arun Devdas, Adv.  For Mrs. Sudha Gupta, AOR

                    UPON hearing the counsel the Court made the following

                            O R D E R Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)