Page 1

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.     7202     OF     2012   (SPECIAL LEAVE PETITION (CIVIL) NO.23772 OF 2012)  

T.T. RAGHUNATHAN & ANR.  APPELLANTS

                VERSUS

NEW BRIDGE HOLDINGS B.V. & ORS.                   RESPONDENTS

WITH C.A.NO.7203 OF 2012 @ S. L. P. (C)NO.23774 OF 2012  

O     R     D     E     R   

1. Leave granted.

2. These appeals are directed against the judgment and  

order passed by the High Court of Judicature at Madras in  

C.A.No.11 of 2011, dated 25.07.2012.

3. In view of the amicable settlement arrived at between  

the parties, we do not intend to refer either to the facts of  

the case or the orders passed by the High Court.   

4. Now the parties have filed a joint application before  

us for recording of compromise and disposal of the appeals.  In  

the application, they have stated as under :

“(a)Take the Agreement executed  between the parties on September 28, 2012 on record;

(b) Dispose of SLP(C)No.23772 of  2012 and SLP(C)No.23774 of 2012 in accordance with such  settlement arrived at by the Agreement dated September 28,  2012 and direct that by consent the impugned judgment  dated 25.7.2012 passed by the High Court of Judicature at  Madras in C.A.NO.11 of 2011 be set aside and that the  parties do act in accordance with the terms of the  Agreement dated 28.9.2012 (Annexure 'A'); and

(c ) pass such other and further  order(s) considered appropriate and necessary in the facts  and circumstances of the case.”

Page 2

: 2 :

5. In view of the request made by the learned senior  

counsel for the parties, we take the agreement dated 28.09.2012  

on record.  

6. In view of the agreement that is executed between the  

parties outside the Court, we dispose of these appeals in  

accordance with the settlement that is arrived at between the  

parties under the aforesaid agreement.

7. Further, we set aside the judgment and order passed  

by the High Court in C.A.No.11 of 2011, dated 25.07.2011.

8. We direct the parties to act in accordance with the  

terms of the agreement dated 28.09.2012.

9. We place our deep appreciation to the efforts made by  

both the learned senior counsel in arriving at an amicable  

settlement between the parties.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 01, 2012