V.M. MANOMANI Vs SHANTHI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE AMITAVA ROY
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005996-005996 / 2009
Diary number: 23371 / 2005
Advocates: ROMY CHACKO Vs
BHARAT SANGAL
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5996/2009
V.M. MANOMANI & ORS. APPELLANT(S)
VERSUS
SHANTHI RESPONDENT(S)
J U D G M E N T KURIAN, J.
1. I.A. No.120640/2017 is allowed. 2. Learned counsel for the parties submit that the dispute between the parties has been settled out of Court and the suit property has been transferred to Mr. Maurice Rosario Menezes, newly added respondent. 3. An application has also been filed on behalf of Mr. Maurice Rosario Menezes for disposal of the civil appeal. 4. In view of the settlement between the parties, nothing survives in this appeal, which is, accordingly, disposed of. 5. Pending applications, if any, shall stand disposed of.
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6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [AMITAVA ROY]
NEW DELHI; NOVEMBER 27, 2017.
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