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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

I.A.NO.3 OF 2012 IN

CIVIL APPEAL NO.433 OF 2012

ANITHA KAMATH                        ...APPELLANT

                VERSUS

M/S.VISHWA KUTUMB & ANR.           ...RESPONDENTS

O R D E R

1. Ms.  Anitha  Shenoy,  learned  counsel  represents  the  

appellant, Mr. Abhijeet Sinha, learned counsel represents  

respondent  no.1  and  Mrs.  K.V.Bharti  Upadhyay,  learned  

counsel represents respondent no.2.  

2. We have heard the learned counsel appearing for the  

parties  to  the  lis  and  also  perused  the  compromise  

petition  filed  by  the  appellant  and  signed  by  the  

respondents.   

3. In  view  of  the  compromise  arrived  at  between  the  

parties, we are of the opinion that nothing survives in  

this  appeal  for  our  consideration  and  decision  and  

therefore,  the  appeal  is  disposed  of  in  terms  of  the

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compromise petition.   

: 2 :

The  compromise  petition  shall  form  a  part  of  the  

decree.

Ordered accordingly.

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

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

NEW DELHI; DECEMBER 03, 2012.