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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

I.A. NO.1/2016 IN & CIVIL APPEAL NOS.1379-1380 OF 2017

[ARISING FROM SPECIAL LEAVE PETITION (C) NOS.2895-2896/2016]

ANJU CHOUDHARY    APPELLANT(S)

                               VERSUS AKSHAT CHOUDHARY RESPONDENT(S)/

APPLICANT(S) J U D G M E N T

    KURIAN, J.

Leave granted.   2. It is brought to the notice of this Court that the  parties  have  settled  their  entire  disputes outside the Court and, therefore, it is prayed that in  terms  of  the  Compromise  Deed  dated  05.10.2016 these appeals may be disposed of.  I.A. No.1/2016 is filed for the same.  The terms of settlement have been  produced  as  Annexure  R/1  along  with  I.A. No.1/2016. 3. I.A. No.1/2016 is allowed and these appeals are disposed  of in  terms of  the Compromise  Deed dated 05.10.2016.  The said Compromise Deed shall form part of this order.

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4. Pending  application(s),  if  any,  shall  stand disposed of. 5. There shall be no orders as to costs.

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

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; FEBRUARY 03, 2017.

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