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     NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2142 OF 2007

BHARAT MATRIMONY.COM                              APPELLANT      PVT. LTD.                                                          VERSUS

PEOPLE INTERACTIVE (I)                            RESPONDENT      PVT. LTD.                   

  J U D G M E N T

         KURIAN, J.

1. It has been brought to our notice that the parties have  amicably settled the disputes. The Joint Memo of Settlement  dated  10.11.2014  has  been  filed  before  this  Court  on  18.11.2014.  The terms of Settlement read as follows:

“(a) Appellant shall use the certificate granted to  it by the Limca Records as defined in the certificate  and shall not make any contrary statement. (b)  The  Appellant  agrees  to  use  the  following  statement in its website/marketing communications: “Featured in the Limca Book of Records, for record  number of documented marriages online” (c) That the parties herein shall file the above terms  of  settlement  before  the  Hon'ble  Supreme  Court  and  shall  request  the  court  hearing  the  Appeal  bearing  C.A.No.2142/2007 to dispose of the appeal in terms of  the said consent terms. (d)  The  Respondent  shall  close/withdraw  complaint  bearing complaint No. UTP 10/2007 filed against the  Appellant before the MRTP Commission (now Competition  Commission of India) (e) The parties agree that they shall have no claim  against  each  other  now  or  in  future,  on  the  same  ground mentioned in the present Appeal and or the UTP

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Complaint NO.10/2007. (f) The parties shall bear their own costs.”

2.  The appeal is disposed of in terms of the Settlement  entered between the parties. No costs.

 ………………………………………………J.           (KURIAN JOSEPH)

…………………………………………………………J.          (ROHINTON FALI NARIMAN)

New Delhi; January 07, 2016

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