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

I.A. NO.2/2017 IN AND  CIVIL APPEAL NO. 10006 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO.16020/2013]

M/S. EVEREADY INDUSTRIES INDIA LIMITED APPELLANT(S)

                               VERSUS

MICRO SMALL ENTERPRISES FACILITATION COUNCIL,  CHENNAI REGION & ANR. RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted. 2. When the matter was pending before this Court, we sought  the  assistance  of  Mr.  R.  Basant,  learned senior counsel, to mediate between the parties and explore the possibility of a settlement. 3. It is heartening to note that the mediation has been  fruitful  and  the  parties  have  settled  their disputes amicably.  They have also filed a Joint Memo

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dated 31.07.2017.  In terms of the settlement, the appellant has handed over a Demand Draft for a sum of Rs.61,00,000/- (Rupees Sixty One Lacs) to Respondent No.2, which has been duly acknowledged by the learned counsel for Respondent No.2. 4. Therefore, this appeal is disposed of in terms of settlement  by  way  of  Joint  Memo  dated  31.07.2017, which shall form part of this judgment. 5. In  view  of  the  settlement,  as  above,  the appellant is permitted to withdraw the deposit made before  this  Court,  pursuant  to  the  order  of  this Court, along with the accrued interest. 6. Though Mr. R. Basant, learned senior counsel, was requested by the parties to accept some remuneration, learned  senior  counsel  has  graciously  declined  the request.   However,  since  the  parties  have  been benefited by the process, we direct both the parties to pay an amount of Rs.25,000/- (Rupees Twenty Five Thousand)  to  the  Supreme  Court  Bar  Clerk's Association, within a month, which shall be equally shared between them. 7. I.A. No.2 also stands disposed of. 8. Pending  applications,  if  any,  shall  stand disposed of.

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9. There shall be no orders as to costs.

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

.......................J.               [R. BANUMATHI]  

NEW DELHI; AUGUST 02, 2017.

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ITEM NO.10               COURT NO.6               SECTION XII                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS CIVIL APPEAL  NO(S).  8880/2014 J.K. TYRE AND INDUSTRIES LTD.  THR. GENERAL MANAGER (LEGAL) APPELLANT(S)                                 VERSUS MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL   AND ORS. THR. CHAIRMAN RESPONDENT(S)

WITH  I.A.NO.2/2017 IN & SLP(C) No. 16020/2013 (XII) (APPLN(S) FOR DIRECTIONS WITH OFFICE REPORT)

Date : 02-08-2017 These matters were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Ramesh Singh,Adv.

Mr. A.T. Patra,Adv. Ms. Bina Gupta, AOR Ms. Divya Chaturvdi,Adv. Ms. Snehal Kakrania,Adv.

                 For M/s. Khaitan & Co.                     For Respondent(s) Mr. Rajesh Ranjan,Adv.

Ms. Surajita Pattanaik,Adv. Mrs. Saudamini,Adv. For Mr. D.S. Mahra, AOR Mr. R. anand Padmanabhan,Adv. Mr. Romil Pathak,Adv. Mr. Ananya Mukherjee,Adv.

                 Ms. Prabha Swami, AOR                   Mr. M. Yogesh Kanna, AOR

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                 Mr. Shashi Bhushan Kumar, AOR                             UPON hearing the counsel the Court made the following                              O R D E R C.A. NO.8880/2014

List  the  appeal  along  with  connected  matters  i.e.  SLP(C) No.8854/2015,  C.A. 8891/2014,  SLP(C) No.19980-19981/2016, C.A. No.8888/2014,   C.A.  No.8884/2014,    C.A.  No.8881/2014,    C.A. No.8887/2014,    C.A.  No.8885-8886/2014,   C.A.  No.8892/2014  and C.A. No.8889/2014  on 07.11.2017.

I.A.NO.2/2017 IN & SLP(C) No.16020/2013 Leave granted. The appeal and I.A. No.2 are disposed of in terms of the

signed judgment.

(NARENDRA PRASAD)                               (RENU DIWAN) COURT MASTER (SH)                              ASST. REGISTRAR

(Signed “Non-Reportable” Judgment, as above, is placed on the file)

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