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ITEM NO.5               COURT NO.11               SECTION X                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS I.A. 3-4/2016 in Civil Appeal  No.8745-8746/2014 MADAN MOHAN AND ORS.                               Appellant(s)                                 VERSUS GURMUKH SINGH AND ORS.                             Respondent(s) (for directions and office report) Date : 29/06/2016 These applications were called on for hearing  today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s)  Mr. K.K.Tyagi, Adv.

Mr. Iftekhar Ahmed, Adv.                      Mr. P. Narasimhan,Adv.                      For Respondent(s)    Mr. Vikas Mehta,Adv.

Ms. Anushree Menon, Adv.           UPON hearing the counsel the Court made the following                              O R D E R

The  appeals  are  disposed  of  in  terms  of  signed non-reportable judgment.

All pending application (s) shall stand disposed of.

       (Rajni Mukhi)          (Chander Bala)           SR. P.A. COURT MASTER

(Signed non-reportable Judgment is placed on the file)

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

I.A. NOS. 3-4 OF 2016 (Applications for direction)

IN CIVIL APPEAL NOS. 8745-8746 OF 2014

MADAN MOHAN AND ORS. APPELLANTS                                       VERSUS

GURMUKH SINGH AND ORS.  RESPONDENTS             

J U D G M E N T  KURIAN,J.

1. During the pendency of the appeals, it is seen that the parties have settled the dispute themselves and the Terms of Mutual  Settlement  dated  25.11.2015  is  produced  as Annexure-A2. 2. Terms of Mutual Settlement dated 25.11.2015 will form part of the judgment of this Court.  3. Therefore,  these  appeals  are  disposed  of  in  terms  of Mutual  Settlement  dated  25.11.2015  arrived  at  between  the parties.

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

 ....................J.

   [ROHINTON FALI NARIMAN]  NEW DELHI;  JUNE 29, 2016