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

  CIVIL APPEAL NO.3580/2006 MAHENDRA POPATLAL SHAH & ANR.                      Appellant(s)                                 VERSUS M/S. JETHANAND & SONS                              Respondent(s)

J U D G M E N T KURIAN JOSEPH, J.

1. Learned counsel appearing for both the parties submit that the parties  have  settled  the  matter  outside  the  Court  and  the settlement terms have been reduced to writing. The said consent terms agreed between the parties and filed on 02.07.2016 are taken on record and they shall form part of the decree. 2. The appeal is disposed of in terms of the settlement.

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

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

NEW DELHI; FEBRUARY 14, 2017.