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

CIVIL APPEAL NOs. 5048-5049 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOs. 33188-33189 OF 2011]

NEHRU PLACE HOTELS LTD.                Appellant (s)                                 VERSUS

BHUSHAN LIMITED                        Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The appellant approached this Court, aggrieved by the  Judgment  dated  09.08.2011  passed  by  the  High Court of Delhi in Company Appeal Nos. 61 and 62 of 2005.  During the pendency of the matter before us, it  is  seen  that  the  parties  have  entered  into  a settlement.   The  Settlement  Agreement  dated 05.05.2016 has been handed over in Court today and is taken on record.  3. In view of the settlement entered into between the parties on 05.05.2016, these appeals are disposed of.  The Settlement Agreement shall form part of the decree.  

No costs.      .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; May 11, 2016.