RAMESHWARA HOME Vs MANOJ LAL SEAL
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-002320-002321 / 2010
Diary number: 3718 / 2008
Advocates: SUMAN JYOTI KHAITAN Vs
PRANAB KUMAR MULLICK
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 2320-2321 OF 2010 RAMESHWARA HOMES & APARTMENTS (PVT.) LTD. Appellant(s)
VERSUS MANOJ LAL SEAL & ORS. Respondent(s)
J U D G M E N T KURIAN, J. 1. The parties approached this Court with certain grievances regarding arbitration. During the pendency of these appeals before this Court, it is heartening to note that the parties have arrived at an amicable settlement of the entire disputes. They have also filed a memorandum of settlement dated 11.05.2017 along with I.A.No. 43908 OF 2017.
2. Accordingly, these appeals are disposed of in terms of the memorandum of settlement dated 11.05.2017. The settlement shall form part of the decree.
No costs. .......................J.
[ KURIAN JOSEPH ]
.......................J. [ R. BANUMATHI ]
New Delhi; September 01, 2017.
ITEM NO.56 COURT NO.5 SECTION XVI 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). 2320-2321/2010 RAMESHWARA HOME Appellant(s) VERSUS MANOJ LAL SEAL & ORS. Respondent(s) Date : 01-09-2017 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Ms. Anne Mathew, Adv.
Ms. Suman Jyoti Khaitan, AOR For Respondent(s) Mr. Sumit Goel, Adv.
Ms. Sonal Gupta, Adv. Ms. Anwesha Padhi, Adv. For M/s. Parekh & Co. Mr. Pranab Kumar Mullick, AOR
UPON hearing the counsel the Court made the following
O R D E R The appeals are disposed of in terms of the signed
non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)