SWAROOP DHUPAR Vs RAJ KISHNA PERSHAD .
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.-010864-010864 / 2017
Diary number: 19206 / 2012
Advocates: ANNAM D. N. RAO Vs
SUDHA GUPTA
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10864 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 18618 OF 2012 ] SWAROOP DHUPAR & ANR. Petitioner(s)
VERSUS RAJ KISHNA PERSHAD & ORS. Respondent(s)
J U D G M E N T KURIAN, J. 1. Leave granted. 2. The appellants approached this Court, aggrieved by the order dated 12.04.2012 passed by the then High Court of Andhra Pradesh at Hyderabad in Civil Revision Petition No. 5045 of 2011. 3. During the pendency of this matter before this Court, the parties have arrived at a settlement. They also have filed duly signed Settlement Agreement dated 18.10.2016, which is already on record. Therefore, this appeal is disposed of in terms of the Settlement Agreement, which shall form part of this Judgment. 4. Needless to say that the parties will strictly abide by the Settlement Agreement.
No costs. .......................J.
[ KURIAN JOSEPH ] .......................J.
[ R. BANUMATHI ] New Delhi; August 25, 2017.
ITEM NO.3 COURT NO.5 SECTION XII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 18618/2012 (Arising out of impugned final judgment and order dated 12-04-2012 in CRP No. 5045/2011 passed by the High Court Of A.P. At Hyderabad) SWAROOP DHUPAR & ANR. Petitioner(s) VERSUS RAJ KISHNA PERSHAD . & ORS. Respondent(s) Date : 25-08-2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Annam D. N. Rao, AOR
Mr. A. Venkatesh, Adv. Mr. Rahul Mishra, Adv. Ms. Tulika Chikker, Adv. Mr. Sudipto Sircar, Adv.
For Respondent(s) Mr. M. Srinivas R. Rao, Adv.
Mr. Abid Ali Beeran P., Adv. Mr. Arun Devdas, Adv. For Mrs. Sudha Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R Leave granted. The appeal is 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)