Item No.5 Court No.11 Section X
Supreme Court of India
Record of Proceedings
Madan Mohan and Ors. Vs. Gurmukh Singh and Ors.
(for directions and office report)
[I.A. 3-4/2016 in Civil Appeal No.8745-8746/2014]
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
Non-Reportable in the Supreme Court of India
Madan Mohan and Ors. Vs. Gurmukh Singh and Ors.
[I.A. Nos. 3-4 of 2016 (Applications for Direction) in Civil Appeal Nos. 8745-8746 of 2014]
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