Supreme Court - Daily Orders
Damu Hari Gavali (D) By Lrs. vs Babu Hari Gavali (D) By Lrs. . on 3 November, 2022
Bench: K.M. Joseph, Hrishikesh Roy
1
ITEM NO.18 COURT NO.5 SECTION IX
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). 16139/2007
(Arising out of impugned final judgment and order dated 09-08-2007
in SA No. 291/2007 passed by the High Court Of Judicature At
Bombay)
DAMU HARI GAVALI (D) BY LRS. & ORS. PETITIONER(S)
VERSUS
BABU HARI GAVALI (D) BY LRS. & ORS. RESPONDENT(S)
(IA No.145634 of 2022: APPLICATION FOR BRINGING ON RECORD
SETTLEMENT ENTERED INTO BETWEEN THE PARTIES)
Date : 03-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Sushil Karanjkar, Adv.
Mr. K. N. Rai, AOR
For Respondent(s) Mr. Ajit S. Bhasme, Sr. Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Mukesh Kumar Panday, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Sunil Kumar Ojha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Sushil Karanjkar, learned counsel for the petitioners and Mr. Ajit S. Bhasme, learned senior counsel for the respondents.
An application (I.A No.145634 of 2022) has been filed for bringing on record settlement dated 30.04.2022 entered into between Signature Not Verified Digitally signed by Jagdish Kumar Date: 2022.11.04 the parties. The trial Court has passed an order on 05.05.2022 19:54:40 IST Reason:
based on the said settlement. The order of the Trial Court reads as under:-2
"Regular Darkhast No.04/2021 Damu Gawali & Ors.
Vs. Babu Gawali & Ors.
Order Below Exh.01 This is an execution proceeding to partition suit properties in accordance of compromise entered between parties. The compromise pursis is filed vide Exh.25. It is taken on record by detailed order. Hence, the proceeding is disposed off in view of compromise pursis Exh.25.
(R.N. Khan) Jt. Civil Judge, J.D. Igatpuri"
Date:-05/05/2022 Having considered the above, we deem it appropriate to close this proceeding taking note of the compromise entered by the parties and also the above order passed by the Trial Court. The settlement dated 30.04.2022 will form part of this order.
The I.A. No.145634 of 2022 stands allowed. The special leave petition stands disposed of. Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)