Supreme Court - Daily Orders
Mazania Of Devalaya Of Mahalasa Of ... vs Madan @ Manjinath Padmanabh Bhat on 14 July, 2025
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. of 2025
(Arising out of SLP(Civil) No.13474/2024)
MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL Appellant(s)
VERSUS
MADAN @ MANJINATH PADMANABH BHAT & ORS. Respondent(s)
O R D E R
1. Leave granted.
2. Heard the learned Senior Counsel appearing for the appellant and the learned counsel appearing for the respondents.
3. We have been informed that the parties have settled their dispute and a Memorandum of Understanding (MoU) has been signed by them. An application has been filed by the parties seeking appropriate orders based on the MOU entered into between the parties on 14.05.2025.
4. The MOU dated 14.05.2025 is taken on record.
5. Accordingly, the application is allowed.
6. The impugned order passed by the High Court is set aside and substituted with the MOU dated 14.05.2025. Signature Not Verified Digitally signed by NISHA KHULBEY Date: 2025.07.30 17:32:31 IST Needless to state that the parties shall be bound by the Reason: terms of the MOU and all the pending cases between the parties stand withdrawn.
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7. Accordingly, the appeal is allowed.
8. Pending application(s), if any, shall stand disposed of.
...................J. (M.M. SUNDRESH) ...................J. (NONGMEIKAPAM KOTISWAR SINGH) New Delhi 14.07.2025 3 ITEM NO.59 COURT NO.6 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). 13474/2024 [Arising out of impugned final judgment and order dated 25-04-2024 in CWP No. 378/2023 passed by the High Court of Judicature at Bombay at Goa] MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL Petitioner(s) VERSUS MADAN @ MANJINATH PADMANABH BHAT & ORS. Respondent(s) APPLICATION FOR SETTLEMENT RECEIVED. IA No. 132933/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 139458/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 139124/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 14-07-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :
Mr. Atmaram Ns Nadkarni, Sr. Adv. Mr. Parag Rao, Adv.
Mr. Salvador Santosh Rebello, AOR Mr. Raghav Sharma, Adv. Mr. Akhil Parrikar, Adv. Mr. Jaskirat Pal Singh, Adv. Ms. Manisha Gupta, Adv. Ms. Arzu Paul, Adv.
Ms. Deepati Arya, Adv. Mr. Rishikesh Haridas, Adv. Ms. Kritika, Adv.
Ms. Himanshi Nagpal, Adv.
For Respondent(s) :
Mr. Ninad Laud, Adv.
Mr. Guruprasad Naik, Adv. Mr. Dcosta Ivo Manuel Simon, AOR 4 UPON hearing the counsel the Court made the following O R D E R
1. Leave granted.
2. The Appeal is allowed in terms of the signed order.
3. Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (POONAM VAID) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)