Supreme Court - Daily Orders
Viju vs Solly on 2 January, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.50 COURT NO.12 SECTION XI-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). 7531/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in RFA No. 307/2017 passed by the High Court Of Kerala at
Ernakulam)
VIJU Petitioner(s)
VERSUS
SOLLY & ORS. Respondent(s)
(Matter will be list after mediation report
Mediation
(Mediation report received/ filed) )
Date : 02-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. Haris Beeran, Adv.
Mr. Azhar Assees, Adv.
Mr. Anand B. Menon, Adv.
Mr. Radha Shyam Jena, AOR
For Respondent(s) Mr. Wills Mathews, Adv.
Mr. Dhanesh M Nair, Adv.
Mr. Rakesh Garg, Adv.
Mr. Ashish Gopal Garg, Adv.
Ms. Shweta Garg, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respective parties submitted at the Bar that the dispute between the parties has been settled through mediation before the Kerala High Court vide report of the Mediator dated 05.07.2023 enclosing Memorandum of Settlement Agreement under Section 89 of the Code of Civil Procedure read with Rules 24 and 25 of the Kerala Signature Not Verified Civil Procedure (Mediation) Rules, Digitally signed by Neetu Sachdeva Date: 2024.01.04 2008, therefore, this Special Leave Petition may be disposed of in 16:53:51 IST Reason:
terms of the aforesaid settlement.
Contd…
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The submission of learned counsel for the respective parties is placed on record.
The Special Leave Petition is disposed of in terms of the Memorandum of Settlement Agreement arrived at between the parties. Pending applications shall stand disposed of. (NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)