Supreme Court - Daily Orders
Ms. Uma Ram vs Smt. Saraswathi Gopinath . on 30 June, 2014
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ITEM NO.5 COURT NO.9 SECTION IVA
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). 39147/2012
(Arising out of impugned final judgment and order dated 03/08/2012
in RFA 1093/2010,corrected vide order dated 17/08/2012 in RFA
1093/2010 passed by the High Court Of Karnataka At Bangalore)
MS. UMA RAM & ORS. Petitioner(s)
VERSUS
SMT. SARASWATHI GOPINATH & ORS. Respondents(s)
(with appln. (s) for transposing respondents as petitioners and
prayer for interim relief and office report)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R. K. AGRAWAL
For Petitioner(s) Mr. Balaji Srinivasan ,Adv.
Mr. Mayank Kshirsagar, Adv.
For Respondent(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. B. Subrahmanya Prasad ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.1 of 2014 in SLP(C) No.39147 of 2012 The application for transposing respondent no.3 as a petitioner is allowed, in terms of the prayer made. Respondent no.3 is ordered to be transposed as petitioner no.4, subject to deposit of Court fee, if any, under the Supreme Court Rules, 1966. S.L.P.(C) No.39147 of 2012 Signature Not Verified
The rival parties have entered into a settlement on Digitally signed by Parveen Kumar Chawla Date: 2014.07.01 15:01:49 IST 17.2.2014.
Reason:
The terms of the settlement have been recorded therein. Learned counsel for the petitioners states that he represent petitioner no.3 and respondent no.3(who has since been 2 transposed as petitioner no.4). He further states, that neither petitioner no.3 nor the transposed petitioner no.4, have any objection to the terms of the settlement dated 17.02.2014.
The instant petition is, accordingly, disposed of in terms of the above settlement dated 17.02.2014.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar