Supreme Court - Daily Orders
Sabri Properties Pvt. Ltd. vs Cts. Industries Ltd. . on 14 August, 2015
Author: Anil R. Dave
Bench: Anil R. Dave
\222- CORRECTED
NON-
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6319 OF 2015
(Arising out of SLP(C)No.11809 of 2015)
JOY ... APPELLANT(S)
VS.
MANI ... RESPONDENT(S)
WITH CIVIL APPEAL NO.6320/2015 @ SLP(C)NO.10539/2015
& CIVIL APPEAL NO.6321/2015 @ SLP(C)NO.11814/2015
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. We are happy to note that the parties to the litigation have settled their dispute amicably before the Mediator.
3. In the circumstances, it is directed that the parties shall place the Terms of Agreement before the trial court for appropriate orders.
4. In view of the said settlement, the decree is quashed and the appeals are disposed of as allowed.
5. Pending applications stand disposed of.
6. The trial court may pass appropriate ord ers and Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.09.02 decree in terms of agreement arrived at betw een the 14:20:15 IST Reason: parties.
1
7. The amount with interest is permitted to be withdrawn by the respondents.
..............J. [ANIL R. DAVE] ..............J. [V. GOPALA GOWADA] New Delhi;
14th August, 2015.
2
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6319 OF 2015 (Arising out of SLP(C)No.11809 of 2015) JOY ... APPELLANT(S) VS.
MANI ... RESPONDENT(S) WITH CIVIL APPEAL NO.6320/2015 @ SLP(C)NO.10539/2015 & CIVIL APPEAL NO.6321/2015 @ SLP(C)NO.11814/2015 J U D G M E N T ANIL R. DAVE, J.
1. Leave granted.
2. We are happy to note that the parties to the litigation have settled their dispute amicably before the Mediator.
3. In the circumstances, it is directed that the parties shall place the Terms of Agreement before the trial court for appropriate orders.
4. In view of the said settlement, the decree is quashed and the appeals are disposed of as allowed.
5. Pending applications stand disposed of.
6. The trial court may pass appropriate orders and decree in terms of agreement arrived at between the parties.
3
7. The amount of interest is permitted to be withdrawn by the respondents.
..............J. [ANIL R. DAVE] ..............J. [V. GOPALA GOWADA] New Delhi;
14th August, 2015.
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ITEM NO.8 COURT NO.3 SECTION XIA
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.11809/2015 (Arising out of impugned final judgment and order dated 11/12/2014 in RFA No.688/2014 passed by the High Court of Kerala at Ernakulam) JOY Petitioner(s) VERSUS MANI Respondent(s) (With appln.(s) for permission to file additional documents) WITH SLP(C) No.10539/2015 (With Interim Relief) SLP(C) No.11814/2015 (With Office Report) Date : 14/08/2015 These petitions were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE V. GOPALA GOWDA For Petitioner(s) Mr. Renjith B. Mrar,Adv.
Ms. Lakshmi N. Kaimal,Adv.
Ms. Anu Dixit Kaushik,Adv.
For Respondent(s) Mr. Mathew A. Kuzhalanadan,Adv.
Mr. V. Shyamohan,Adv.
Mr. Rayjith Mark,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of as allowed in terms of the signed Non-Reportable Judgment.
(Sarita Purohit) (Tapan Kumar Chakraborty) Court Master Court Master (Signed Non-Reportable Judgment is placed on the file) 5