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Hari Ram Chandnani vs Hari Ram Singhnani on 8 October, 2014

Bench: Ranjana Prakash Desai, N.V. Ramana

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         ITEM NO.53                        COURT NO.5                    SECTION XV

                               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).    8328/2014

         (Arising out of impugned final judgment and order dated 11/11/2013
         in SBCFA No. 226/1995 passed by the High Court Of Rajasthan Bench
         at Jaipur)

         HARI RAM CHANDNANI & ORS.                                       Petitioner(s)

                                                  VERSUS

         HARIRAI SINGHNANI                                                Respondent(s)

         (with appln. (s) for directions and exemption from filing O.T. and
         interim relief and office report)

         Date : 08/10/2014 This petition was called on for hearing today.

         CORAM :
                         HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
                         HON'BLE MR. JUSTICE N.V. RAMANA

         For Petitioner(s)            Mr. Shantanu Agarwal, Adv.
                                      Mr. Nirnimesh Dube,Adv.


         For Respondent(s)            Mr. Bhupesh Kumar Pathak, Adv.
                                      Ms. Meera Mathur,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the parties state that the parties have arrived at a settlement. The Settlement Agreement dated 14.07.2014 is on record and is signed by the petitioner No. 1, the sole respondent and two Signature Not Verified Digitally signed by Rajesh Dham witnesses.

10:01:23 IST Reason:

A joint application being Interlocutory Application No. 3 of 2014 has been filed by the  2 petitioner No. 1 and the sole respondent stating that parties have settled their disputes and entered into a settlement agreement and seeking direction to dispose of the application in terms of the compromise. Supporting affidavits have been filed by Kanhaiya Lal (petitioner No. 2/1), Jawahar Lal (petitioner No. 2/2) and Ramesh Kumar (petitioner No. 2/3), who are legal heirs of petitioner No. 2.

Learned counsel for the parties confirm that the matter has been settled.

Special leave petition and Interlocutory Application No. 3 of 2014 are disposed of in terms of the Settlement Agreement dated 14.07.2014.

The Settlement Agreement shall form part of this order.

     (RAJESH DHAM)                               (INDU POKHRIYAL)
     COURT MASTER                                  COURT MASTER