Supreme Court - Daily Orders
Madan Mohan Pathak (Since Dead) Through ... vs Krishan Mohan Pathak (Since Dead) ... on 2 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO(s).6205-6206 of 2022
(Arising out of S.L.P.(Civil)Nos.2822-2823 of 2020)
MADAN MOHAN PATHAK (SINCE DEAD) THROUGH
LEGAL HEIRS & ANR. ...Appellant(s)
VS.
KRISHAN MOHAN PATHAK (SINCE DEAD)
REPRESENTED THROUGH HIS LEGAL HEIRS & ORS. ...Respondent(s)
O R D E R
We have heard learned senior counsel/learned counsel appearing for the parties.
Leave granted.
Learned counsel appearing for the parties submit that their clients, namely Deepak Pathak, S/o Late Madan Mohan Pathak-petitioner No.1 and Ashok Kumar Pathak, S/o late Shri Krishan Mohan Pathak-respondent No.3 have settled their disputes by way of Settlement Agreement dated 31st August, 2022.
In view of the above, the appeals are disposed of in terms of the Settlement Agreement dated 31st August, 2022 Signature Not Verified which shall form part of this order. Digitally signed by Jatinder Kaur Date: 2022.09.07 18:08:14 IST Reason: 1 The parties shall abide by the terms and conditions as contained in the Settlement Agreement dated 31st August, 2022, without fail.
......................J. [S.ABDUL NAZEER] ......................J. [V.RAMASUBRAMANIAN] New Delhi;
September 2, 2022.
2
ITEM NO.40 COURT NO.4 SECTION XI
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). 2822-2823/2020
(Arising out of impugned final judgment and orders dated 26-03-2019 in SA No. 232/1997 and dated 22-07-2019 in CMA No. 52914/2019 in SA No.232/1997 passed by the High Court of Judicature at Allahabad, Lucknow Bench) MADAN MOHAN PATHAK (SINCE DEAD) THROUGH LEGAL HEIRS & ANR. Petitioner(s) VERSUS KRISHAN MOHAN PATHAK (SINCE DEAD) REPRESENTED THROUGH HIS LEGAL HEIRS & ORS. Respondent(s) (IA No. 87947/2022 - EXEMPTION FROM FILING O.T. IA No. 87946/2022 - STAY APPLICATION) Date : 02-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Amrendra Kumar Mehta, AOR Ms. Azra Rehman,Adv.
Ms. Sommya Chaturvedi,Adv. Ms. Harita Mehta,Adv.
For Respondent(s) Mr. R.R.Pandey,Adv.
Mr. Satyajeet Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3