Supreme Court - Daily Orders
V Kamala And Ors. vs K Rajiv And Ors. on 20 September, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.38 COURT NO.12 SECTION XVII
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). 29401/2014
(Arising out of impugned final judgment and order dated 03-07-2014
in FA No. 70/2012 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
V KAMALA AND ORS. & ORS. Petitioner(s)
VERSUS
K RAJIV AND ORS. & ORS. Respondent(s)
(IA No. 138739/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 20-09-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. G. Ramakrishna Prasad, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Ms. Filza Moonis, Adv.
Mr. Mohd. Wasay Khan, Adv.
Mr. Bharat J. Joshi, Adv.
Ms. Tatini Basu, AOR
For Respondent(s) Mr. R.V. Yogesh, Adv.
Mr. Vijay Kumar, AOR
Mr. Deepak Nargalkar, Sr. Adv.
Mr. Shakil Ahmed Syed, AOR
Mr. Daanish Ahmad Syed, Adv.
Mr. r. Santhnan, Krishnan, Adv.
Mr. Sachin Das, Adv.
Mr. Aditya Kumar A., Adv.
Mr. C.S.N. Mohan Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Mr. K.V. Babjee, GPA holder of Respondent No.1 and V. Digitally signed by GULSHAN KUMAR ARORA Date: 2019.09.26 Venkateswara Rao, husband of Mrs. V. Kamala, petitioner No.1 are 16:23:10 IST Reason:
present in Court and they are identified by their respective advocates, Mr. Ramakrishna Prasad and Mr. R.V. Yogesh. The 2 petitioner and respondent No.1 have compromised their dispute inter se amicably and the terms of compromise dated 20.09.2019 are placed before us. We spoke to Mr. K.V. Babjee and Mr. V. Venkateswara Rao personally in open Court and both of them have agreed about the terms of compromise. Mr. V. Venkateswara Rao states that he has taken consent of his wife and others also to compromise.
Accordingly, the terms of compromise are taken on record and they are made part of this order. The dispute between respondent No.1 and the petitioners stands concluded by virtue of this compromise. However, learned counsel for the parties submit that the matter can be disposed of finally after two weeks, i.e., after execution of the sale deed.
List the matter after three weeks.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER