IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6520 OF 2002

Bharatnagar Swetamber M.P. Jain  Sangh & Ors.      ...Appellant(s)

Versus

Hitesh Pannalal Mehta & Ors.              ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

I.A. No.1 of 2009 for substitution is allowed and  

the three substituted trustees, viz., Ms. Kshama Haresh  

Mehta,  Mr.  Prafull  Anubhai  Shah  and  Ms.  Punita  Haresh  

Mehta,  are  impleaded  as  Respondent  Nos.3A,  3B  and  3C.  

Vakalatnamas duly signed by the three substituted trustees  

have been filed in court and are taken on record.

A  compromise  petition  duly  signed  by  all  the  

parties on 10th October, 2007 was earlier filed in this  

case.  The aforesaid three substituted trustees have filed  

affidavits  today  in  court  accepting  the  consent  terms.  

The affidavits are taken on record.

We have perused the compromise petition and the  

affidavits, referred to above.  We are satisfied that the  

compromise is lawful.  Accordingly, the appeal is disposed

...2/-

- 2 -  

of in terms enumerated in the compromise petition.  The  

compromise petition and the three affidavits filed by the  

substituted trustees shall form part of this order.  The  

impugned order stands modified, accordingly, in terms of  

the compromise.

......................J.            [B.N. AGRAWAL]

......................J.            [AFTAB ALAM]

New Delhi, October 09, 2009.