NON REPORTABLE

IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3468 OF 2006

Kishore Kundan Sippy & Anr. ….Appellants

Versus

Vaishnav Shorilal Puri & Ors. …Respondents

(With C.A.Nos.3469/2006, 2283/2007, 2284/2007, 2285/2007, 2286/2007 & 2287/2007)

O R D E R  

In  these  appeals,  an  order  was  passed  on  17th of

January, 2008 in the following manner :-

“On the prayer of learned counsel for the parties and on the submission made by them that the parties have already entered into a settlement for which some time is required for the purpose of exchanging the properties between themselves, the matters are adjourned for a period of one month from this date.”

Now the learned counsel for the parties have filed a joint

compromise petition in this court in compliance with the said

order dated 17th of January, 2008 of this Court. The terms

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and conditions of the joint settlement have been duly signed

by the parties.  Such being the stand taken by the parties

before us, the appeals are disposed of in terms of the joint

settlement  arrived  at  by  the  parties.  The  joint  settlement

shall form part of this order. There shall be no order as to

costs.    

……………………….J. [Tarun Chatterjee]

New Delhi;             …………………… …J. August 5, 2008.             [Aftab Alam]

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