IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.4192 OF 2009

Registrar, Christian Medical College and Hospital and Anr.                 ...Appellant(s)

Versus

Om Prakash Lokre and Ors.              ...Respondent(s)

With Civil Appeal No.4508 of 2009

O  R  D  E  R

Heard learned counsel for the appellants.

A joint petition of compromise (I.A. No.2 of 2009)  

has been filed in these two appeals wherein it is stated  

that the parties have settled their disputes as indicated  

in paragraph 4 of the compromise petition.  Consequently,  

a prayer is made to permit them to withdraw these civil  

appeals as well as Original Petition No.314 of 2001 filed  

before the National Consumer Disputes Redressal Commission  

[for  short,  `National  Commission'].   In  our  view,  the  

compromise is lawful and prayer is fit to be granted.  A  

demand draft has already been paid as stated in paragraph  

4 of the compromise petition.

....2/-

- 2 -

Accordingly, we permit the appellants to withdraw  

these  appeals  and  the  complainant  (Respondent  No.1)  to  

withdraw the original petition filed before the National  

Commission.  It is needless to say that in view of the  

withdrawal  of  complaint,  the  impugned  order  does  not  

survive.

The civil appeals are, accordingly, disposed of.

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

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

New Delhi, October 06, 2009.