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CASE NO.: Appeal (civil)  4188 of 2001

PETITIONER: BHAWARLAL & ORS

RESPONDENT: STATE BANK OF INDIA

DATE OF JUDGMENT: 12/02/2008

BENCH: TARUN CHATTERJEE & H.S.BEDI

JUDGMENT: JUDGMENT O  R  D  E  R

CIVIL APPEAL NO.4188 OF 2001  

       Heard learned counsel for the parties.         An application has been filed for disposal of the Civil Appeal in terms of the settl ement  arrived at between the parties.  We have gone through the terms of settlement and other docu ments  on record and we find that the parties have arrived at a just settlement.  The appeal is acc ordingly  disposed of in terms of the settlement arrived at between the parties.         There shall be no order as to costs.