IN THE SUPREME COURT OF INDIA

           CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.5187-5188 OF 2002  

J.K. JAIN & ORS.                                      .....APPELLANT(S)

VERSUS

ZIFF-DAVIS                                            ....RESPONDENT(S)

O  R  D  E  R

In view of the settlement arrived at between the parties, learned counsel for the parties do

not  want  to  press  these  appeals  as  the  same  have  become  infructuous.   The  appeals  are

accordingly disposed of as having become infructuous.

However, if the compromise petition is not filed in the suit, it will be open to either of the

parties to apply for recall of the order.    

                  .............................J.                    ( TARUN CHATTERJEE )

                  .............................J.                              ( AFTAB ALAM )

NEW DELHI; AUGUST 21, 2008.