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CASE NO.: Transfer Case (crl.)  381 of 2007

PETITIONER: JAYA GUPTA

RESPONDENT: ROHIT GUPTA                                                 

DATE OF JUDGMENT: 31/01/2008

BENCH: TARUN CHATTERJEE & AFTAB ALAM

JUDGMENT: JUDGMENT

                O R D E R  

1.      Heard learned counsel for the parties. 2.      During the pendency of the present Transfer Petition  being T.P. (C) 381 of 2007, both the parties have arrived at a  settlement and have already filed an application for direction  in accordance with joint settlement between them.  Having  heard the learned counsel for the parties and after carefully  perusing the terms made out by them in the joint settlement,  which are annexed with the application for direction, we are  satisfied with the terms and conditions set out in the joint  settlement.    3.      Accordingly, we direct that joint settlement between  the parties be effected.  The joint settlement filed by the  parties shall form the part of this consent order.   4.      With this direction, the Transfer Petition No. 381 of  2007 is disposed of with no order as to costs.