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CASE NO.: Appeal (civil)  390 of 2008

PETITIONER: RASHMI HANS

RESPONDENT: SUDHIR DUBEY & ANR

DATE OF JUDGMENT: 11/01/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

CIVIL APPEAL NO. 390 OF 2008 [Arising out of SLP(C) No.13135/2006]

       Leave granted.  

       Heard the parties.

       It is stated that during the pendency of this appeal the parties have come to an  amicable settlement and all the disputes relating to this case have been finally settled.  I n  view thereof, the order of the High Court is set aside.   

The appeal is disposed of in the above terms.