REG.,CHRISTIAN MEDICAL COLL.& HOSP. Vs OM PRAKASH LOKRE .
Bench: B.N. AGRAWAL,AFTAB ALAM, , ,
Case number: C.A. No.-004192-004192 / 2009
Diary number: 11056 / 2009
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.