J.K. Jain & Ors.
Vs. Ziff-Davis [2008] INSC 1400 (21 August 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.5187-5188 OF 2002 J.K. JAIN & ORS.
.....APPELLANT(S) VERSUS 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.
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