Rameshwara Homes & Apartments Pvt. Ltd. Vs. Manoj Lal Seal & Ors.

[Civil Appeal Nos. 2320-2321 of 2010]

KURIAN, J.

1. The parties approached this Court with certain grievances regarding arbitration. During the pendency of these appeals before this Court, it is heartening to note that the parties have arrived at an amicable settlement of the entire disputes. They have also filed a memorandum of settlement dated 11.05.2017 along with I.A.No. 43908 OF 2017.

2. Accordingly, these appeals are disposed of in terms of the memorandum of settlement dated 11.05.2017.

The settlement shall form part of the decree.

No costs.

.......................J. [KURIAN JOSEPH]

.......................J. [R. BANUMATHI]

New Delhi;

September 01, 2017.

Item No. 56 Court No.5 Section XVI

Supreme Court of India

Record of Proceedings

Rameshwara Home Vs. Manoj Lal Seal & Ors.

[Civil Appeal No(s). 2320-2321/2010]

Date: 01-09-2017

These matters were called on for hearing today.

CORAM:

HON'BLE MR. JUSTICE KURIAN JOSEPH

HON'BLE MRS. JUSTICE R. BANUMATHI

For Appellant(s)

Ms. Anne Mathew, Adv.

Ms. Suman Jyoti Khaitan, AOR

For Respondent(s)

Mr. Sumit Goel, Adv.

Ms. Sonal Gupta, Adv.

Ms. Anwesha Padhi, Adv.

For M/s. Parekh & Co. Mr. Pranab Kumar Mullick, AOR

UPON hearing the counsel the Court made the following

O R D E R

The appeals are disposed of in terms of the signed non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.

Jayant Kumar Arora	Renu Diwan
Court Master	Assistant Registrar
Signed non-reportable Judgment is placed on the file

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