JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel for the parties to the lis.
(3.) During the pendency of these appeals, the parties have entered
into a settlement. Accordingly, they have filed an application before this
Court on 06.06.2012. In the said application, the terms and conditions
settled between the parties are noted.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.