JOY Vs. MANI
LAWS(SC)-2015-8-39
SUPREME COURT OF INDIA
Decided on August 14,2015

JOY Appellant
VERSUS
MANI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We are happy to note that the parties to the litigation have settled their dispute amicably before the Mediator.
(3.) In the circumstances, it is directed that the parties shall place the Terms of Agreement before the trial court for appropriate orders.;


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