M SUNDARARAMAN Vs. INSPECTOR GENERAL OF REGISTRATION & ORS
LAWS(SC)-2019-2-270
SUPREME COURT OF INDIA
Decided on
February 25,2019
M Sundararaman
Appellant
VERSUS
Inspector General Of Registration And Ors
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Our attention has been invited to Compromise Agreement dated 01.10.2018. The said compromise agreement is reproduced hereunder :
JUDGEMENT_270_LAWS(SC)2_2019_1.html
;
(2.) Heard learned counsel for the parties.
(3.) Our attention has been invited to Compromise Agreement dated 01.10.2018. The said compromise agreement is reproduced hereunder :
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