Supreme Court - Daily Orders
Sheetal Devang Shah vs Nalini Mahendra Shah on 25 March, 2026
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO(S).166/2026
IN
SPECIAL LEAVE PETITION (C) NO(S.) 2458/2024
SHEETAL DEVANG SHAH PETITIONER
VERSUS
NALINI MAHENDRA SHAH RESPONDENT
WITH
M.A.NOS. 2364-2365/2024
IN
CONMT.PET.(C) No(s). 173-174/2024
IN
SLP(Crl) No. 1826-1827/2023
Diary No(s). 44547/2024
M.A.NO. 1120/2026 IN SLP(C) No. 2458/2024
CONMT.PET.(C) No. 167/2026 in SLP(C) No. 2458/2024
CONMT.PET.(C) No. 168/2026 in SLP(C) No. 2458/2024
Diary No(s). 46499/2024
Diary No(s). 46616/2024
M.A.NO. 1121/2026 in SLP(C) No. 2575/2022
Diary No(s). 59231/2024
CONMT.PET.(C) No. 482/2025
in
SLP(C) No. 2458/2024
CONMT.PET.(C) No. 654/2025
Signature Not Verified
Digitally signed by
O R D E R
RADHA SHARMA Date: 2026.04.02 18:21:18 IST Reason:
1. The aforementioned Contempt Petition(s) has been filed by alleging that there has been violation of the 2 order dated 17.09.2024 passed in SLP(C) No.2458/2024.
2. During the pendency of this contempt petition(s) as well as the other cases which have been filed before this Court, the parties have negotiated a settlement and consequently, they have filed a joint application under Article 142 of the Constitution of India seeking dissolution of their marriage which took place on 26.12.1994 at Mumbai, by a decree of divorce by mutual consent on the terms and conditions that have been agreed upon by them.
3. Learned senior counsel for the petitioner and learned counsel for the respondent submitted that the parties have filed a joint application under Article 142 of the Constitution of India; that the joint application refers to the previous orders passed by this Court on several dates which has ultimately culminated in filing of the said application; that the joint application delineates certain terms of settlement, which read as under:
“4. That as per the terms of the settlement mutually agreed between the parties during the proceedings dated 13.01.2026, 15.01.2026 and 29.01.2026 before this Hon’ble Court, all the necessary conditions have been complied with namely:
(i) The respondent’s share at Lonavala has been transferred to the petitioner by way of registered Gift Deed dated 17.03.2026.
(ii) An amount of Rs.90,00,000/- has been deposited by the respondent with the Registry of the Supreme 3 Court on 24.03.2026. An amount of Rs.10,00,000/-
deposited by respondent in May 2025 already stands withdrawn in May 2025 by the petitioner thereby making a total amount of Rs.one Crore.
(iii) All cases, rights, claims, allegations arising out of matrimonial dispute for the past, present and future come to a permanent end.
(iv) All orders passed so far in all cases in all forums stand cancelled.
(v) All cases including criminal cases between State vs Devang Shah stand quashed/withdrawn in all forums permanently
(vi) Both parties do not stand as guarantor for any purpose in any forum for each other.
(vii) Both parties - name and addresses will not be used/misused in any forum for any purpose.
(viii) There will be no interference by any party in any way in each others’ personal and professional lives permanently.
(ix) All cases filed by Sheetal Shah & Devang Shah before all forums stand quashed.
(x) Neither party shall file any civil/criminal or further cases before any forum pertaining to the subject matter of their marital disputes.
(xi) No past, present or future claims pending between the parties now remain.
(xii) Closure of all the joint bank accounts. “
4. Learned senior counsel for the petitioner and learned counsel for the respondent therefore submitted that this joint application filed under Article 142 of the Constitution of India may be taken on record and all the cases pending between the parties may be given a quietus by dissolving the marriage between the parties by a decree of divorce by mutual consent on the aforesaid terms.
5. They further submitted that the details of the cases pending between the parties are appended by way of an Annexure to the joint application.
46. The parties are present before this Court. When queried they stated that they have indeed filed a joint application under Article 142 of the Constitution of India in order to seek dissolution of their marriage on the terms and conditions indicated above.
7. They further stated that they have arrived at a settlement of all their disputes on their own free volition without there being any coercion or undue influence from any side. They further stated that they would abide by the terms and conditions of settlement.
8. Learned counsel for the respondent submitted that the respondent’s share in the property in Lonavala has been transferred to the petitioner by way of a registered gift deed dated 17.03.2026. Learned senior counsel for the petitioner has acknowledged this fact on behalf of the petitioner.
9. Learned counsel for the respondent submitted that a demand draft for a sum of Rs.90,00,000/- has been deposited before the Registry of this Court and a sum of Rs.10,00,000/- which was deposited earlier has been withdrawn by the petitioner herein and thus a sum of Rs.1,00,00,000/- is being paid as a permanent alimony by the respondent to the petitioner in full and final settlement of all her claims; that the petitioner may 5 withdraw the amount of Rs.90,00,000/- which has been deposited before the Registry of this Court.
10. As the petitioner is at liberty to withdraw the said amount and hence, the Registry is directed to release at the earliest the said amount to the petitioner’s bank account and the bank details read as under:
“Name: Sheetal Shah Kotak Mahindra Bank Account No.8148040766 IFSC Code:KKBKOOOO661”
11. Learned senior counsel and learned counsel for the respective parties also drew our attention to the earlier orders passed by this Court on the basis of which the application under Article 142 of the Constitution of India has been filed by them. Those orders are dated 13.01.2026, 15.01.2026, 29.01.2026 and 05.02.2026 which read as under:
Order dated 13.01.2026:
“We have heard learned senior counsel for the petitioner and learned counsel for the respondent. The petitioner-wife as well as the respondent- husband are also present in person before the Court. Both parties intend to seek passing of a decree of divorce.
Learned counsel for the respondent submitted that the respondent is willing for the following:
1) to pay a sum of Rs.80 lakhs towards full and final settlement of all claims of the petitioner, out of which Rs.10 lakhs has been deposited.
2) the respondent’s share in the Lonavala property shall be transferred and conveyed in the name of the petitioner.6
3) to pay a sum of Rs.12.5 lakhs from the sale proceeds of the Ratnagiri property.
Learned senior counsel appearing for the petitioner submitted that she will seek appropriate instructions from the petitioner and respond. List on 15.01.2026 at 03:00 PM.” Order dated 15.01.2026:
“1. Learned senior counsel for the petitioner(s) submitted that the petitioner(s) is agreeable to receive a sum of Rs.80,00,000/-(Rupees Eighty Lakhs Only) towards full and final settlement of all her claims on the respondent(s).
2. The petitioner(s) is also willing to seek conveyance of respondent’s share in the Lonavala property. As far as the Ratnagiri property is concerned, learned senior counsel for the petitioner(s) submitted that it is not known whether the said property has really been sold or not.
3. In the circumstances, we direct the respondent(s) to produce a copy of the sale deed if really the sale has taken place by the next date of hearing.
4. In order to ascertain as to the amount that is payable to the petitioner(s) in the event the Ratnagiri property has really been sold or otherwise, list on 29.01.2026 at 3.00 P.M.
5. By then, a copy of the sale deed with regard to the Ratnagiri property if already sold to be placed on record after serving a copy of the same on learned counsel for the petitioner(s).” Order dated 29.01.2026:
“1. We have heard learned senior counsel for the petitioner-wife and learned counsel for the respondent- husband.
2. In furtherance of our order dated 13.01.2026, it is submitted by learned counsel for the respondent that in lieu of transferring of the Ratnagiri property to the petitioner-wife, a sum of Rs.20,00,000/-(Rupees Twenty Lakhs Only) shall be paid by the respondent to the petitioner. The said sum is accepted by the petitionerwife.
3. Having heard learned senior counsel and counsel for the respective parties in the presence of the parties, we direct the parties to file their Affidavits of Undertaking to abide by the terms of the compromise to be arrived at between the parties within a period of one week from today.7
4. For ease of reference, order dated 13.01.2026 is extracted as under:-
“We have heard learned senior counsel for the respective parties.
The petitioner-wife as well as the respondent- husband are also present in person before the Court.
Both parties intend to seek passing of a decree of divorce.
Learned counsel for the respondent submitted that the respondent is willing for the following:
1) to pay a sum of Rs.80 lakhs towards full and final settlement of all claims of the petitioner, out of which Rs.10 lakhs has been deposited.
2) the respondent’s share in the Lonavala property shall be transferred and conveyed in the name of the petitioner.
3) to pay a sum of Rs.12.5 lakhs from the sale proceeds of the Ratnagiri property. Learned senior counsel appearing for the petitioner submitted that she will seek appropriate instructions from the petitioner and respond.
List on 15.01.2026 at 03:00 PM.”
5. In view of the aforesaid order, we direct that all other proceedings between the parties shall stand in abeyance until further orders.
6. List on 05.02.2026.” Order dated 05.02.2026:
“1. We have taken on record the Affidavits of Undertaking filed by the petitioner-wife as well as the respondent-husband on record.
2. In order to comply with the terms of the Undertaking filed by the respondent-husband in accordance with our order dated 29.01.2026 read with subsequent orders dated 13.01.2026 and 15.01.2026, learned counsel for the respondent-husband sought for some time to deposit the amount before this Court.
3. Hence, we direct that the said amount be deposited on or before 09.03.2026.
4. List on 10.03.2026.
5. In the interregnum, no coercive steps shall be taken by either of the parties i.e. the petitioner-wife and respondent-husband against each other.”
12. In the above backdrop, we have taken on record the application filed under Article 142 of the Constitution of 8 India. We have perused the same. We have noted the terms of the settlement arrived at between the parties. The cases pending between the parties which are appended by way of an Annexure to this application read as under:
ANNEXURE FILING COURT/POLICE DATE CASE/FIR NO STATION RESPONDENTS a. 161/18 CHARGE SHEET AGAINST DMS JUHU POLICE DEVANG, MAHENDRA, NALINI 06.04.18 US509 STATION SHAH
2. DV 150/18 - NO DEVANG, MAHENDRA, NALINI 29.05.18 RELIEF TILL DATE ANDHERI MM SHAH
3. WRIT PETITION WPST/2412/2018(WIT STATE OF MAHARAHTRA,SENIOR HDRAWN ON INSPECTOR,ACP,DCP, DEVANG, 06.06.18 22.02.19) HIGH COURT MAHENDRA, NALINI
4. MA MHCC050025492018 REJECTED ON DINDOSHI 12.06.18 16.08.19 SESSIONS COURT DEVANG SHAH
5. MA MHCC050027782018( REJECTED AND DISPOSED ON DINDOSHI 25.06.18 01.08.19) SESSIONS COURT DEVANG SHAH
6. MECR 6/2018 B JUHU POLICE DEVANG, MAHENDRA, NALINI 08.09.18 SUMM STATION SHAH
7. 0356 (00/18) CHARGESHEET US DEVANG, MAHENDRA, NALINI, 498A FOR ASHWIN, MIRA, MANISH, ASHISH, OBSTRUCTING TO LT MARG POLICE NIMISHA, VARSHA, REENA, 26.09.18 ENTER KITCHEN STATION RACHITA, MITEN, SWATI
8. T.CR.MA MHCC050045182018 (DISMISSED AND DISPOSED ON DINDOSHI DEVANG, MAHENDRA, NALINI 03.10.19 27.03.19) SESSIONS COURT SHAH
9. DEVANG, MAHENDRA, NALINI, ANDHERI POLICE ADV DIXIT, ADV YADAY,ADV 09.11.18 554/18 SUMM STATION RUPALI AND 2 LADY ADV
10. DIVORCE PETITION A-
18/2019 (DISMISSED FAMILY COURT 21.11.18 ON 10.12.2020) BANDRA DEVANG
11. CC 96/TA/2018(REJECTED AND DISPOSED ON ESPLANADE DEVANG, MAHENDRA, NALINI 26.12.18 31.01.19) COURT SHAH
12. CR.REV.APP MHCC050006422019 (REJECTED AND DISPOSED ON DINDOSHI DEVANG, MAHENDRA, NALINI 04.02.19 30.07.19) SESSIONS COURT SHAH
13. STATE OF MAHARASHTRA, S INSP WAVHAL, DEVANG, MIS CASE MAHENDRA, NALINI, ASHWIN, 05.03.19 MHMM190037832019 ANDHERI MM AMIT KAPADIA
14. MIS CASE SENIOR INSP WAVHAL, NALINI, 05.03.19 MHMM190031292019 ANDHERI MM MAHENDRA, DEVANG
15. 05.03.19 SUM WARR CASE ANDHERI MM DEVANG, MAHENDRA, NALINI MHMM190088522018 SHAH 9 RESTORED ON 06.05.19
16. APP/ 191/2019(REJECTED 13.03.19 AND DISPOSED) HIGH COURT MAHENDRA, NALINI, DEVANG
17. MISC CASE SR PI RAUT, DEVANG, MHMM11001998219 ESPLANADE MAHENDRA, NALINI, ASHWIN, 22.03.19 (DISPOSED) COURT MIRA
18. COMPLAINT MAHENDRA, NALINI, DEVANG 25.03.19 2985/2019 AT EOW EOW ASHWIN SASHI MAYUR CA
19. T.CR.MA MHCC050026852019 DISPOSED AND DINDOSHI 20.05.19 ALLOWED SESSIONS COURT MAHENDRA, NALINI, DEVANG
20. MA MHCC050026832019 ABA 1222 REJECTED AND DISPOSED ON DINDOSHI 20.05.19 23.09.19 SESSIONS COURT MAHENDRA, NALINI, DEVANG
21. MISC CASE DEVANG, MAHENDRA, NALINI, MHMM110034012019 ESPLANADE ASHWIN, MIRA, SASHI, MAYUR, 29.05.19 DISPOSED COURT ARVIND, RIDHAM AND CO
22. TA18 CRI MA MHCC050030002019 REJECTED AND DISPOSED ON DINDOSHI STATE OF MAHARASHTRA, 10.06.19 17.07.19 SESSIONS COURT DEVANG, MAHENDRA, NALINI
23. TA19 OF 2019 IN CR MA 97/2019 OF ABA 1222/2018REJECTED AND DISPOSED ON DINDOSHI DEVANG, MAHENDRA, NALINI 18.06.19 17.07.19 SESSIONS COURT SHAH
24. PRESIDING OFFICER OF WP3323/2019 TRIBUNAL, NALINI SHAH, 17.09.2019 DISMISSED 06.05.22 HIGH COURT DEVANG SHAH 25. RPW 30397/2019 DISMISSED 04.12.2019 07.12.2020 HIGH COURT DEVANG SHAH
26. WP 000230/2020 UNION OF INDIA THROUGH DISPOSED AND MINISTRY OF LAW AND JUSTICE, TRANSFERRED STATE OF MAHARASHTRA 27.07.2020 28.08.2020 SUPREME COURT THROUGH DGP
27. CONTEMPT PETN 1787/2020 DISMISSED 03/.09.2020 09.09.2020 HIGH COURT NALINI SHAH AND OTHERS
28. CP-194/2020 DISMISSED NALINI SHAH AND DEVANG 10.09.2020 02.12.2020 HIGH COURT SHAH
29. TA-100034/2020 REJECTED AND DISPOSED ESPLANADE 01.10.2020 20.10.2020 COURT UNION OF INDIA
30. IAL/2972/2021 30.01.2021 ORIGINAL SIDE HIGH COURT NALINI SHAH AND OTHERS 31. WP CRI 000113/2021 17.02.2021 DISMISSED SUPREME COURT DEVANG SHAH
32. WP CIVIL 000290/2021 23.02.21 DISMISSED SUPREME COURT DEVANG SHAH 33. WP CRI 000151/2021 19.03.21 DISMISSED SUPREME COURT DEVANG SHAH
34. UNION OF INDIA STATE OF MAHARASHTRA PRESIDING WP (C) NO OFFICER OF TRIBUNAL FOR 000540/2021 SENIOR CITIZENS NALINI SHAH 10.05.21 DISMISSED SUPREME COURT DEVANG SHAH 10
35. C-11045 EXECUTION OF DW ON DGP LETTERHEAD OF ADV MAHARASHTRA 19.07.21 MANAN SANGHAI AND BKC PS DEVANG SHAH
36. CRI MA 23 /2021 DV FAMILY COURT DEVANG, MAHENDRA, NALINI 01.11.2021 CASE TFR FROM MM BANDRA SHAH
37. CRI MA 24/2021DISMISSED WITH COST OF RS FAMILY COURT DEVANG, MAHENDRA, NALINI 08.11.21 2000 ON 09.02.24 BANDRA SHAH
38. CRI MA 25/2021DISMISSED WITH COST OF RS FAMILY COURT 08.11.21 2000 ON 09.02.24 BANDRA DEVANG SHAH
39. CRI MA 26/2021DISMISSED WITH COST OF RS FAMILY COURT 09.11.21 2000 ON 09.02.24 BANDRA DEVANG SHAH
40. CRI MA 30/2021DISMISSED WITH COST OF RS FAMILY COURT 13.11.21 2000 ON 09.02.24 BANDRA DEVANG SHAH 41. CRI MA 33/2021 DISMISSED WITH COST OF RS 2000 ON FAMILY COURT 24.11.21 09.02.24 BANDRA DEVANG SHAH
42. CRI MA 34/2021DISMISSED WITH COST OF RS FAMILY COURT 29.11.21 2000 ON 09.02.24 BANDRA DEVANG SHAH
43. CRI MA 36/2021DISMISSED WITH COST OF RS FAMILY COURT 01.12.21 2000 ON 09.02.24 BANDRA DEVANG SHAH
44. CRI MA 37/2021DISMISSED IPS SHRI ASHUTOSH DUMRE SID WITH COST OF RS FAMILY COURT COMM, ADDNL DG AND CID, 01.12.21 2000 ON 09.02.24 BANDRA DEVANG SHAH
45. CRI MA 38/2021 FAMILY COURT 27.12 21 DISMISSED BANDRA HON'BLE DGP MAHARASHTRA
46. 25.04.22 CIVIL WP/5756/2022 HIGH COURT DEVANG SHAH
47. SLP 9962/2022 NALINI SHAH AND DEVANG 23.05.22 DISPOSED SUPREME COURT SHAH
48. DEVANG SHAH NALINI SHAH JAYESH SECRETARY NAVYUG 18.08.22 COMPLAINT AT EOW EOW MAYUR CA
49. FIR 0129/2022 DEVAG NALINI CHANDRAKANT 09.09.22 LONAVALA LONAVALA PS SUMAN
50. RWP11703/2021 IN WP94/2021 CANCELLATION OF WITHDRAWAL AND 13.02.23 RESTORATION OF WP SUPREME COURT DEVANG SHAH
51. RWP12348/2021 IN WP113/2021CANCELLAT ION OF WITHDRAWAL AND RESTORATION OF 13.02.23 WP SUPREME COURT DEVANG SHAH
52. RWP11947/2021 IN WP290/2021CANCELLAT ION OF WITHDRAWAL AND RESTORATION OF 13.02.23 WP SUPREME COURT DEVANG SHAH
53. 13.02.23 RWP12222/2021 IN SUPREME COURT DEVANG SHAH WP166/2021CANCELLAT ION OF WITHDRAWAL AND RESTORATION OF 11 WP
54. RWP12344/2021 IN WP173/2021CANCELLAT ION OF WITHDRAWAL AND RESTORATION OF 13.02.23 WP SUPREME COURT DEVANG SHAH
55. RWP12114/2021 IN WP151/2021CANCELLAT ION OF WITHDRAWAL AND RESTORATION OF 13.02.23 WP SUPREME COURT DEVANG SHAH
56. COMPLAINT ST AZAD 31.03.23 MAIDAN PS AZAD MAIDAN PS DEVANG SHAH
57. COMPLAINT ST AZAD 03.04.23 MAIDAN PS AZAD MAIDAN PS DEVANG SHAH
58. COMPLAINT AT NASIK ROAD PS 109/2023 DATED 18.04.23 AND 1607/2023 DATED 17.04.23 DEVANG SHAH NARESH DOSHI 18.04.23 NASIK ROAD PS NALINI SHAH
59. SLP(C) No. 018723 -
018724 / 2023 DISMISSED ON 25.09.23 17.08.23 SUPREME COURT DEVANG SHAH 60. SLP 016227/2023 DISMISSED ON 08.01.24 12.12.23 SUPREME COURT NALINI SHAH
61. CONTMT PETN 000032/2024 DISMISSED AS WITHDRAWN 11.01.24 SUPREME COURT DEVANG SHAH
13. In view of the fact that the parties have decided to part ways and seek separation and dissolution of their marriage by a decree of divorce by mutual consent, all the aforesaid cases which have been filed by the parties against each other stand quashed. Further, if any other case has been filed by either of the parties against each other, the said case(s) and criminal complaint(s) shall not be proceeded with and shall stand quashed. The parties shall be restrained from filing any other case as against 12 each other.
14. We have extracted the terms of settlement as above.
On perusal of the aforesaid terms, we find that they are lawful and there is no legal impediment in accepting the same.
15. For ease of reference, this joint application shall also be read as part and parcel of this order.
16. Consequently, the marriage between the parties which was solemnized at Mumbai stands dissolved by a decree of divorce by mutual consent.
17. The Registry of this Court shall pay a sum of Rs.90,00,000/- into the account of the petitioner, the details of which are mentioned above.
18. We also record the fact that the respondent has transferred his share in the Lonavala property to the petitioner by way of a registered gift deed dated 17.03.2026.
19. All joint bank accounts between the parties shall stand closed at the earliest and for that both parties extend their cooperation with each other.
20. A sum of Rs.25,000/- plus Rs.6290/- being outstanding electricity dues and maintenance amount in respect of the Lonavala property shall be paid by the respondent to the petitioner within a period of two weeks 13 from today. The said sum would be paid into the aforesaid account by way of transfer.
21. We place on record our sincere appreciation of the assistance rendered by learned senior counsel and learned counsel in these cases.
22. The Contempt Petitions/Miscellaneous Applications and all other cases pending before this Court stand disposed of in the aforesaid terms.
23. Pending application(s), if any, shall stand disposed of.
…………………………………………………J. (B.V. NAGARATHNA) ……………………………………………………J. (UJJAL BHUYAN) NEW DELHI;
MARCH 25, 2026
14
ITEM NO.47 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) No. 166/2026 in SLP(C) No. 2458/2024 SHEETAL DEVANG SHAH Petitioner(s) VERSUS NALINI MAHENDRA SHAH Respondent(s) (IA No. 278604/2024 - APPLICATION FOR PERIMSSION TO MEDIATION IA No. 198582/2025 - APPLICATION FOR PERMISSION IA No. 197931/2025 - APPLICATION FOR PERMISSION IA No. 13712/2025 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. IA No. 196328/2025 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. IA No. 105048/2025 - APPOINTMENT OF ARBITRATOR U/S 11(6) OF THE ARBITRATION AND CONCILIATION ACT,1966 IA No. 141547/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 140089/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 72489/2026 - CLARIFICATION/DIRECTION IA No. 91215/2025 - DOCUMENT TAKEN ON RECORD IA No. 127227/2025 - EARLY HEARING APPLICATION IA No. 280490/2025 - EARLY HEARING APPLICATION IA No. 38819/2025 - EARLY HEARING APPLICATION IA No. 164126/2025 - GRANT OF FURTHER RELIEF IA No. 127423/2025 - GRANT OF FURTHER RELIEF IA No. 127232/2025 - GRANT OF FURTHER RELIEF IA No. 187648/2025 - MODIFICATION OF COURT ORDER IA No. 37572/2026 - OBJECTION PETITION IA No. 5351/2025 - OBJECTION PETITION IA No. 46546/2025 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 3197/2026 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 115918/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 72483/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 13725/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10815/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10668/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 286415/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES IA No. 132860/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS IA No. 129524/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS 15 IA No. 167380/2025 - SEEKING LEAVE TO FILE WRITTEN ARGUMENTS IA No. 101795/2025 - UNDER SECTION 151 OF CPC IA No. 215144/2025 - UNDER SECTION 151 OF CPC) WITH MA NOS. 2364-2365/2024 in CONMT.PET.(C) No. 173-174/2024 in SLP(Crl) No. 1826-1827/2023 (II-A) (IA No. 262991/2024 - APPLICATION FOR PERIMSSION TO MEDIATION IA No. 11090/2025 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. IA No. 91231/2025 - DOCUMENT TAKEN ON RECORD IA No. 290146/2024 - DOCUMENT TAKEN ON RECORD IA No. 37026/2025 - EARLY HEARING APPLICATION IA No. 27600/2025 - GRANT OF FURTHER RELIEF IA No. 222477/2024 - INITIATION OF PROCEEDINGS OF PERJURY IA No. 46074/2025 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 272539/2024 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 72449/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 72440/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 10823/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10670/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 13461/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 286331/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES IA No. 132852/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) Diary No(s). 44547/2024 (III) (IA No. 286412/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES IA No. 132857/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS IA No. 222561/2024 - RECTIFICATION OF COURTS ORDER IN TYPOGRAPHICAL ERROR) MA NO. 1120/2026 in SLP(C) No. 2458/2024 (IX) (IA No. 117970/2025 - APPLICATION FOR PERMISSION IA No. 101815/2025 - APPLICATION FOR PERMISSION IA No. 15442/2025 - MODIFICATION OF COURT ORDER IA No. 16840/2025 - OBJECTION PETITION IA No. 16790/2025 - OBJECTION PETITION IA No. 117089/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 10675/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 3955/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 286417/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES 16 IA No. 225180/2024 - RECALLING THE COURTS ORDER) CONMT.PET.(C) No. 167/2026 in SLP(C) No. 2458/2024 (IX) (IA No. 13709/2025 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. IA No. 111599/2025 - INSTITUTING AN ENQUIRY IA No. 13720/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10812/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10666/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 286406/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES IA No. 111537/2025 - UNDER SECTION 151 OF CPC) CONMT.PET.(C) No. 168/2026 in SLP(C) No. 2458/2024 (IX) (IA No. 13717/2025 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. IA No. 100146/2025 - DOCUMENT TAKEN ON RECORD IA No. 136830/2025 - EARLY HEARING APPLICATION IA No. 13727/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10817/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 10669/2025 - PERMISSION TO FILE SUPPLEMENTARY ADDITIONAL COUNTER AFFIDAVIT/AFFIDAVIT IA No. 286431/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) Diary No(s). 46499/2024 (III) (IA No. 294807/2024 - INITIATION OF PROCEEDINGS OF PERJURY IA No. 231757/2024 - RECOVERY OF THE AMOUNT) Diary No(s). 46616/2024 (III) (IA No. 232427/2024 - RECTIFICATION OF COURTS ORDER IN TYPOGRAPHICAL ERROR) MA NO.1121/2026 in SLP(C) No. 2575/2022 (IX) (IA No. 251992/2024 - INITIATION OF PROCEEDINGS OF PERJURY IA No. 252280/2024 - PERMISSION TO ADDUCE ADDL. EVIDENCE IA No. 286423/2024 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) Diary No(s). 59231/2024 (III) (IA No. 277917/2025 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 294843/2024 - RESTORATION) CONMT.PET.(C) No. 482/2025 in SLP(C) No. 2458/2024 (IX) (IA No. 302088/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) CONMT.PET.(C) No. 654/2025 (IX) (IA No. 297160/2025 - APPROPRIATE ORDERS/DIRECTIONS) 17 Date : 25-03-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s): Petitioner-in-person Mr. Anandh Venkataramani, AOR Dr. Shashi Kiran, Sr. Adv.
Mr. Vaibhav Sharma, Adv.
Ms. Namrata Sharma, Adv.
Mr. Himanshu Satija, AOR For Respondent(s) Ms. Taubon F. Irani, Adv.
Ms. Udita Singh, AOR UPON hearing the counsel the Court made the following O R D E R
1. The Contempt Petitions/Miscellaneous Applications and all other cases pending before this Court stand disposed of in terms of the signed order.
2. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
(Signed order is placed on the file)