Supreme Court - Daily Orders
Ruchi Agarwal vs Aatish Agarwal on 18 February, 2022
Author: Krishna Murari
Bench: Krishna Murari
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No. 2233/2019
RUCHI AGARWAL Petitioner
VERSUS
AATISH AGARWAL Respondent
O R D E R
Heard the learned counsel for the parties.
This transfer petition has been filed seeking transfer of the T.S. (D) 39/2019 titled as “ Aatish Agarwal Vs. Ruchi Agarwal “ pending before the Court of District Judge at Dibrugarh, Assam, to the Court of Additional District and Sessions Judge, First Court, Siliguri, District; Darjeeling, West Bengal.
Vide Order dated 12.06.2020, the dispute between the parties was referred to the Supreme Court Mediation Centre.
Learned Counsel for the parties state that they have settled their dispute outside the Court by way of private settlement and an application under Article 142 of the Constitution of India has also been filed seeking a prayer to quash all the pending proceedings between the parties. The details whereof have been mentioned in paragraphs 3 and 4 of the joint application.
In view of the settlement arrived at between the parties, the proceedings in both the divorce as well as criminal proceedings Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.02.25 initiated by the parties referred to in paragraphs 3 and 4 of the 14:42:33 IST Reason:
joint application stand quashed. It has also been stated in paragraph 8 that in compliance of the terms of the agreement, the 2 parties are living together happily and do not wish to continue any legal proceedings against each other. The parties shall abide by the terms of the settlement arrived at between them in the joint application.
With the aforesaid directions, the transfer petition stands finally disposed of.
…………………………………….J. (KRISHNA MURARI) NEW DELHI;
18TH FEBRUARY, 2022
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ITEM NO.1612 Court 7 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No. 2233/2019
RUCHI AGARWAL Petitioner
VERSUS
AATISH AGARWAL Respondent
(IA No. 137827/2019 - STAY APPLICATION) Date : 18-02-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Rabin Majumder, AOR Mr. Sanjib Dutta, Adv.
Ms. Mousumi Roy, Adv.
Mr. Joydeep Mikherjee, Adv. Ms. Akansha Srivastava, Adv.
For Respondent(s) Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Pranab Kumar Nayak, Adv. Mr. Himanshu Shekhar, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition stands disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(HARSHITA UPPAL) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed Order is placed in the file)