Supreme Court - Daily Orders
Priyanka Singh vs Tejuswi Prakash on 17 April, 2026
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(Civil) No.2606/2025
PRIYANKA SINGH Petitioner(s)
VERSUS
TEJUSWI PRAKASH Respondent(s)
O R D E R
1. The parties have been able to reach to an amicable settlement before the Supreme Court Mediation Centre.
2. The Settlement Agreement dated 16th February, 2026 has been reduced into writing, duly signed by the parties, their respective counsel, including the learned Mediator.
3. The Settlement Agreement reads thus:-
“SETTLEMENT AGREEMENT
1. This settlement agreement is entered into between MS.
PRIYANKA SINGH, Wife of Mr. Tejuswi Prakash, Daughter of Late Sh. Amarnath Singh, Resident of Mangalaytan, Belwar Gali, Lodipur, Patna, Bihar (Aadhaar No. 276742990551) (Self Attested Photocopy is enclosed herewith ( hereinafter referred to as petitioner wife) and MR. TEJUSWI PRAKASH Son of Late Sh. Surya Prakash Sinha, Resident of Flat No. B-401, Alaknanda Apartments, Plot No. 45, Sector 56, Near AIT Chowk, Gurugram, Haryana. (Aadhaar No. 527174296166) (Self Attested Photocopy is enclosed herewith), hereinafter referred to as Respondent husband.
2. Where as the marriage between THE PARTIES was solemnized as per Hindu Religious Rites and Ceremonies at Maharaja Garden, Bailly Road, Saguna Moad, Patna, Bihar on 9.12.2018. THE PARTIES resided together as Wife and Husband at Gurugram.
3. Where as after sometime parties developed irreconcilable differences and disputes between them. Where as respondent husband has filed a petition under section 13(1) (i-a)(i-b) under Hindu marriage act seeking dissolution of marriage by a decree of Signature Not Verified Digitally signed by divorce pending before the court of principle judge family court VISHAL ANAND Date: 2026.04.20 18:25:39 IST Reason: gurugram being HMA No. 1487/2014.
4. The petitioner wife filed a criminal case being GR no. 75 of 2021 titled as STATE VS TEJASWI PRAKASH and Another pending before learned court of ACJM 1XIV, PATNA BIHAR DATED 3rd JANUARY 2021 at PS /GANDHI MAIDAN, disc. PATNA BIHAR under Sections 3/4 2 Dowry Prohibition act arising out of FIR No. 04 / 2021 dated 03.01.2021, P.S. Gandhi Maidan, District Patna, Bihar Under Section 498-A, IPC and Section 3/4 Dowry Prohibition Act lodged by Mr. Priyanka Singh.
5. Where as petitioner wife filed a transfer petition been T.P. (CIVIL) NO. 2606/2025 For transfer of Divorce petition no. HMA no. 1487/2014 pending before the family court gurugram And this HONOURABLE COURT while its orders dated 12/10/2025 was pleased to refer the matter to MEDIATION CENTRE SUPREME COURT.
6. Comprehensive virtual as well as physical mediation sessions were held with the parties separately and jointly in the presence of their respective counsels on 9th JANUARY 2026 THEN 22nd JANUARY 2026 30th JANUARY 2026 3rd FEBRUARY 2026 7th FEBRUARY 2026 and finally physical mediation on 16th FEBRUARY 2026.
7. Both the parties have arrived at an amicable settlement on the following terms and conditions for divorce by mutual consent.
a) It is agreed between the parties that they will move an application before the HONOURABLE SUPREME COURT under Article 142 of THE CONSTITUTION OF INDIA invoking inherent powers of HONOURABLE SUPREME COURT praying for DIVOPRCE by mutual consent as the parties are staying separately since 30th JULY 2019 that is for more than 6 years and there is irretriable broke down of marriage.
b) Petitioner wife will move a privacy application before the HONOURABLE SUPREME COURT requesting for protection of identity and deletion of personal details and respondent husband has no objection if such an application is moved by petitioner’s wife.
c) It is further agreed between the parties that if the HONOURABLE SUPREME COURT is pleased to allow the applicant filed by both the parties under ARTICLE 142 OF THE CONSTITUTION OF INDIA then they will withdraw the cases filed by them mentioned in para 3&4 above.
8. That THE PARTIES undertake that henceforth they and their family members shall not file any Criminal/ Civil Cases or any other Case against each other or their family members with regard to the present matrimonial alliance. THE PARTIES and their family members also undertake to withdraw any other pending cases Civil and Criminal, if any, which have been filed against them or their families arising out of the matrimonial disputes.
9. That MR. TEJUSWI PRAKASH has agreed to pay a sum of Rs.20,00,000/- (Rupees Twenty Lakhs Only) to MS. PRIYANKA SINGH in full and final settlement of their all Claims of past, present and future Alimony, Stridhan, Maintenance etc. in the following manner:
A. That it is agreed and declared by THE PARTIES that upon due execution and full compliance with the terms and 3 conditions of the present Memorandum of Settlement, MR. TEJUSWI PRAKASH shall pay a sum of Rs. 20,00,000/- (Rupees Twenty Lakhs Only) by way of Demand Draft in favour of MS. PRIYANKA SINGH, at the time of listing of the Joint Application under Article 142 of the Constitution of India for dissolution of marriage by Decree of Divorce by Mutual Consent along with the present Memorandum of Settlement and quashing of FIR No. 04/2021, PS Gandhi Maidan, Patna, Bihar and Divorce Petition Under Section 13(1) (i-a) (i-b) Hindu Marriage Act, seeking dissolution of marriage being HMA No. 1487 of 2024 whereupon the passing of the Decree of Divorce and the quashing of the aforesaid criminal proceedings shall bring to an end, in entirety, all marital disputes, past and present, between THE PARTIES.
B. It is further agreed between THE PARTIES that MS.
PRIYANKA SINGH agrees that there are no further claims towards Stridhan or Jewellery against MR. TEJUSWI PRAKASH or any of his family members.
C. It is further agreed that THE PARTIES undertake to abide by the terms and the schedule time frame fixed herein.
D. It is further agreed that except for what has been stated herein above MS. PRIYANKA SINGH has mutually and amicably surrendered her rights or claim of past, present and future alimony, maintenance, allowance etc. for herself or Streedhan, Property etc. from MR. TEJUSWI PRAKASH in view of the full and final Settlement amounting to Rs.20,00,000/- (Rupees Twenty Lakhs Only).
E. It is further agreed and decided by THE PARTIES that they will not make any claim or counter claim against each other in any form, will not make any allegations or counter allegations against each other and will not interfere with each other’s life in future in any way and in any manner whatsoever.
F. It is further agreed and decided by THE PARTIES that this Settlement/Memorandum of Understanding is irrevocable and signed by THE PARTIES after understanding the contents of every paragraph voluntarily, on their own accord and without any pressure and influence of anyone.
G. MS. PRIYANKA SINGH undertakes to cooperate with MR.
TEJUSWI PRAKASH in taking all the steps necessary at all future times till the aforesaid events culminate to its finality.
H. That both the Petitioner-Wife and Respondent-Husband shall be bound by the terms and conditions and shall further not withdraw their consent given under it. Further, in case any breach of the terms and conditions by the Petitioner-Wife, the Respondent-Husband shall become entitled to reopen the present litigations/cases 4 from the stage these are pending. Similarly, in case of breach of the terms and conditions by the Respondent- Husband, the Petitioner-Wife shall be entitled to reopen the present litigations/cases from the stage these are pending.
I. That both the Petitioner Wife and the Respondent Husband shall undertake to respect and maintain each other’s dignity for all times to come.
J. That the aforesaid terms and conditions shall be binding on both the Petitioner Wife and Respondent Husband. The Petitioner Wife and Respondent Husband hereby give a solemn undertaking that they shall strictly abide by and comply with the aforesaid terms and conditions.
K. That the validity of the Memorandum of Settlement is perpetual and final.
10. That THE PARTIES on their own volition entered into this Settlement upon mature consideration.
11. That THE PARTIES voluntarily, finally and equitably have settled all issues between them to their mutual satisfaction and voluntarily without any coercion, undue influence or fraud.
12. That THE PARTIES have hereby arrived at a full and final Settlement regarding spousal support in matters of maintenance, alimony, civil and criminal remedies, property and/or other movable or immovable assets, and Streedhan.
13. That THE PARTIES confirm to each other that except of what have been stated hereinabove neither there were any debts of any nature subsisting and incurred by them jointly or in each other’s names during their stay together nor there are any debts of any nature subsisting and incurred by them jointly or in each other’s names after the separation and if at all there are any debts or liability incurred by any of THE PARTIES then the said PARTY shall bear his/her own liability for the debts incurred in his/her own name and keep the other PARTY indemnified.
14. That THE PARTIES confirm to each other that except of what have been stated hereinabove, THE PARTIES do not own any joint assets, properties or bank accounts and they have no claims against each other’s self-acquired properties or shares in ancestral property or inheritance.
15. That each PARTY, forthwith and with immediate effect from the time of signing of the present Settlement, waives any claim of spousal support or inheritance rights that one PARTY may have against the other PARTY.
16. That MS. PRIYANKA SINGH has further agreed that she will not claim any Alimony, Streedhan, Maintenance etc. and will not claim any right on the other movable and immovable assets/properties of MR. TEJUSWI PRAKASH and his family members henceforth.
17. That neither PARTY alleges any offence under any existing 5 laws against the other PARTY. Both THE PARTIES waive forthwith any cause of action accruing to them against the other PARTY or his or her family or assets. Neither PARTY intends to pursue any civil or criminal remedy against the other PARTY or against the other PARTY’s family or any movable or immovable assets.
18. That each PARTY with immediate effect waives and relinquishes all interest in and status as nominee in any insurance policy, bonds, savings scheme(s), investments, bank account, institutional or club membership, etc held, bought, opened, acquired, inherited or purchased by the other PARTY during the course of the marriage and during the course of period of separation till the signing of the present Settlement.
19. That with immediate effect, each PARTY releases the other from all claims or demands of whatever nature which either of THE PARTIES may claim against each other in any way connected with their marriage and its dissolution. This Settlement is intended to be full, binding and complete between THE PARTIES and the validity of the Settlement is perpetual and final.
20. That these terms and conditions of Settlement have been arrived at with the consent of THE PARTIES. Each and every provision made/agreed herein shall insure to the benefit of and be binding upon, the heirs, assigns, personal representatives and all other successors in interest of each of THE PARTIES.
21. That it is further agreed and decided by THE PARTIES that the aforesaid terms and conditions are irrevocable and signed by THE PARTIES after understanding the contents of every paragraph voluntarily, on their own accord and without any pressure and influence of anyone.
22. That both THE PARTIES further agree that the aforesaid terms and conditions are legal and binding on THE PARTIES and form a concluded agreement between THE PARTIES.
23. That both THE PARTIES have decided that they will not make any claim or counter claim against each other in any form including any financial transactions amongst them and their families and the aforesaid Settlement shall be full and final Settlement of all claims and they will not make any allegations or counter allegations against each other and will not interfere with each other’s life in future in any way and in any manner whatsoever.
24. That THE PARTIES agree and undertake to not initiate any other legal proceedings against each other or against any of their respective family members in any Court of Law, be it Civil or Criminal, or any Complaint to the Police/Public Authority, or any Claim/ Compensation whatsoever of any nature in future after the passing of the Decree of Divorce by Mutual Consent under Section 13-B (1 & 2) of the Hindu Marriage Act, 1955 as amended upto date by the competent Hon’ble Family Court. Further, in case of any litigation/complaint initiated by either of THE PARTIES whatsoever either pending in any Court or being not in knowledge of the other PARTY shall be deemed to have been withdrawn and be null and void for all legal purposes 6 in future.
25. That by signing this Deed of Settlement THE PARTIES hereto state that they have no further Claims or Demands against each other and all the disputes and differences have been amicably settled by THE PARTIES hereto.
26. That THE PARTIES undertake to abide by the Terms and Conditions set out in the above mentioned Settlement/ Memorandum of Understanding which have been arrived without any coercion, duress or collusion and undertake not to raise any dispute whatsoever henceforth.
The contents of this settlement agreement have been explained to all the parties through their respective counsels.”
4. The original Settlement Agreement is ordered to be taken on record and the same shall be kept with the record of this case.
5. Parties are directed to abide by all the terms and conditions of the settlement agreement.
6. We take notice of the fact that in accordance with the understanding arrived at between the parties, the husband has brought a Demand Draft bearing No.041012 dated 13-4-2026 drawn on HDFC Bank, Sector-53, Gurgaon of an amount of Rs. 20,00,000/-
(Rupees Twenty Lakh only) which has been handed over to the wife.
7. The parties are personally present in the court.
8. All proceedings between the parties, civil and criminal, if any, stand terminated. In view of the aforesaid, the marriage between the parties stands dissolved in exercise of our jurisdiction under Article 142 of the Constitution.
9. Registry to draw a decree accordingly.
10. The Transfer Petition stands disposed of accordingly.
11. Pending application, if any, stand disposed of.
7…………………………………………J (J.B. PARDIWALA) …………………………………………J (VIJAY BISHNOI) NEW DELHI 17TH APRIL, 2026.
8ITEM NO.53 COURT NO.7 SECTION IV-D
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.2606/2025 PRIYANKA SINGH Petitioner(s) VERSUS TEJUSWI PRAKASH Respondent(s) [MEDIATION REPORT RECEIVED] (IA No. 212119/2025 - EXEMPTION FROM FILING O.T. & IA No. 212118/2025 - STAY APPLICATION) Date : 17-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) : Mr. Shantanu Sagar, AOR For Respondent(s) :
Ms. Jaspreet Gogia, AOR Ms. Akshama Nath, Adv.
Mr. Shashank Aggarwal, Adv. Mr. Vipin Gogia, Adv.
Mr. Karanvir Gogia, Adv. Ms. Varnika Gogia, Adv. Mr. Yuvraj Gogia, Adv.
Mr. Manoj, Adv.
Mr. Prakash Kumar Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The Transfer Petition stands disposed of, in terms of the signed order.
2. Pending application, if any, stand disposed of.
(VISHAL ANAND) (POOJA SHARMA)
DY. REGISTRAR COURT MASTER (NSH)
(Signed Order is placed on the file)