Supreme Court - Daily Orders
Madhushree Sarkar vs Saugata Roy on 23 February, 2015
\ IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (C) No. 1327 of 2014
MADHUSHREE SARKAR Petitioner(s
)
VERSUS
SAUGATA ROY Respondent(s
)
O R D E R
The parties have settled their disputes a nd differences through the efforts of the Supreme Cou rt Mediation Centre. The Mediation Settlement dat ed 31.01.2015 is taken on record.
It is made clear that the parties are bound by the Mediation Settlement and it is stated by learned counsel for the parties that they will abide by the terms and conditions of the Settlement.
Learned counsel for the respondent says that the respondent will instruct his lawyer to withdraw HMA Case No. 232 of 2014 pending in the Family Court, Dwarka, New Delhi at the earliest.
The transfer petition is disposed of in terms of the above.
.......................J. [Madan B. Lokur] Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.25 06:41:42 IST Reason: .......................J. [Uday Umesh Lalit] NEW DELHI February 23, 2015 ITEM NO.44 COURT NO.10 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 1327/2014 MADHUSHREE SARKAR Petitioner(s) VERSUS SAUGATA ROY Respondent(s) (With appln. (s) for stay and office report) Date : 23/02/2015 This petition was called on for hearing today. CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR HON’BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. P. Roychaudhuri, Adv.
Mr. Dharmendra Kumar Sinha,Adv. For Respondent(s) Mr. Vipin Nair, Adv.
Mr. Vishnu Shankar Jain, Adv.
Mr. Prakash Baghel, Adv.
For M/s. Temple Law Firm
UPON hearing the counsel the Court made the following O R D E R The transfer petition is disposed of in terms of the signed order.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER [Signed Order is placed on the file]