Supreme Court - Daily Orders
Vartika vs Puneet Gupta on 24 April, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2910/2024
VARTIKA PETITIONER(S)
VERSUS
PUNEET GUPTA & ANR. RESPONDENT(S)
ORDER
1. The present transfer petition has been filed by the petitioner-wife seeking transfer of the divorce petition initiated at the instance of the respondents bearing H.M.A. No.1435 of 2024, titled as “Mr. Puneet Gupta Vs. Ms. Vartika and Anr.”, pending in the Court of Principal Judge, Family Court, District North-West, Rohini Courts, Delhi to the Family Court, Jaipur.
2. Heard learned counsel for the parties.
3. During the pendency of the present petition, with the consent of the parties, the matter was referred to the Supreme Court Mediation Centre vide order dated 06.03.2025 for exploring the possibility of an amicable settlement.
4. The parties have entered into a settlement Signature Not Verified Digitally signed by and the settlement agreement dated 24.03.2025 is on SNEHA DAS Date: 2025.04.28 18:30:40 IST Reason: record.
5. The petitioner and the respondent No.1 in- 2 person are present in Court and they have agreed that they have entered into the settlement.
6. In terms of the aforesaid settlement, a joint application bearing I.A. No.100698 of 2025 seeking dissolution of marriage between the parties by a decree of divorce on the basis of mutual consent has been filed under Article 142 of the Constitution of India.
7. Under the settlement, the parties have agreed to dissolve their marriage by decree of divorce subject to the respondent No.1-husband paying a sum of Rs.1,25,00,000/-/-(Rupees one crore and twenty-five lakhs) to the petitioner-wife as full and final settlement. It has also been agreed that all civil and criminal cases pending between the parties shall stand closed namely, FIR No.0412 dated 17.09.2024 registered with Police Station Mahila Thana, Jaipur(West) under Sections 498-A and 406 of the Indian Penal Code; DV 63 of 2024, titled as “Vartika Gupta Vs. Puneet Gupta and Ors.” pending before Judicial Magistrate No.06, Jaipur Metro-II, Jaipur, Police Station Murlipura; and Criminal Miscellaneous Case No.74 of 2025 under Section 125 of the Code of Criminal Procedure before Family Court No.3, Jaipur, Rajasthan.
8. In terms of the settlement, two Demand 3 Drafts in favour of the petitioner and daughter have been handed over by the respondent-husband to the petitioner-wife. The details of the said demand drafts are as under:
i. Demand Draft No. 440002 dated 19.04.2025 drawn on Yes Bank, for a sum of Rs.25,00,000/- (Rupees twenty-five lakhs) in favour of petitioner ‘Vartika Parasrampuria’(wife); ii. Demand Draft No.440003 dated 19.04.2025 drawn on Yes Bank, for a sum of Rs.1,00,00,000/- (Rupees one crore) in favour of ‘Radhya Gupta U/G Vartika Gupta’(daughter).
9. Considering the fact that the marriage has been irretrievably broken down and the parties have agreed to live separately, we consider it proper to exercise our power under Article 142 of the Constitution of India and direct for drawing a decree of divorce by mutual consent in the Divorce Case-H.M.A. No.1435 of 2024, titled as “Mr. Puneet Gupta Vs. Ms. Vartika and Anr.”, pending in the Court of Principal Judge, Family Court, District North-West, Rohini Courts, Delhi which shall stands closed accordingly..
10. Similarly, all other cases referred to above shall also stand closed.
11. The application being I.A. No.100698 of 2025 4 is allowed in the above terms and the transfer petition stands disposed of accordingly.
12. The Registry shall inform the respective Courts about this order where the proceedings are pending in the aforesaid cases stand closed.
13. Pending application(s), if any, shall stand disposed of.
…………………………………………………...J. [PANKAJ MITHAL] …………………………………………………...J. [S.V.N. BHATTI] NEW DELHI;
APRIL 24, 2025.
SD
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ITEM NO.13 COURT NO.15 SECTION XIV
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. 2910/2024 VARTIKA PETITIONER(S) VERSUS PUNEET GUPTA & ANR. RESPONDENT(S) (IA No. 249902/2024 - EXEMPTION FROM FILING O.T. IA No. 249901/2024 - STAY APPLICATION) Date : 24-04-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Abhishek Singh, AOR For Respondent(s) Mr. Praveen Chaturvedi, AOR UPON hearing the counsel the Court made the following O R D E R
1. The application being I.A. No.100698 of 2025 is allowed and the transfer petition stands disposed of in terms of the signed order which is placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)