Supreme Court - Daily Orders
Rijul Manaktala vs Cherish Manaktala on 31 October, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
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IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 2424/2025
RIJUL MANAKTALA Petitioner(s)
VERSUS
CHERISH MANAKTALA Respondent(s)
WITH
T.P.(Crl.) No. 717/2025
O R D E R
1. During the pendency of the present petitions, the parties have amicably settled their marital disputes through the process of mediation and seek for decree of divorce to be granted by mutual consent by invoking Article 142 of the Constitution of India, in view of the Settlement Agreement dated 15.10.2025, which is annexed to the petition(s) and duly signed by the parties as also by the learned Mediator.
2. In the said Settlement Agreement, terms of settlement have been set out.
3. Today, learned counsel appearing for the parties have again confirmed the settlement arrived at between Signature Not Verified them and pray to pass a decree of dissolution of Digitally signed by NISHA KHULBEY Date: 2025.11.04 18:00:30 IST marriage. The parties have been identified by their Reason: respective counsels.
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4. A copy of the said Settlement Agreement, dated 15.10.2025, is taken on record and is made a part of the order.
5. In view of the above, since, the marriage between the parties, has been irretrievably broken down, and since, the terms, as agreed in the Settlement Agreement, are stated to have been complied with, we deem it appropriate to invoke our power under Article 142 of the Constitution. It is, therefore, ordered that the marriage between the parties which was solemnized on 18.02.2022 shall stand dissolved in terms of the Settlement Agreement dated 15.10.2025.
6. As a consequence, the complaints/proceedings filed by the parties against each other, namely;
Nature of Court /
SL. Case / CNR / Diary Case / Forum
Cause Title
No. No. Section of Pending
Law Before
JMFC
U/s 498A,
(Mahila
State vs. 406, 323,
Cr. Case 6716/2023 Court-01),
Rijul 34 IPC
1. (DLND020190362023) Patiala
Manaktala & (P.S.
(FIR No. 73/2022) House
Ors. North
Court, New
Avenue)
Delhi
JMFC
Cherish (Mahila
Manaktala vs. U/s 12 of Court-01), Ct. Case 2436/2022
2. Rijul PWDV Act, Patiala (DLND021053542022) Manaktala & 2005 House Ors. Court, New Delhi
3. HMA 73/2023 Rijul U/s 13(1) Family 3 Court, (ia) of Manaktala vs. Patiala Hindu (DLND040000362023) Cherish House Marriage Manaktala Court, New Act, 1956 Delhi Family Cherish Court, Mt. Case 74/2023 Manaktala vs. U/s 125 Patiala
4.
(DLND040006372023) Rijul Cr.P.C. House
Manaktala Court, New
Delhi
Family
Cherish Court,
EX 104/2024 Manaktala Vs. Execution Patiala
5.
(DLND040015902024) Rijul Petition House
Manaktala Court, New
Delhi
FIR No. 70/2025
PS: Tilak
PS- Tilak Marg New
6. Marg, New
Delhi-1
Delhi
FIR No. 72/2025 PS: Tilak
7. PS- Tilak Marg New Marg, New
Delhi-1 Delhi
shall stand closed/quashed in terms of the
Settlement Agreement. The concerned Courts, before
which these cases/complaints/proceedings are pending, be sent a copy of this order. The parties shall also approach the concerned Courts in that regard.
7. Apart from the above-mentioned complaints/proceedings, Annexure-A to the Settlement Agreement indicates that there are two more Transfer Petitions, being Transfer Petition Diary Nos.35723/2025 and 35731/2025 titled as ‘Rijul Manaktala vs. Cherish Manaktala’, are pending before this Court. However, 4 they are reported to be defective. The learned counsel for the petitioner (Rijul Manaktala) undertakes to withdraw the said transfer petitions.
8. The present Transfer Petitions stand disposed of accordingly.
9. Decree for divorce be drawn accordingly.
.......................J. (PRASHANT KUMAR MISHRA) .......................J. (MANMOHAN) NEW DELHI 31-10-2025 ITEM NO.56 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(s)(Civil) No(s). 2424/2025 RIJUL MANAKTALA Petitioner(s) VERSUS CHERISH MANAKTALA Respondent(s) FOR ADMISSION IA No. 207969/2025 - CONDONATION OF DELAY IN REFILING / CURING THE 5 DEFECTS AND IA No. 207967/2025 - STAY APPLICATION WITH T.P.(Crl.) No. 717/2025 (II-D) FOR ADMISSION IA No. 205284/2025 - STAY APPLICATION Date : 31-10-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Mr. Varinder Kumar Sharma, AOR Mr. Shantanu Sharma, Adv. Mr. Deeksha Gaur, Adv.
Ms. Deeksha Gaur, Adv.
For Respondent(s) :No appearance slip given UPON hearing the counsel the Court made the following O R D E R
1. The transfer petitions are disposed of in terms of the signed order.
2. Pending application(s), if any, shall stand closed.
(NISHA KHULBEY) (MANOJ KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (signed order is placed on the file)