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Harshit Sultania vs Tripti Sultania (Tikmany) on 11 December, 2025

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     ITEM NO.3                               COURT NO.7                     SECTION XVI

                                   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.1572/2025

     HARSHIT SULTANIA                                                         Petitioner(s)

                                                       VERSUS

     TRIPTI SULTANIA (TIKMANY)                                                Respondent(s)

     [MEDIATION REPORT RECEIVED]
     (IA No. 135636/2025 - EX-PARTE STAY)

     WITH
     T.P.(C) No. 1185/2025 (XVI)
     (IA No. 105319/2025 - EX-PARTE                         STAY   &   IA   No.   105320/2025   -
     EXEMPTION FROM FILING O.T.)
     T.P.(C) No. 1680/2025 (XVI)
     (FOR ADMISSION)
     T.P.(Crl.) No. 506/2025 (II-B)
     (FOR ADMISSION)

     Date : 11-12-2025 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J.B. PARDIWALA
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s) :
                                       Ms. Rita Jha, AOR
                                       Mr. Akshat Agarwal, Adv.

                                       Mr. Anirudh Sanganeria, AOR
                                       Ms. Jhuma Sen, Adv.

     For Respondent(s) : Mr. Anirudh Sanganeria, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. The learned counsel appearing for the parties brought to our notice that the parties have been able to arrive at an amicable Signature Not Verified Digitally signed by settlement before the Supreme Court Mediation Centre.

2. The Mediation Settlement dated 24-9-2025 has been reduced into writing duly signed by the parties, their respective counsel including the learned Mediator.

3. In accordance with the terms of the settlement, the husband has agreed to pay a total sum of Rs.70,00,000/- (Rupees Seventy Lakh only) towards full and final settlement of all the claims of the respondent – wife.

4. We are informed that till this date, the husband has paid an amount of Rs.42,00,000/- (Rupees Forty Two Lakh only). The balance amount of Rs.28,00,000/- is yet to be paid. The husband would be paying a last installment of Rs.28,00,000/- by February, 2026.

5. Since the entire amount has not yet been paid, we should wait for the entire amount to be paid by the husband to his wife.

6. Once the entire amount of Rs.70,00,000/- stands duly paid to the wife, we shall proceed to pass further order including the dissolution of marriage.

7. Post these matters in the 2nd week of February, 2026.

  (VISHAL ANAND)                                  (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS                        COURT MASTER (NSH)