Supreme Court - Daily Orders
Jyotsna Sharma vs Gaurav Sharma on 14 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.33 COURT NO.3 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 24251/2015
(Arising out of impugned final judgment and order dated 27-01-2015
in CM No. 87/2014 in FAO No. 193/2014 passed by the High Court of
Punjab & Haryana at Chandigarh)
JYOTSNA SHARMA Petitioner(s)
VERSUS
GAURAV SHARMA Respondent(s)
(IA No.22133/2018-EXEMPTION FROM FILING O.T. & IA 118440/2018-
COMPROMISE)
Date : 14-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Harsh Jain, Adv.
Ms. Ankita Gupta, Adv.
Mr. Abhinav Deshwal, Adv.
Mr. Shailendra Sharma, Adv.
Mr. Bikash Chandra, Adv.
Ms. Pratibha Jain, AOR
For Respondent(s)
Dr. Ravindra Sadanand Chingale, AOR
Ms. Deeplaxmi Matwankar, Adv.
Mr. S.D. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties.
It is submitted by the learned counsel appearing for the Signature Not Verified parties that the parties have settled the matter amicably and in Digitally signed by VISHAL ANAND Date: 2018.12.14 support thereof, a joint application for taking the compromise Deed 16:50:43 IST Reason:
dated 20-8-2018 on record which has jointly been filed by them.-2-
It was informed to us that an amount of Rs.15,00,000/- (Rupees Fifteen Lakhs only) has been paid by the husband to the wife.
We direct the parties to abide by the terms and conditions as contained in the Settlement Agreement dated 20-8-2018 without fail.
Since the matter is settled by way of compromise and for the reasons contained in the application for quashing of case, we quash the proceedings under Section 498A of IPC pending before the learned Additional Chief Judicial Magistrate No.03, Alwar (Rajasthan) in Criminal Petition No.23/872/2016 titled “State vs. Gaurav Sharma”.
The Special Leave Petition is disposed of in terms of the Settlement Agreement dated 20-8-2018.
The Settlement Agreement dated 20-8-2018 shall form part of this order.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR