Supreme Court - Daily Orders
Anupam Patra vs Meenakshi Anupam Patra on 1 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 1896/2017
ANUPAM PATRA PETITIONER(S)
VERSUS
MEENAKSHI ANUPAM PATRA RESPONDENT(S)
O R D E R
1. Certain irreconcilable matrimonial disputes have led the parties to various litigations. Thus, the petitioner/husband is before this Court seeking transfer of the Marriage Petition from Pune to Bhubaneswar.
2. Sensing an element of settlement, the parties were asked whether they were willing to go for a mediation and on their willingness they have been sent for mediation.
3. We are informed that the parties have settled all the disputes amicably, though they have decided to part ways. A Settlement Agreement dated 17.02.2018 duly singed by the parties and their respective counsel and the learned Mediator-Mr. V.K. Biju, Signature Not Verified Digitally signed by NARENDRA PRASAD learned counsel of this Court and a trained mediator Date: 2018.08.04 10:42:48 IST Reason: is already on record, which shall form part of this order.
14. In terms of the settlement, they have also filed an application on consent by both the parties for decree of divorce by mutual consent. We have ascertained that the application is filed voluntarily and that the parties have taken a conscious decision to part ways.
5. We are informed that a part of the Settlement had already been acted upon and the remaining part, namely, a further payment of Rs.2,00,000/- (Rupees Two Lacs only) has been made by the petitioner/husband by way of a demand draft drawn in favour of the respondent/wife and the same has been duly acknowledged.
6. Accordingly, a decree of divorce by mutual consent is granted and thus, the petitioner/Anupam Patra and the respondent/Meenakshi Anupam Patra are no more husband and wife.
7. In terms of the Settlement G.R. Case No.386 of 2016 pending before the S.D.J.M. Nabanangpur, District Nabanangpur, Odisha, is quashed. Marriage Petition No.200/2017 titled Meenakshi Anupam Patra v. Anupam Patra, pending in the Court of Civil Judge, Senior Division, Pune, Maharashtra is disposed of. Crl. M.P. No.750/2016 titled Renuprava Patra & Ors. v. State of Orissa, pending before Orissa High Court at Cuttak is dismissed.
8. We record our appreciation for the strenuous efforts taken by Mr. V.K. Biju, learned Mediator.
9. The transfer petition is, accordingly, disposed of.
10. The Registry to communicate a copy of this order to the Courts concerned.
211. Pending applications, if any, shall stand disposed of.
.......................J. [KURIAN JOSEPH] .......................J. [SANJAY KISHAN KAUL] NEW DELHI;
AUGUST 01, 2018.
3
ITEM NO.18 COURT NO.4 SECTION XVI-A
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). 1896/2017 ANUPAM PATRA PETITIONER(S) VERSUS MEENAKSHI ANUPAM PATRA RESPONDENT(S) (FOR ADMISSION and and IA No.106260/2017-EXEMPTION FROM FILING O.T. IA 106259/2017,56555/2018) Date : 01-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. Dusmanta Kumar Pradhan,Adv.
Mr. Rabin Majumder, AOR For Respondent(s) Ms. Deeplaxmi S. Matwankar,Adv.
Dr. Ravindra Chingale,Adv. Mr. Chander Shekhar Ashri, AOR 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.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file) 4