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Shalini vs Rohit Gulia on 12 November, 2025

Author: Rajesh Bindal

Bench: Rajesh Bindal

                                     IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION


                               TRANSFER PETITION (CIVIL) NO.3318 OF 2024


                         SHALINI                                                Petitioner


                                                    VERSUS


                         ROHIT GULIA                                            Respondent

                                                      ORDER

1. Learned counsel for the parties submitted that during the pendency of the present petition, the dispute between the parties stands resolved. Settlement/Compromise Deed has been signed by the parties on 27th September, 2025. In terms thereof, first installment of ₹2,50,000/- (Rupees two lakhs fifty thousand only) has been paid by the respondent-husband to the petitioner-wife.

Both the parties agree that they will abide by the terms of Settlement/Compromise Deed dated 27th September, 2025.

2. In view of that, the petitioner wishes to withdraw the present petition.

3. Accordingly, the Transfer Petition is dismissed as withdrawn.

..…...........................J. (RAJESH BINDAL) .…............................J. (MANMOHAN) NEW DELHI;

November 12, 2025.

                                 2
ITEM NO.3                COURT NO.16                 SECTION IV-D

                 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).   3318/2024

SHALINI                                               Petitioner(s)

                                  VERSUS

ROHIT GULIA                                           Respondent(s)

(FOR ADMISSION and

IA No. 270909/2024 - EX-PARTE STAY IA No. 270910/2024 - EXEMPTION FROM FILING O.T.) Date : 12-11-2025 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :

Mr. Nitin Bhardwaj, AOR For Respondent(s) :

Mr. Abhay Pratap Singh, AOR Ms. Shobhana Agarwal, Adv. Mr. Akshat Srivastava, Adv. Mr. Satya Pal, Adv.

UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed as withdrawn in terms of the signed order.

    (ANITA MALHOTRA)                      (AKSHAY KUMAR BHORIA)
       AR-CUM-PS                              COURT MASTER

(Signed order is placed on the file.) 3