Supreme Court - Daily Orders
Abhijeet Nand Kishore Singh vs Viveka Kumari Idar on 2 November, 2018
Bench: Kurian Joseph, A.M. Khanwilkar
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ITEM NO.303 COURT NO.3 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). 1412/2017
ABHIJEET NAND KISHORE SINGH Petitioner(s)
VERSUS
VIVEKA KUMARI IDAR Respondent(s)
Date : 02-11-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. Siddharth Bhatnagar, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Ankit Sibbal, Adv.
Mr. Himanshu Singh, Adv.
Mr. A. S. Alam, Adv.
Mr. Manish Sharma, Adv.
Mr. Aviral Kapoor, Adv.
Ms. Iara Khalid, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Kartik Bhatnagar, Adv.
For M/S. Karanjawala & Co.
For Respondent(s) Ms. Mrunalini Deshmukh, Adv.
Mr. Ankur Saigal, Adv.
Mr. Shubham Kulshreshtha, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
The parties are present before us today. We have interacted with them. We have also heard the learned counsel appearing on both sides.
The petitioner – husband has submitted that he feels sorry on whatever has gone wrong on his part. Signature Not Verified
The respondent – wife also Digitally signed by JAYANT KUMAR ARORA Date: 2018.11.03 11:41:42 IST submits that if she has done anything wrong, she feels sorry for Reason:
that. The parties have also exchanged a list of articles on which there appears to be some disagreement. They may sort it out 2 themselves.
As far as the monetary aspect is concerned, the parties have agreed for an amount of Rs. 5,00,00,000/- (Rupees Five Crores) towards full and final settlement of all the claims. The petitioner will pay Rs. 3,50,00,000/- (Rupees Three Crores and Fifty Lakhs) on or before 31.01.2019 and the remaining Rs.1,50,00,000/- (Rupees One Crore and Fifty Lakhs) within one year thereafter. The petitioner will furnish a post dated cheque for an amount of Rs. 1.5 Crores along with Rs. 3.5 Crores. The parties may draw up the formal settlement in terms of the submissions made and also take further steps for putting a quietus to all the litigations.
List on 14.11.2018 at 02.00 PM.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR