Delhi High Court - Orders
Dinesh Gulati vs Ranjana Gulati on 25 January, 2019
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 530/2017
DINESH GULATI ..... Petitioner
Through Petitioner in person.
versus
RANJANA GULATI ..... Respondent
Through Mr. Ami Kumar Pandey, Adv. with
respondent in person.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 25.01.2019
1. Petitioner appearing in person submits that he is still ready and willing to abide by the statement given by him before the Family Court on 22.07.2014 in toto.
2. He submits that that he is willing to sign all requisite documents including documents of transfer of the property i.e. Property bearing No. 56, Savera Apartment, Sector - 13, Rohini, Delhi and also execute a registered power of attorney in favour of the respondent provided the final transfer is effected after 6 - 7 months by her and this is subject to respondent agreeing and abiding by all the terms and conditions mentioned in the joint statement dated 22.07.2014.
3. He further submits that he shall pay the entire maintenance amount of Rs. 4 lakhs and also all charges required for effecting the CRL.REV.P. 530/2017 1 transfer of the said property in favour of the respondent to her within 15 days of the statement on the first motion petition.
4. Respondent who is present in person submits that she is agreeable to the same provided petitioner abides by his statement.
5. Parties pray for an adjournment to file the joint terms and the respective affidavits of undertakings.
6. At request, renotify on 01.02.2019.
SANJEEV SACHDEVA, J JANUARY 25, 2019 'rs' CRL.REV.P. 530/2017 2