Supreme Court - Daily Orders
Alka Srivastav vs Punjta Kumar Parasar on 13 December, 2021
Author: Hima Kohli
Bench: Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(CIVIL) NO. 384/2020
ALKA SRIVASTAV Petitioner
VERSUS
PUNJTA KUMAR PARASAR Respondent
O R D E R
1. Pursuant to the parties being referred to the Supreme Court Mediation Centre for negotiating a settlement, copy of the Settlement Agreement dated 13.11.2021, has been forwarded by the Supreme Court Mediation Centre under cover of letter dated 15.11.2021.
2. In accordance with the terms and conditions of the settlement, both the parties have agreed not to reside together as husband and wife and have further agreed to file a petition for divorce by mutual consent before the learned Family Court, Saket, New Delhi. Petitioner-wife has also agreed to cooperate with the respondent- husband for quashing of the FIR registered against him and his family members under Sections 498A and 406 IPC.
3. In lieu of the above, the respondent-husband has agreed to pay a sum of Rs.7 Lacs to the petitioner-wife in full and final settlement of all her claims against him and his family members. The manner of payment of the aforesaid amount in three instalments Signature Not Verified has been set out in Para 3 (ii) (iii) & (iv) of the Settlement Digitally signed by Dr. Mukesh Nasa Date: 2021.12.22 16:33:36 IST Reason: Agreement. The other terms and conditions of the agreement have also been recorded in the Settlement Agreement.
4. This Court has perused the Settlement Agreement dated 13.11.2021. The same has been signed by the parties and their respective counsel as also the learned Mediator. As the learned counsel for the parties state that their clients have arrived at the aforesaid settlement of their own free will and volition and without any undue influence or coercion from any quarters, the same is taken on record. Parties shall remain bound by the terms and conditions of the settlement. The Settlement Agreement is made a part of the present order. The Transfer Petition is disposed of in terms of the said settlement.
5. Pending application (s), if any, stand disposed of.
……………………………………….. J.
[HIMA KOHLI] New Delhi;
December 13, 2021.
ITEM NO.6 Court 17 (Video Conferencing) 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 (Civil) No. 384/2020
ALKA SRIVASTAV Petitioner
VERSUS
PUNJTA KUMAR PARASAR Respondent
(Mediation Report Received.
IA No. 32549/2020 - STAY APPLICATION) Date : 13-12-2021 This matter was called for hearing today. CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Dhiraj Kumar, Adv.
Mr. Anil V. Katarki, Adv. Mr. Anil C. Nishani, Adv. Ms. Veena Katarki, Adv.
Mr. TRB Sivakumar, Adv.
Mr. Avinash Kr. Lakhanpal, AOR For Respondent(s) Mr. P. V. Yogeswaran, AOR Mr. Ashish Kumar Upadhyay, Adv. Mr. Y. Lokesh, Adv.
Mr. V. Sibi Kargil, Adv.
Mr. Anubhav Chaturvedi, Adv. Mr. Pankaj Agarwal, Adv. Mr. Bhupender Singh, Adv. Ms. Indira Bhakar, Adv.
Mr. N.B.V. Srinivasa Reddy, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The present transfer petition is disposed of in terms of the signed order.
5. Pending application (s), if any, stand disposed of.
(ARUSHI SUNEJA) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the filed.)